REKHA GUPTA Vs. RISHI GUPTA

JUDGEMENT

(1.) Petitioner is defending a divorce petition filed by her husband and is aggrieved by order dtd. 20/11/2024 whereby learned Judge, Family Court has directed appointment of Local Commissioner for the purposes of recording of evidence.

(2.) According to petitioner, the Court has not considered the contentions raised by her when such request was opposed.

(3.) He submits that a reply was filed on 20/11/2024 and in such reply, there was reference to judgments of this Court and these have not even been discussed.