VINEET TANEJA Vs. RITU JOHARI

JUDGEMENT

(1.) This application has been filed by the applicant-Ritu Johari (Wife) with prayers to set aside lodgement order dtd. 12/7/2023 passed by the learned Registrar under Order XV Rule 5 of the Supreme Court Rules, 2013 and to pass an order for registration of application M.A.Diary No. 24184 of 2023. It appears that the applicant-wife had filed M.A. Diary No. 24184 of 2023 in a matter, which had been filed by the husband and which had been dismissed by this Court vide order dtd. 28/3/2023. The miscellaneous application had been filed by the wife seeking dissolution of the marriage and praying this Court to exercise powers under Article 142 of the Constitution of India. However, the same was rejected by the learned Registrar vide order dtd. 12/7/2023, against which present miscellaneous application has been filed by the applicant-wife.

(2.) The application is vehemently opposed by the non-applicant-Vineet Taneja (Husband).

(3.) The initial proceedings were filed before this Court by the non-applicant-Vineet Taneja challenging interim order dtd. 3/2/2023 in CM No. 872 of 2023 in LPA No. 603 of 2022, whereby the Division Bench of the High Court of Delhi had passed certain interim directions.