HEMLATA Vs. MANISH RAJ

JUDGEMENT

(1.) The applicant as also the respondent have preferred the applications for modification of interim order dtd. 17/8/21 passed by this Court to the extent of granting three weeks time to the parties to file Affidavits of Disclosure of Assets and the Liabilities in the format Enclosure-I, set out in the decision of the Hon'ble Supreme Court in Rajnesh Vs. Neha & Anr. : (2021) 2 SCC 324.