MEENU AGRAWAL Vs. BHARAT GOEL

JUDGEMENT

(1.) Petitioner has approached this Court in the exercise of its extraordinary and supervisory jurisdiction under Article 227 of the Constitution of India to assail the order dtd. 29/10/2024 and 15/1/2025, passed by the learned Principal Judge, Family Court in HMA No. 1552/2023, titled "Bharat Goel Vs. Meenu Agrawal", whereby, the petitioner's right to file reply/written statement was closed and a subsequent application for the recall of the said order was also dismissed.

(2.) Respondent filed a Divorce Petition under Sec. 13(1)(i-a) of the Hindu Marriage Act, 1955 against the petitioner herein before the Family Court.

(3.) Petitioner was proceeded ex-parte on 1/12/2023. The ex-parte order was set aside subject to cost on 5/3/2024.