HARPRIT SINGH Vs. MANINDER KAUR

JUDGEMENT

(1.) AS per report of the Registry, the address of the respondent is not available in the file.

(2.) LEARNED counsel for the petitioner states that he is not in a position to supply the address of the respondent as the petitioner is confined in the jail and he is only amicus curiae.

(3.) IN this situation, no further notice is being issued to the respondent as the proposed order is not likely to cause any prejudice to the respondent.