ARCHANA LOKESH UNDIRWADE Vs. LOKESH SHYAMRAO UNDIRWADE

JUDGEMENT

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

(2.) IN this petition under Articles 226 and 227 of Constitution of India petitioner-wife challenges the order dated 10-02-2004 passed by Family Court No. 2 at nagpur in Petition No. 380 of 1999 by which the learned Presiding Officer has rejected her application for permission to cross-examine respondent-husband. The said application appears to have been moved on 05-11-2003 and reason given in it is that the counsel who was to cross-examine the respondent-husband was busy in some other matter.

(3.) THE learned counsel appearing for petitioner wife states that if the respondent husband is not permitted to be cross-examined it will be a lacuna in the entire proceedings and it will not be conducive to complete justice between the parties.