PRAPTI APURVA DAVE Vs. APURVA JAGDISHCHANDRA DAVE

JUDGEMENT

(1.) Heard the Party-in-Person Ms. Prapti Apurva Dave and learned Advocate Mr. Jayant P. Bhatt on behalf of the respondent.

(2.) Issue Rule returnable forthwith. Learned Advocate Mr. Bhatt waives service of rule on behalf of the respondent.

(3.) By way of this application, the Party-in-Person seeks to challenge an order passed by the learned Principal Judge, Family Court, Gandhinagar dtd. 3/9/2022 below Exhibit 177 in Family Suit No. 166 of 2013 whereby the learned Family Court had rejected the application preferred by the Party-in-Person-wife before the Family Court to appoint a medical expert for psychological evaluation of the respondent-original applicant before the Family Court.