GURSAHIB SINGH SETHI Vs. GARIMA BATRA

JUDGEMENT

(1.) Vide the impugned order dtd. 1/6/2022, the petitioner's right to file written statement was closed and subsequently his application seeking recall of the said order was dismissed vide another impugned order dtd. 26/7/2023 passed in HMA No. 1607/2021 by the Learned Judge, Family Court, West District, Tis Hazari Court, Delhi. Dissatisfied by this, the petitioner has preferred to invoke the supervisory jurisdiction of this court under Article 227 of the Constitution of India through the present petition.

(2.) Barring superfluities, facts are that the parties got married on 24/2/2016 as per Sikh rites and rituals in Delhi. Thereafter, acrimony between the couple ensued which led to parties living separately. Respondent, then filed a complaint under Sec. 12 of the Protection of Women from Domestic Violence Act, 2005, specifics of which are not relevant for the present petition.

(3.) Subsequently, the respondent in the year 2021, filed the Divorce Petition under Sec. 13(1)(ia) of the Hindu Marriage Act, 1955 which is pending adjudication before the Learned Judge, Family Court.