ARIZ KOHLI Vs. TEHZEEB KOHLI

JUDGEMENT

(1.) The petition is filed by the petitioner, who is the original respondent in Petition No.A-1109/2018 filed before the Family Court No.5 at Bandra, Mumbai, being aggrieved by an order of the Family Court dtd. 16/4/2022 passed on an Interim Application No.102 of 2022 in the said petition as by the impugned order, the application filed by the respondent (petitioner wife) under Order 6 Rule 17 of the Code of Civil Procedure, seeking amendment in the petition has been allowed.

(2.) Heard learned senior counsel Mr.Rafique Dada with Ms.Taubon Irani for the respondent.

(3.) Another application was filed by the petitioner wife on 11/1/2018, seeking interim maintenance and the husband responded to the same by filing his reply on 14/1/2018. On 25/4/2019, the application seeking interim maintenance was disposed off and against which a Writ Petition is instituted before this Court which is pending for adjudication.