(1.) Heard Sri H.P. Dubey, learned counsel for the petitioner.
(2.) Petitioner wife has filed this petition aggrieved by the order dated 4.9.2012 passed by the family court Agra allowing the respondent husband to engage a lawyer for prosecuting the divorce case on his behalf.
(3.) A little experience of the matrimonial disputes on a bare glance on the facts and circumstances of this petition would reveal that the petitioner wife has invoked the writ jurisdiction of this Court not because the order impugned is illegal or causes prejudice to her or infringes her rights but to harass the respondent husband which is sheer abuse of the process of law.