SHAKSHI SEMWAL Vs. SHUBHAM CHAUDHARY

JUDGEMENT

(1.) The present appeal is directed against the order dtd. 26/5/2022, whereby the appellant's/ defendant's application, under Sec. 10 of the Code of Civil Procedure, 1908, has been rejected.

(2.) The present appeal is not maintainable, under Sec. 19 of the Family Courts Act, 1984, since the impugned order is an interlocutory order.

(3.) The appeal is, accordingly, dismissed as not maintainable.