- (1.) Heard Sri Arjun Singh"Kalhans", learned counsel for the applicants and learned Additional Government Advocate.
(2.) Further applicant no.1/ Rohit Singh and respondent no.2/Ankita Singh is present in Court.
(3.) Facts,in brief, as submitted by learned counsel for the applicants are that initially a petition under section 13-B of the Hindu Marriage Act has been filed by the applicant no.1 against respondent no.2 before family court, Gorakhpur which has been registered bearing Case No.175 of 2019.;