KEKI EDULJI TUREL Vs. KHURSHEED KEKI TUREL

JUDGEMENT

(1.) The moot question that arises for the determination in the present Writ Petition is whether an Appeal under Sec. 29 of the Protection of Women from Domestic Violence Act, 2005 (for short "the PWDV Act") is maintainable against a procedural order, under the PWDV Act.

(2.) This Writ Petition has been filed by the Petitioner-husband against the order passed by the Court of Sessions for Greater Mumbai, at Mumbai, below Exhibit? 3 in Criminal Appeal No. 70 of 2020.

(3.) The pleaded facts of the case leading to filing of the present Writ Petition can be summarized as under: