VANDANA OBEROI Vs. SHAMA PARVEEN

JUDGEMENT

(1.) Allowed, subject to all just exceptions.

(2.) The applications stand disposed of.

(3.) This petition under Article 227 of the Constitution of India, challenges an order dtd. 15/3/2022, passed by the learned Additional District Judge (01) ( "the learned ADJ "), in CS 117/2022 (Vandana Oberoi v. Shama Parveen).