PRIYA Vs. BHAGWANI

JUDGEMENT

(1.) By the accompanying petition, the petitioner has challenged the order passed by the learned Additional Civil Judge (Senior Division), Siwani, on 6.7.2018, by which an application seeking that a DNA test be conducted on the petitioner, i.e. Priya, as also on respondent no.1, i.e. the plaintiff, Bhagwani, has been dismissed.

(2.) Today, Mr.S.R.Hooda, Mr.Badal Malik and Mr.Lalit Kumar Yadav, Advocates, are all present in Court, with the petitioner also present, who, on query, states that she has no identity card with her.

(3.) Without making any further ado about the matter, with this Court having thoroughly admonished all counsel appearing for making an irresponsible statement in Court, the application is allowed, because the applicant on specific query has stated that she wishes to continue with the case and seeks that it may be decided on merit.