APARNA BADDE Vs. RAJ KUMAR BADDE

JUDGEMENT

(1.) CM APPL. 38372/2023 1. Allowed, subject to all just exceptions.

(2.) This petition has been filed challenging the order dtd. 26/7/2023 (hereinafter referred to as the 'Impugned Order') passed by the learned Principal District and Sessions Judge, South East District, Saket Court, in CA no.231/2023 titled Aparna Badde v. Raj Kumar Badde, which directs that since the respondent has been allotted a new government accommodation, the petitioner herein may shift to the same and, therefore, there is no reason to stay the operation of the order impugned in the said appeal.

(3.) The said appeal, in turn, challenges the order dtd. 14/7/2023 passed by the learned Mahila Court, whereby the learned Court had directed the petitioner herein to vacate and handover the presently occupied Government flat to the respondent or to the concerned authorities within a period of 15 days from the date of order and to shift her belongings to the new flat allotted by the Government to the respondent.