PURNIMA LAL Vs. UDIT AGRAWAL, IAS

JUDGEMENT

(1.) C.M. No.1192/2014 (exemption)

(2.) Powers under Article 227 of the Constitution of India are given so that in extraordinary situations, this power is exercised to prevent clear cut injustice. Powers under Article 227 of the Constitution of India are also normally exercised when there is an order or a judgment which decides an interim application or the proceedings finally. Against orders of adjournments or passing of procedural orders which are to enable final orders being passed on an application which is pending, powers under Article 227 of Constitution of India are normally not entertained except in gravest of grave cases.

(3.) This petition under Article 227 of the Constitution of India has been filed against the impugned order of the court below dated 5.9.2013 which is hearing the divorce petition filed by the respondent herein. In the divorce petition, an application was filed by the present petitioner/wife for maintenance. For deciding the amount of maintenance, and taking note that the present petitioner is working as a Manager in Vodafone, directions were issued for filing of affidavits and documents so as to determine the financial capacity of each of the parties to decide the issue of maintenance. It is against such an order that this petition under Article 227 of the Constitution of India is filed.