AMIT GUGLANI Vs. PUSHPA GUGLANI

JUDGEMENT

(1.) Aggrieved by the directions contained in the order dated 18.08.2015 has led to the filing of the present appeal.

(2.) By an order dated 26.09.2015, the Principal Judge, Family Court had passed the following order :

(3.) Thereafter, the petitioner herein had filed a Crl. MC seeking cancellation of Non bailable warrants which had been issued on account of non payment of Rs.1,76,000/- as directed in the order dated 26.11.2014. The non bailable warrants were set aside on the statements made bythe learned counsel for the petitioner to the following effect.