MANJEET SINGH Vs. SANT KAUR

JUDGEMENT

(1.) The hearing was conducted through video conferencing.

(2.) Petitioner impugns order dated 10.08.2020, whereby, the Trial Court has directed deferment of the verification to be carried out with regard to the indigent status of the petitioner by the SDM.

(3.) Learned counsel for the petitioner submits that initially the proceedings were instituted in the Delhi High Court and at that time inquiry reports dated 15.02.2019 and 28.05.2019 were submitted by the SDM after conducting due inquiry. He submits that status of the petitioner has not been verified since then and the deferment of the inquiry by the Trial Court is going to delay the proceedings.