(1.) Allowed, subject to all just exceptions.
(2.) Application is disposed of. MAT.APP. (F.C.) 38/2022 & CM APPL. 16705/2022 (stay)
(3.) The respondent, on the other hand, filed a complaint being CT No.59546 of 2016 under Sec. 12 of The Protection of Women Against Domestic Violence Act, 2005 which is pending adjudication before the Mahila Court, East, Karkardooma, Delhi. She has also filed a FIR No.1151 of 2016 P.S. Indirapuram under Sec. 498A IPC.