SANJEEV INDRAVADAN DANI Vs. RUPAL SANJEEV DANI

JUDGEMENT

(1.) By consent, heard finally.

(2.) The petitioner-husband has challenged the Order dated 21st June, 2008 passed on Exhibit Nos. 5 and 7 whereby the Application for stay of Petition No. A-218/2007 is rejected and Application at Exhibit 7 has been allowed directing the parties to tag both the petitions together, by leading common evidence in Petition No. A-1773/2004, filed earlier.

(3.) The petitioner-husband had filed an Application for stay of the petition. Respondent-wife had filed an Application at Exhibit 7 for clubbing of both the petitions. The petitioner-husband has filed Petition No. A-1773/2004 for restitution of conjugal rights prior to the Petition No. A-218/2007 for dissolution of marriage. Both the parties are same, the issues involved are directly and substantially interconnected and interlinked and are same in both the petitions. The Court is same. Both the parties are contesting the matter in the Family Court at Bandra, Mumbai though, petitioner-husband is now residing at New Delhi. There is no challenge to the impugned order by respondent-wife. The present petition is filed by the petitioner-husband and challenged the common order on both the applications.