NAMITA Vs. ABHISHEK GUPTA

JUDGEMENT

(1.) An Appeal under Sec. 19 of the Family Court Act has been filed by the appellant against the Order dtd. 3/6/2022 with the following prayer :

(2.) Learned Principal Judge, Family Court vide order dtd. 3/6/2022 has proceeded ex-parte against the appellant at the stage of cross-examination of the respondent and the matter was adjourned for R.E. (evidence of the appellant).

(3.) Learned counsel appearing on behalf of the respondent on instructions from the respondent is present in the Court and has no objection if the ex-parte order against the appellant is set aside, subject to cost.