KOMAL Vs. MANU DHAND

JUDGEMENT

(1.) In view of the Resolution of the Bar, the Lawyers are abstaining from work.

(2.) It is submitted in the petition that on account of a matrimonial discord, the petitioner has filed a petition under Sec. 125 Cr.P.C. at Kapurthala.

(3.) It is also stated in the petition that the respondent/husband has filed the petition under Sec. 13 of the Hindu Marriage Act, as a counter-blast, before the Principal Judge, Family Court, Ludhiana.