VIPUL AMAR Vs. NEETA AMAR

JUDGEMENT

(1.) Present is a petition under Article 227 of the Constitution of India wherein petitioner/husband has challenged impugned order dated 2.9.2011 passed by learned ADJ, Delhi wherein application of the petitioner seeking permission to take on record the additional documents has been rejected.

(2.) Briefly, the facts relevant for the disposal of present petition are as under:-

(3.) Respondent/wife had filed a CM(M) No. 930/2010 under Article 227 of the Constitution of India challenging the said order. During the hearing of the said petition, respondent/wife had filed some fresh documents before this court on the ground that those documents had come to her notice after passing of the impugned order dated 17.5.2010. The said petition was disposed of by this court vide order dated 20.1.2010 wherein the matter was remanded back to the learned trial court for rehearing the application in view of the new documents filed by the respondent/wife.