- (1.) CM No. 4509 -CII of 2014 has been filed seeking recalling of the order dated 24.01.2014 whereby the respondent was restrained from remarriage.
(2.) IT is submitted by learned counsel for respondent Pardeep Shukla that in fact the respondent had already solemnized his remarriage on 06.10.2013. The photographs of the remarriage have been placed on record as Annexure A -2. According to learned counsel for the appellant, the remarriage in fact has been solemnised by the respondent after passing of order dated 24.01.2014.
(3.) WE have given out thoughtful consideration to the matter.;