INDERJEET SINGH JAVANDA Vs. CHARANJEET KAUR

JUDGEMENT

(1.) CM No. 17788. CII of 2013

(2.) THE application is allowed and Annexure P/8 is taken on record subject to all just exceptions.

(3.) COUNSEL for respondent -wife, on instructions from the respondent, stated to be present personally in the Court, admitted that the wife is employed in a Marketing Research Firm and her present gross salary is Rs. 32,350/ - per month as reflected in tax statement Annexure P/8.