RITA SOLANKI Vs. JAI SOLANKI

JUDGEMENT

(1.) Cm No.27912/2016

(2.) The appellant/wife is aggrieved by the common order dated June 06, 2016 whereby the learned Principal Judge, Family Court (NW), Rohini, Delhi has dismissed the three applications filed by her on three different dates of hearing.

(3.) The evidence by both the parties stands closed and the matter is now listed for final arguments. At that stage the appellant/wife filed three applications: