SUNITA BHATIA Vs. VINEET BHATIA

JUDGEMENT

(1.) Cm No.32135/2018 (for exemption)

(2.) The application is disposed of.

(3.) This petition under Article 227 of the Constitution of India impugns the order (dated 13th April, 2018 in HMA No.1743/2014 of the Court of Principal Judge, Family Court (Central)) of dismissal of the application of the petitioner/wife under Section 151 of the Code of Civil Procedure, 1908 (CPC).