RAVINDER SINGH BHASIN Vs. KANWALJIT KAUR

JUDGEMENT

(1.) The present petition has been filed by the petitioner challenging the orders dtd. 1/11/2021 and 14/3/2023 passed by the learned Judge, Family Court, North-West District, Rohini Courts, Delhi (hereinafter referred to as the 'Family Court') in HMA No.867/2019 titled Sh. Ravinder Singh Bhasin v. Kanwaljit Kaur and Ors., as also praying for expeditious disposal of HMA No.867/2019 in a timebound manner.

(2.) By the order dtd. 1/11/2021, the learned Family Court had framed a preliminary issue on the maintainability of the petition against the respondent nos.2 to 6. The said issue was decided by the learned Family Court vide its order dtd. 14/3/2023. No challenge to the finding on the issue is raised in the present petition by the petitioner. The challenge to the order dtd. 1/11/2022 is, therefore, infructuous and I fail to understand why the same has been challenged by way of the present petition.

(3.) As far as the challenge to the order dtd. 14/3/2023 is concerned, the learned counsel for the petitioner submits that on the decision on the preliminary issue, the learned Family Court referred the parties to a Court Counselor to explore the possibility of arriving at an amicable settlement, and adjourned the further proceedings in the HMA No.867/2019 to 18/10/2023. She submits that there is no possibility of an amicable settlement of the disputes between the parties, and the adjournment to such a long date was not warranted.