JYOTI SHARMA Vs. RAJINDER KUMAR SHARMA

LAWS(SC)-2016-1-92

SUPREME COURT OF INDIA

Decided on January 12,2016

JYOTI SHARMA Appellant

VERSUS

RAJINDER KUMAR SHARMA Respondents

ANIL R.DAVE, J. - (1.) Leave granted.
(2.) Heard the learned counsel.
(3.) The impugned order is set aside.;