SEEMA Vs. ALKESH CHAUDHARY

JUDGEMENT

(1.) By this order I propose to decide the pending applications, being CM No.2284/2006 and CM No.13056/2012, filed by the appellant/applicant.

(2.) Brief facts for the purpose of adjudication of the matter are that Dr.Seema and Dr.Alkesh Chaudhary were married on 17th April, 1992. A male child was born to them on 22nd May, 1996. The child is with the mother. A petition for dissolution of marriage was filed by the respondent on 9th January, 1997. It was allowed on 5th February, 2004. Dr.Seema filed an appeal before this Court which was dismissed on 31st January, 2011. During the pendency of the appeal, Dr.Seema filed an application, being CM No.2284/2006 which was directed to be decided at the time of final hearing of the appeal but while passing the judgment in the appeal, the said application remained undecided.

(3.) After the dismissal of the appeal, Dr.Seema filed a Special Leave Petition before the Supreme Court which was also dismissed. After the dismissal of the Special Leave Petition, Dr.Seema moved an application, being CM No.12396/2011, for restoration of the pending application, being CM No.2284/2006. The said application was allowed by order dated 17th January, 2012. The appellant has also filed an application, being I.A. No.13056/2012, under Section 151 CPC seeking direction against the respondent to produce various documents.