RAJNESH Vs. NEHA

JUDGEMENT

(1.) RULE. Rule made returnable forthwith. Heard finally by consent of parties.

(2.) Being aggrieved by the order dtd. 16/08/2022 passed below Exhibit No. 450 by the learned Judge, Family Court No. 3, Nagpur in Petition No. E-443/2013, whereby the Application for permission to examine the witnesses of the Respondent - Husband therein came to be rejected, the Petitioner prefers this Writ Petition.

(3.) The facts leading to filing of the present Writ Petition are as under:-