SUNITA MANOJ MISTRY Vs. MANOJ MOHANLAL MISTRY

JUDGEMENT

(1.) The application is filed by erstwhile respondent No.2 to implead himself in the present petition. According to him, the impugned order affects his rights as the Family Court under Clause

(2.) of order dtd. 8/3/2023 directed the wife to shift in the alternative accommodation provided by the respondent as per Clause 1 of the said order. By Clause 1 of the said order, the respondent-husband was directed to provide 1BHK flat on leave and license basis to the wife. 2. According to the applicant, the wife is occupying the flat which is subject matter of Clause 2 of the impugned order. Therefore, any order passed in the present petition would prejudicially affect his legal rights over the said flat.

(3.) The subject matter of present petition under Article 227 of the Constitution of India is order dated 8 th March 2023 passed on the application below Exhibit-62. The application below Exhibit-62 is filed by the husband seeking relief against the wife to forthwith vacate the flat owned by the applicant to move to alternative accommodation.