REEMA SALKAN Vs. SUMER SINGH SALKAN

JUDGEMENT

(1.) The present appeal has been preferred by the appellant seeking setting aside of orders dtd. 4/8/2022, 20/12/2022 and 11/1/2023 passed by learned Judge, Family Court, North, Rohini, Delhi, in HMA Case No.1490/2018 titled as 'Sumer Singh Salkan Vs. Reema Salkan', and to restore her right to cross-examine respondent/PW-1 without conditional cost of Rs.10,000.00 in view of order dtd. 10/1/2022 passed by the Hon'ble Supreme Court in Miscellaneous Application No.21/2022 in Miscellaneous Application No.665/2021 in suo moto Writ Petition (C) No.3/2020 titled in Re: Cognizance for Extension of Limitation.

(2.) Notice issued.

(3.) Mr. Anindya Malhotra, learned counsel appearing on behalf of respondent accepts notice.