RAJNI Vs. RAJBIR SINGH

JUDGEMENT

(1.) The miscellaneous application is allowed.

(2.) Reply to application under Section 24 of the Hindu Marriage Act and salary slip as Annexure R-1, are permitted to be taken on record.

(3.) Respondent-Husband had obtained a decree of divorce on 26.02.2016 from the Court of Additional District Judge, Panchkula which order is subject matter of the present appeal filed by the appellant-wife.