SAINA RUZBEN BHARUCHA Vs. RUZBEN NARIMAN BHARUCHA

JUDGEMENT

(1.) The above appeal is filed impugning the order dated 18 th January, 2023 passed below Exhibit-1. This order was passed in an Application filed by the Appellant wife for recall/modification of the order dtd. 23/10/2021. The order dated 23 rd October, 2021 was also an order passed below Exhibit-1 under which directions were given to the parties as to how the cross examination would be conducted.

(2.) The operative part of this order reads thus:-

(3.) When we put it to the learned counsel appearing on behalf of the Appellant as to how the present appeal is maintainable in view of Sec. 19(1) of the Family Courts Act, 1984, the learned counsel sought leave to withdraw the above Appeal with liberty to file appropriate proceedings to challenge the impugned order along with order dtd. 23/10/2021.