DEEP MUKERJEE Vs. SREYASHI BANERJEE

JUDGEMENT

(1.) Leave granted.

(2.) Challenge in these appeals is to the common order dtd. 28/11/2023 passed by the High Court in Civil Revision Petition Nos. 2844 and 2848 of 2023 allowing the revisions while setting aside the order dtd. 27/6/2023 passed by the Trial Court in I.A. Nos. 8 & 9 of 2023 preferred by the appellant/husband in O.P. No. 2866 of 2021.

(3.) The parties were married on 23/7/2013 at Chennai and thereafter they agreed to move to the United Kingdom where they stayed together happily for a period of 7 1/2 years. After they returned, they stayed together in a residential property belonging to the respondent/wife's father. However, upon disputes being cropped, they have separated in April, 2021 and since then, it is alleged by the appellant/husband that the respondent/wife neither joined his company nor responded to any communication and/or messages of the appellant/husband.