LAWS(ALL)-2021-12-104

SUPRIYA A. Vs. VIMAL ANBALAGAN

Decided On December 09, 2021
Supriya A. Appellant
V/S
Vimal Anbalagan Respondents

JUDGEMENT

(1.) Heard learned counsel for the petitioners.

(2.) Instant petition has been filed praying for setting aside the order dtd. 29/10/2021 passed by the Principal Judge, Family Court, Gautam Budh Nagar, on Application No.12-Ga in Hindu Marriage Care No. 1098 of 2021 in re: Supriya A. and Vimal Anbalagan. A further prayer is for issue of an appropriate direction to the Principal Judge, Family Court, Gautam Budh Nagar, to initiate the process of second motion in Hindu Marriage Case No.1098 of 2021.

(3.) Instant petition has been filed jointly by husband and wife.