KAVITA KANWAR Vs. GANPAT SINGH RATHORE

JUDGEMENT

(1.) In wake of instant surge in COVID-19 cases and spread of its highly infectious Omicron variant, lawyers have been advised to refrain from coming to the Courts.

(2.) This writ petition has been preferred claiming the following reliefs:

(3.) In the present case, petitioner No. 1 and petitioner No. 2, who are sisters, are daughters-in-law of respondent No. 1 and respondent No. 2, and petitioner No. 3 and respondent No. 3 are married to petitioner No. 2 and petitioner No. 1 respectively.