RITU JOHARI Vs. VINEET TANEJA

JUDGEMENT

(1.) The present application has been filed by the Appellant inter-alia for stay of the operation of the order dtd. 23/3/2022 passed in Cont. Cas(C) 400/2021 and Cont. Cas(C) 908/2021, filed by the parties (hereinafter referred as "the Impugned Order").

(2.) The Appellant, who appears in person has inter-alia filed the present application alleging that during the visitation, on 20/11/2022, the Respondent No. 1 had shown certain objectionable photographs to the minor child while he was alone with her.

(3.) Learned Counsel for the Respondent No. 1, Mr. P. Banerjee, challenges the maintainability of the present Appeal and the ensuing application inter-alia on the ground that the impugned order is not an appealable order under the provisions of Clause 10 of the Letters Patent. He further states that allegations stem from parental alienation syndrome triggered by the Appellant, and that the minor child is being influenced against the father i.e., Respondent No. 1.