SATYENDRA SINGH Vs. SAROJ RANI
LAWS(SC)-2016-2-106
SUPREME COURT OF INDIA
Decided on February 22,2016

SATYENDRA SINGH Appellant
VERSUS
SAROJ RANI Respondents

JUDGEMENT

Kurian Joseph, J. - (1.) Heard learned Counsel for Respondent No. 1. The others are proforma Respondents and it is not necessary to issue notice to them.
(2.) Leave granted.
(3.) The only grievance now before us is that even during the pendency of review application filed by the Appellant before the High Court, the High Court is proceeding with contempt proceedings.;


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