DIVYA SHARMA Vs. MUDIT VASHISHTHA

JUDGEMENT

(1.) Vide this common judgment, this Court shall dispose of the cross-petitions filed by the petitioner and the respondent who are legally wedded to each other. By way of both these petitions, the parties assail the order dtd. 16/2/2024 [hereafter ,,impugned order'], passed by the learned Additional Principal Judge, Family Court, South-West District, Dwarka Courts, Delhi [hereafter ,,Family Court'] in M.T. No. 402/2021 titled ,,Divya Sharma vs. Mudit Vashist'.

(2.) In CRL.REV.P. 489/2024, the petitioner-wife seeks grant of the following prayers:

(3.) Conversely, in CRL.REV.P. 750/2024, the petitioner-husband seeks grant of the following prayer: