VIVEK DIXIT Vs. PRINCIPAL JUDGE FAMILY COURT

JUDGEMENT

(1.) BY way of this petition, the petitioner has prayed for quashing the impugned order dated 15. 02. 2008 passed by Principal Judge, Family Court, Dehradun in Misc. Case No. 188 of 2007.

(2.) HEARD Ms. Prabha Noliyal, learned counsel for the petitioner and perused the record. After hearing learned counsel for the petitioner and perusing the impugned judgment and order, I do not find any ground to interfere in the order passed by the learned Principal Judge, Family Court, Dehradun. Perusal of the order sheet shows that the petitioner has not submitted his objection against the application 14b in spite of sufficient opportunities given to him. On one ground or the other, he moved adjournment applications. The learned Principal Judge after going through the record, allowed the application 14-B whereby the petitioner was directed to pay a sum of Rs. 3,000/- per month. I do not find any illegality or infirmity in the impugned order passed by the court below. The petition lacks merit and is liable to be dismissed. Accordingly, the petition is dismissed in-limine.