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Judgment
Vipin Sanghi, CJ
1) Counsel for respondent Nos. 3 and 4, the son and daughter-in-law of the petitioner, appears and states that the dispute between the parties is a civil dispute.
2) According to the said respondents, the present writ petition has been preferred at the behest of the elder son of the petitioner. Learned counsel for respondent Nos. 3 and 4 further undertakes on behalf of respondent Nos. 3 and 4 that they shall neither issue any threat or coercion to the petitioner, nor cause any harm to him, physical or otherwise.
3) The said undertaking given on behalf of respondent Nos. 3 and 4 is accepted by the Court, and they shall remain bound by the same.
4) We direct them not to cause any harm to the petitioner, or issue any threats or coercion to him. It shall be open to the parties to ventilate their grievances in civil courts. Any complaint made by the petitioner with regard to any threat or coercion issued to the petitioner by respondent Nos. 3 and 4 shall be examined by the S.H.O. concerned, and appropriate action shall be taken thereon.
5) The petition stands disposed of in the aforesaid terms.