SAVITA DEVI Vs. LALIT KUMAR

JUDGEMENT

(1.) Cm No.40979/2018 (for exemption).

(2.) The application stands disposed of. CM(M) 1203/2018 & CM No.40978/2018 (for stay).

(3.) This petition under Article 227 of the Constitution of India impugns the order [dated 11th July, 2018 in HMA No.270/17 of the Judge Family Court (South-East)] of dismissal of objections filed by the petitioner wife against the earlier order of the Family Court issuing a commission for recording evidence in the petition for divorce filed by the respondent husband under Section 13(1)(ia) of the Hindu Marriage Act, 1955 for dissolution of marriage with the petitioner wife.