MAMTA BHARDWAJ Vs. VINOD KUMAR BHARDWAJ

JUDGEMENT

(1.) The present petition under Article 227 of the Constitution of India impugns the order dated 5th March, 2020 passed by the Additional District Judge-1 (South East), Saket Courts, New Delhi in civil suit bearing No.CS-DJ-1684 of 2017, whereby the application filed by the petitioner wife under Section 26 of the Protection of Women from Domestic Violence Act, 2005 (hereinafter referred to as the 'DV Act') has been dismissed.

(2.) Notice was issued in the petition on 6th April, 2021. The counsel for the petitioner wife has filed written submissions along with judgments in support of his submissions. However, the counsel for the respondent husband has preferred not to file any written submissions. Arguments on behalf of the parties were heard on 11th October, 2021, when the judgment was reserved.

(3.) Facts in brief leading to the present petition are set out hereinbelow: