POOJA BHALLA Vs. AMIT BHALLA

JUDGEMENT

(1.) These petitions have been filed challenging the orders dtd. 19/1/2018, 22/10/2018, and 2/2/2019 passed by the learned Judge, Family Courts, South-East District, Saket Courts, Delhi (hereinafter referred to as the 'Family Court') in GP No. 38/2017 and HMA No. 459/2017 titled Amit Bhalla v. Pooja Bhalla.

(2.) By way of the Impugned Order dtd. 19/1/2018, in absence of the written statement filed by the petitioner herein and as none was appearing for the petitioner, the learned Family Court was pleased to dismiss the application filed by the petitioner under Order IX Rule 7 of the Code of Civil Procedure, 1908 (hereinafter referred to as the 'CPC') and direct striking off of the defence of the petitioner.

(3.) By the Impugned Order dtd. 22/10/2018, due to repeated adjournments sought by the petitioner for the said purpose, the right of the petitioner to cross-examine the respondent was closed.