RAGHUVIR AGNIHOTRI Vs. NEHA SHARMA

JUDGEMENT

(1.) Learned counsel for the respondent passes on a photo copy of order dated 18.05.2018 passed by this Court in CRMC No. 700/2017, which is taken on record.

(2.) Heard.

(3.) Respondent has filed application under Section 12 of the Jammu and Kashmir Protection of Women from Domestic Violence Act, 2010 (for short, the Act) read with Sections 18, 19, 20 and 22 against her husband, herein petitioner and other members of his family. The application and the proceedings therein, however, qua the members of the family of the petitioner have been quashed by this Court by the order dated 18.05.2018 (supra). Petitioner, who is husband of the respondent, did not join the petitioners in that petition.