ARJUN THAPAN Vs. ANITA THAPAN

JUDGEMENT

(1.) Cm No.27028/2018 (for exemption)

(2.) The application is disposed of.

(3.) This petition under Article 227 of the Constitution of India impugns the order [dated 20th April, 2018 in Execution No.37/2012 of the Court of Principal Judge, District South, Family Court, Saket Courts, New Delhi] of dismissal of objections filed by the petitioner / husband to the execution sought by the respondent / wife of order of payment of maintenance and of issuance of warrants of arrest of the petitioner / husband, ordered to be executed through the Indian Embassy in Philippines.