VINEET KUMAR LAKHANPAL Vs. NAMAN LAKHANPAL

JUDGEMENT

(1.) The present appeal has been filed by the appellant/husband impugning the order dtd. 8/12/2022 passed by the Principal Judge, Family Court, Patiala House Courts, New Delhi (hereinafter referred to as 'Family Court'). The appellant seeks the following reliefs:

(2.) Briefly stated, the facts of the case are set out hereinafter:

(3.) Assailing the impugned order passed by the Family Court, the appellant has approached this Court by way of the present appeal.