SIDDESH AMRUT ANVEKAR Vs. SHWETAL SIDDESH ANVEKAR

JUDGEMENT

(1.) Heard learned counsel for the Petitioner. Respondent and her counsel are absent. Heard finally, at the stage of admission itself.

(2.) This Writ Petition is directed against the order dated 5th January 2015 passed by the Principal Judge, Family Court, Mumbai, thereby rejecting the Petitioner's application, bearing Civil Miscellaneous Application No.226 of 2014, preferred for setting aside the order of dismissal of the Petition, bearing No.A-1461 of 2012, filed by him. The said Petition was filed by the Petitioner seeking divorce on the ground of adultery and cruelty. Respondent had appeared in the said matter and also filed her written statement resisting the said Petition. Thereafter, affidavit-in-evidence of the Petitioner was filed and the matter was posted for crossexamination.

(3.) The Petitioner, therefore, filed an application, bearing Civil Miscellaneous Application No.226 of 2014, for setting aside the said order of dismissal within time; however, the said Miscellaneous Application also came to be dismissed vide impugned order dated 5th January 2015.