REGENT COMPUTRONICS PVT. LTD.

Smt. Kanupriya Appellant

V/S

Ashutosh Agrawal Respondents

Referred Judgements :-

JUSTICE OF THE PEACE FOR CALCUTTA V. ORIENTAL GAS COMPANY [REFERRED TO]
RAMA SHANKER TIWARI V. MAHADEO [REFERRED TO]
GURBAKSH SINGH V. SMT. TARAN JIT [REFERRED TO]
SHANTI KUMAR R CANJI VS. HOME INSURANCE CO OF NEW YORK [REFERRED TO]
AMAR NATH VS. STATE OF HARYANA [REFERRED TO]
MADHU LIMAYE VS. STATE OF MAHARASHTRA [REFERRED TO]
V C SHUKLA VS. STATE [REFERRED TO]
SHAH BABULAL KHIMJI VS. JAYABEN D KANIA [REFERRED TO]
HARYANA LAND RECLAMATION AND DEVELOPMENT CORPORATION LIMITED VS. STATE OF HARYANA [REFERRED TO]
RAJ KUMAR SHIVHARE VS. ASSISTANT DIRECTOR ENFORCEMENT [REFERRED TO]
KIRAN BALA SRIVASTAVA VS. JAI PRAKASH SRIVASTAVA [REFERRED TO]
RADHESHYAM GUPTA VS. LAXMI BAI [REFERRED TO]
K A ABDUL JALEEL VS. T A SAHIDA [REFERRED TO]
SUNIL HANSRAJ GUPTA VS. PAYAL SUNIL GUPTA [REFERRED TO]
MAJOR RAJA P SINGH VS. SURENDRA KUMARI [REFERRED TO]
RAHUL SAMRAT TANDON VS. NEERU TANDON [REFERRED TO]
UNION OF INDIA VS. INDIA CEMENTS LTD. [REFERRED TO]

JUDGEMENT

(1.) This appeal is filed under Section 19 of the Family Courts Act, 1984 (hereinafter referred to as the "Act") against order dated 07.02.2017 passed by the Family Court, by which the Judge, Family Court, has allowed the amendment of the plaint. This is an appeal, which is maintained under Section 19 of the Act, which reads as follows:

(2.) Therefore, it is clear that an appeal will not lie against an interlocutory order. We requested the learned counsel to address us on the issue whether the appeal is maintainable in view of the embargo against entertaining appeals against interlocutory orders.

(3.) We heard Mr. J.C. Belwal, learned counsel for the appellant and Mr. Tapan Singh, learned counsel for the respondent.

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SMT. KANUPRIYA Vs. ASHUTOSH AGRAWAL

Referred Judgements :-

JUDGEMENT

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