- (1.) Heard counsel for the petitioner and counsel for the State.
(2.) Counsel for the petitioner submits at the outset that in. compliance with the order dated 21.6.2010, the petitioner as also the opposite party No. 2, who happen to be the husband and wife, have appeared in Court in person today.
(3.) The opposite party No. 2 submits that she is willing to live with her husband namely the present petitioner, along with their daughter and would insist that her husband should keep her and her daughter along with him wherever he takes up his residence.;