(1.) IN the facts and circumstances of the case, notice need not be issued to respondent No.1.
(2.) HEARD .
(3.) HOWEVER , owing to non compliance of the aforesaid order dated 27.6.2011, within the stipulated period, the petitioner has been arrested on 4.2.2012, in pursuance of the judgment of the learned trial court in case RBT No. 3421 -3 of 2010, titled Smt. Ramanjit Chada versus Kali Kant, decided on 20.5.2011.