PRIYANKA Vs. SAURABH CHHABRA

JUDGEMENT

(1.) Allowed, subject to all just exceptions.

(2.) This appeal has been filed by the appellant, challenging the Order dtd. 1/3/2025 (hereinafter referred to as, 'Impugned Order') passed by the learned Principal Judge, Family Court, Patiala House Courts, New Delhi (hereinafter referred to as, 'Family Court') in HMA No.502/2023, directing that the application filed by the respondent herein under Sec. 340 of the Code of Criminal Procedure, 1973 (in short, 'Cr.P.C.') shall be argued before the other applications that are pending before it, including the application under Sec. 24 of the Hindu Marriage Act, 1955 (in short, 'HMA') filed by the appellant herein.

(3.) The learned counsel for the respondent, who appears on advance notice of this appeal, submits that the present appeal filed under Sec. 19 of the Family Courts Act, 1984, is not maintainable inasmuch as the Impugned Order is merely interlocutory and procedural in nature.