NEHA GARG Vs. UMESH AGGARWAL

JUDGEMENT

(1.) This petition has been filed challenging the Orders dtd. 10/4/2023, 12/7/2023 and 16/9/2023 (hereinafter referred to as 'Impugned Order(s)') passed by the learned Judge, Family Court, North-District, Rohini Courts, New Delhi (hereinafter referred to as 'Family Court') in HMA No. 463/2021, titled as Umesh Aggarwal v. Neha Garg.

(2.) By the Impugned Order dtd. 10/4/2023, the learned Family Court was pleased to close the right of the petitioner herein, who is the respondent in the Divorce Petition, to cross-examine the three witnesses produced by the respondent herein, for the failure of the petitioner to appear before the Court despite repeated calls.

(3.) By the Impugned Order dtd. 12/7/2023, the learned Family Court recorded the statements of another three witnesses produced by the respondent herein, and on failure of the main counsel for the petitioner to appear before the Court, closed her right to cross-examine the said witnesses.