AVTAR SINGH Vs. GAGANDEEP @ NEELAM

JUDGEMENT

(1.) Despite a number of opportunities having been granted to the appellant-husband to file reply to application under section 24 of the Hindu Marriage Act, no reply has been filed.

(2.) Proxy counsel for the non-applicant/appellant has prayed for another opportunity to file reply.

(3.) Taking into consideration the fact that sufficient number of opportunities have already been given to file reply, we do not find any sufficient reason to defer the application for purpose of reply.