ABHISHEK GARG Vs. AVNI JAIN

JUDGEMENT

(1.) CM Appl. 13013/2024 : Allowed, subject to all just exceptions.

(2.) The application stands disposed of.

(3.) Via the instant appeal, the appellant/husband seeks to assail the order dtd. 3/11/2023 passed by the Additional Principal Judge, Family Court (West), Tiz Hazari Courts, Delhi. The Family Court, by the impugned order, has disposed of the respondent's/wife's application under Sec. 24 of the Hindu Marriage Act, 1955 [in short, "HMA"].