VINEET TANEJA Vs. RITU TANEJA

JUDGEMENT

(1.) The present petition has been filed challenging the order dtd. 28/9/2022 whereby the application of the petitioner under Sec. 14 of the learned Principal Judge, South, Family Court, Saket read with Order VII Rule 14 (3) CPC has been dismissed.

(2.) Vide this petition, the petitioner has sought to place on record the additional documents for consideration for final adjudication of the guardianship petition bearing G. P. No.48/12/2018.

(3.) Learned counsel for the petitioner submits that he confines his prayers only for consideration of the photographs placed on record from page nos. 138 to 177.