MANJUL JOSHI Vs. BHAVNA KHURANA

JUDGEMENT

(1.) This appeal is directed against the judgment and order dtd. 28/3/2024 passed by the learned District Judge, Family Court-02, South-East District, Saket, New Delhi.

(2.) Via the impugned judgment and order, the Family Court deleted respondent no.3, i.e., Ms Devanshi Gupta from the array of parties. 2.1 The impugned judgment and order was passed by the Family Court in exercise of powers conferred under Order I Rule 10(2) of the Code of Civil Procedure, 1908 [in short, 'CPC"].

(3.) The rationale supplied by the Family Court in passing the said direction is that the assertions made in the divorce petition preferred by the appellant would embarrass respondent no.3, i.e., Ms Devanshi Gupta, and possibly delay the trial.