ASHU DUTT Vs. ANEESHA DUTT

JUDGEMENT

(1.) This Petition is directed against the order impugned dated 24/08/2020 below Exhibit-A in Petition No. D-87 of 2012 initiated by the Petitioner i.e. Custody Petition, D-90 of 2012 i.e. again Custody Petition preferred against the present Petitioner, C-73 of 2013, the Petition for grant of maintenance initiated by Respondent-wife and Petition No.420 of 2015 initiated by the present Petitioner-husband against the Respondent-wife for nullity of marriage. By the impugned order dated 24/08/2020, the in-charge Family Court No.7 has rejected the prayer for adjournment vide Exhibit-326. The learned Family Court further directed that evidence of Petitioner can be closed. However, he is given a chance to attend the court proceedings on 28/08/2020 through virtual hearing and can be subjected to cross-examination. The Court further ordered that there would not be any further adjournment. The Petitioner who was given an opportunity to file an additional affidavit and since no such affidavit was filed within time stipulated, the learned Family Court passed the order impugned. The observations of the learned Family Court in the order impugned read thus:-

(2.) As such, this Petition by the Petitioner-husband claiming that he may be granted an opportunity to place on record his additional affidavit so that the Petitioner can be subjected to

(3.) Facts as are necessary for deciding the present Petition are as under:-