ROHIT SHARMA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) IN reference to our order dated 7.12.2011, respondent No. 6, Sh.Chandan Lal Sharma, Mrs. Saneh Lata, respondent No. 7, Mr. Anand Sharma, respondent No. 8, Mrs. Neelam Sharma, respondent No. 9 and Mr.Rahul Sharma, respondent No. 10 are present in the Court. Sh.Chandan Lal Sharma had undertaken on 7.12.2011 to produce Sh. Rohit Sharma before this court, accordingly Rohit Sharma is present in the Court today.

(2.) In the like manner Ms.Ripanshi, wife of Sh.Rohit Sharma, petitioner No. 2 is also present before us.

(3.) WHEREAS , Mr. Raj Kumar, the father of Ms. Ripanshi, present in the Court is not comfortable with the marriage of the petitioner and seems not happy the way Rohit Sharma and Ripanshi are carrying with their marital life. However, his opinion shall have no value unless he directly or indirectly influences or interferes in the matrimonial life of Sh. Rohit Sharma and Ms. Ripanshi.