SHIV KUMAR SHARMA Vs. SANTOSH KUMARI
LAWS(SC)-2007-9-68
SUPREME COURT OF INDIA (FROM: DELHI)
Decided on September 18,2007

SHIV KUMAR SHARMA Appellant
VERSUS
SANTOSH KUMARI Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) Propriety or otherwise of certain directions issued by a Division Bench of the Delhi High Court is in question in this appeal which arises out of a judgment and order dated 28.8.2006 passed by the said Court in RFA No. 229 of 2004.
(3.) The basic fact of the matter is not in dispute.;


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