RICHA BHARTI Vs. CHITOORI SUBRAMANYA RAO PARVATHI BARNAI

JUDGEMENT

(1.) The present petition has been filed for quashing application under Sec. 12 of Domestic Violence Act 2010 filed by the respondent against the petitioners. It is stated that the respondent is mother-in-law of petitioner No. 1 and because of the marital discord, number of litigations are going on between petitioner No.1 and her husband and the said application has been filed by the mother-in-law of petitioner No. 1 just to harass not only petitioner No.1, but mother, sister and two brothers of petitioner No. 1 also.

(2.) Notice in the main as well as in the CrlM.

(3.) List on 13/12/2021. In the meantime, till next date of hearing before the trial court, proceeding in complaint titled 'Retd. Lieutenant Col. Chittoori Subramanya Rao Parvathi v. Richa Bharti and Ors.' in File No. 2387/2021 shall remain stayed.