SRI CHAND AND OTHERS Vs. DULI CHAND

JUDGEMENT

(1.) REPLY on behalf of respondent has been filed in the Court today and the same is taken on record. A copy thereof has been supplied to the counsel opposite. Pursuant to the directions given by this Court on 21.11.2012, petitioners have surrendered themselves to the jurisdiction of the learned Trial Court. An order to this effect has been produced before this Court and the same is taken on record.

(2.) HAVING regard to the aforesaid fact that the petitioners have submitted themselves to the jurisdiction of the learned Trial Court, interim directions dated 21.11.2012 are hereby made absolute, subject to the condition that the petitioners continue to abide by the terms imposed by the learned Trial Court and also undertake to abide by any other conditions imposed upon them by the Trial Court during the course of proceedings. Petition stands allowed.