NISHEETH KOHLI Vs. SONAL MALIK

JUDGEMENT

(1.) By way of the present petition, the petitioner seeks to set aside orders dtd. 1/11/2023, 20/6/2024 and 23/10/2024, passed under Sec. 23 of Domestic Violence Act, 2005 'The Act' by the Court of MM (Mahila Court)-01, North, District Court, Rohini, Delhi in Ct. Case No. 55/2017 titled Sonal Malik @ Sonal Kohli v. Nisheeth Kohli and Ors.

(2.) At the outset, Mr. Prateek Goswami, learned Counsel for the respondent submits that the present petition is not maintainable under Article 227 of the Constitution of India read with Sec. 428 of Bharatiya Nagarik Suraksha Sanhita ('BNSS'), as the impugned orders dtd. 1/11/2023, 20/6/2024 and 23/10/2024 are challengeable only under the specific provision of the Act.

(3.) Sec. 29 of the Act prescribes appeal which reads thus: