- (1.) Heard learned counsel for the parties.
(2.) Counsel for the petitioners submits that petitioners No.1 and 2 are having live-in-relationship and seeking protection of this court.
(3.) In view of the fact that there is no such concept of live-in- relationship as provided under the Hindu Marriage Act or under the Indian Laws, therefore, there is no occasion of any order to be passed in the circumstances.;