MR. DEBOJYOTI DAS Vs. MRS. VISHAKHA DAS

JUDGEMENT

(1.) The petition is admitted for hearing. With the consent of learned counsel for the parties, the same is heard finally.

(2.) In this petition, the petitioner, inter alia, has prayed for quashment of the impugned order dated 14.08.2019 passed by the Principal Judge, Family Court, Bengaluru in G and WC No.127/2017, by which, the rejoinder filed by the petitioner has been rejected on the ground that there is no provision in the Karnataka Civil Rules of Practice, 1967 to file a rejoinder to the interlocutory application.

(3.) When the matter was taken up today, learned Counsel for the petitioner submitted that he shall file an appropriate application on or before 23.08.2019 before the Trial Court and shall positively argue the matter on 27.08.2019 before the Trial Court.