OM PRAKASH PURI Vs. NANDITA PURI

JUDGEMENT

(1.) This petition is directed against the order dated 25 September 2013 (impugned order) made by the Family Court at Bandra, awarding the following 'interim maintenance' to the respondent and her minor child:

(2.) Mr. I. A. Sayyed, learned counsel for the petitioner, at the outset made a grievance that the respondent has been resorting to a parallel 'media trial' which is occasioning severe prejudice, not merely to the petitioner, but also the proceedings before this Court. Accordingly, he submitted that appropriate restraint orders be made against the respondent in order to prevent her from indulging into such form of media trial. In support of such grievance, Mr. Sayyed tendered the affidavit dated 30 June 2014 made by the petitioner in this regard.

(3.) In these proceedings, there is no necessity to go into the aforesaid issue. Whatever rights and remedies the petitioner may have with regard to the prejudice which he claims is being occasioned to him, the petitioner is free to resort to the same. However, in the facts and circumstances of the present case, to say that these proceedings are being affected, is too far fetched and therefore untenable. The motion for issue of restraint orders is consequently denied.