CHARU CHAWLA Vs. R K ANAND AND ANR

JUDGEMENT

(1.) Crl. M.A.No. 18756/2017 (Exemption)

(2.) I have heard the learned counsel for the parties and have examined the file.

(3.) The petitioner was married to the respondent No.2 Chetan Anand on 202.2008. After marriage, both of them lived together at 13, Darbanga Farms, DLF Chattarpur, New Delhi. Subsequently in January, 2014, they shifted to a rented accommodation bearing No.S-288, Panchsheel Park, New Delhi; the said rented accommodation was taken by the petitioner in the name of her company in which she was a Director.