PRIYANKA VERMA Vs. KUNAL VERMA

JUDGEMENT

(1.) Although process fee has been returned with objection, Mr.V.K.Gupta, learned Senior Counsel, on instructions, has entered appearance on behalf of the respondent on an advance copy having been served and submits that the appeal is not maintainable.

(2.) Challenge in this appeal is to the order dated 04.07.2018 and 09.07.2018 passed by the Principal Judge, Family Court, Saket, New Delhi. We may note that this matter was listed on 03.08.2018 when we had passed the following order:

(3.) Today, counsel for the appellant submits that appellant is not agreeable for appointment of a lady Local Commissioner who would hold proceedings in camera. He relies on a judgment of the full bench of this Court rendered in the case of Pushpa Devi vs. Bimla Devi & Ors., (2000) 2 AD(Del) 404, more particularly paragraphs no.10 to 12, which we reproduce hereinbelow: