REGENT COMPUTRONICS PVT. LTD.

Anchal Goyal Appellant

V/S

Parag Goyal Respondents

Referred Judgements :-

HOOSEIN KASAM DADA INDIA LIMITED VS. STATE OF MADHYA PRADESH [REFERRED TO]
V.C.SHUKLA VS. STATE THROUGH C.B.I [REFERRED TO]
DAMODARA SASTRY VS. NILGIRI SANJIVIAH [REFERRED TO]
PATHIKONDA GOPALA RAO VS. NAGIRI PEDDA KITAMMA [REFERRED TO]
JYOTI (SMT.) VS. ANKIT DUBEY [REFERRED TO]
SHANKARLAL AGGARWALA VS. SHANKARLAL PODDARRESPON DENTS [REFERRED TO]
CENTRAL BANK OF INDIA LIMITED VS. GOKAL CHAND [REFERRED TO]
AMAR NATH VS. STATE OF HARYANA [REFERRED TO]
SHAH BABULAL KHIMJI VS. JAYABEN D KANIA [REFERRED TO]
VIJAY PRAKASH D MEHTA VS. COLLECTOR OF CUSTOMS PREVENTIVE BOMBAY [REFERRED TO]
RAJ KUMAR SHIVHARE VS. ASSISTANT DIRECTOR ENFORCEMENT [REFERRED TO]
SHANTILAL CHUNILAL SHAH VS. SHANTILAL FULCHAND SHAH [REFERRED TO]
SUKUMAR CHATTERJEE VS. KIRAN CHANDRA MITTER [REFERRED TO]
MAJOR RAJA P SINGH VS. SURENDRA KUMARI [REFERRED TO]

JUDGEMENT

(1.) Heard Sri Kiran Kumar Arora, learned counsel for the appellant and Sri Aditya Bhushan Singhal, learned counsel for the respondent.

(2.) Present appeal has been filed under Sec. 19 of the Family Court Act, 1984 (hereinafter referred to as the 'Act'), arising from order dtd. 4/10/2024 passed by Principal Judge, Family Court, Saharanpur on Application Paper No. 39-A/1-3, filed [under Order VI, Rule 17 Code of Civil Procedure, 1908 (hereinafter referred to as the 'C.P.C.')], by the present appellant in Original Suit No. 323 of 2022 (Parag Goyal v. Smt. Anchal Goyal), whereby the learned court below has dismissed the amendment application filed by the present appellant, seeking to introduce the following two paragraphs as paragraph Nos. 54- .. and 54- ', to her written statement.

(3.) At the outset, a preliminary objection has been raised by learned counsel for the respondent that the present appeal is not maintainable under Sec. 19 of the Act. For ready reference, Sec. 19 of the Act to the extent it is relevant to the present proceeding, reads as below:

Click here to view full judgment.

ANCHAL GOYAL Vs. PARAG GOYAL

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address