MANPREET KAUR Vs. BALJEET SINGH

JUDGEMENT

(1.) THERE is no appearance on behalf of the respondent though earlier he was represented through Mr.A.D.S.Sukhija,Advocate. As such, the respondent is proceeded against ex -parte.

(2.) IT is also urged that the petitioner -wife has also filed cases against her husband which are pending adjudication in the Court at Chandigarh, are as follows:

(3.) IN view of the submissions made by counsel for the petitioner as also the circumstances explained in the petition, the request is allowed.