KISHORI LAL GAIND Vs. VAIBHAV MEHRA

JUDGEMENT

(1.) This petition has been filed seeking review of order dated 24.01.2019 passed by this Court in OWP No. 101/2019 whereby the Additional District Judge (Matrimonial Cases), Jammu was directed to decide the petition under Guardian and Wards Act as expeditiously as possible preferably within two months.

(2.) In paragraph 1 of the petition, petitioners seek review of the order only to the extent of "?time frame"? in the said order. However, in paragraph 2(g) of the petition, it is stated, that the order passed in OWP No. 101/2019 is being challenged by the petitioners on the grounds that the order has been passed in gross violation of law and without any opportunity of being heard granted to the petitioners, and that this petition has been filed only to harass and pressurize them.

(3.) Preliminary objections have been filed by the respondent. Mr. Anil Sethi, learned counsel appearing for the respondent at the very outset, submitted that since this review petition is not in terms of Rule 66 of the High Court Rules, 1999, therefore, the same is liable to be dismissed.