YOGESH Vs. PRIYA

JUDGEMENT

(1.) Present petition has been filed under Article 227 of the Constitution of India seeking to set aside impugned orders dtd. 20/2/2024 and 8/5/2024.

(2.) As per Mr. Karan Pal Singh, learned counsel for petitioner, petitioner Yogesh has filed a petition seeking divorce and his such petition has been registered as HMA 1340/2023. When the respondent appeared before the learned Trial Court on 20/2/2024, learned Trial Court burdened the petitioner with a cost of Rs.11,000.00 towards litigation expenses.

(3.) Matter was thereafter taken up by the learned Trial Court on 8/5/2024 and since the cost was not paid, matter was adjourned sine die and liberty was granted to the petitioner to revive the same, once he had complied with the direction regarding payment of litigation expenses.