M.Katju, J. - (1.) ISSUE notice.
(2.) UNTIL further orders, operation of the importance order dt. 25.1.92 shall remain stayed. Learned Counsel for petitioner has cited the decision of Bombay High Court in Leela Mahadeo Joshi v. Dr. Mahendra Sita Ram Joshi report in AIR 1991 Bombay page 105=II (1991) DMC 125 (DB) by a prima facie in respectful agreement with the said judgment and I direct that until in order, the Family Courts in U.P. shall carry out the directions made in the aforesaid judgment of Bombay High Court.;