SAWATI KUMARI Vs. SQN LDR KUNAL KAUSHAL

JUDGEMENT

(1.) Cm-17274-Cii-2017

(2.) Challenge to these orders is embodied upon the assertion that the address, which has been given in the divorce petition, is not her residential address, rather, it is the official address of her father and on that address also, she has not been served.

(3.) Upon notice having been issued, respondent-husband has put in appearance. Record of the Court below was summoned and has been perused with the assistance of the counsel for the parties.