ASHISH DUBEY Vs. SARA CARRIERE DUBEY

JUDGEMENT

(1.) The present petition has been filed challenging the impugned order dtd. 16/6/2022. The petitioner is aggrieved of certain observations made by the learned Trial Court which are detailed hereinunder:

(2.) The learned counsel for the petitioner submits that though the petition has become infructuous yet the observations made by the learned Trial Court in the impugned judgment may come in the way and prejudice the petitioner in multifarious litigations pending between the parties.

(3.) Learned counsel submits that these observations have been made by the learned Trial Court without any basis and thus, the same are liable to be expunged.