NIDHI PUROHIT ARJARIA Vs. RAHUL ARJARIA

JUDGEMENT

(1.) The present petition under Article 227 of the Constitution of India assails the interlocutory order dated 26.08.2014 passed in Case No.71-A/2012 by Family Court, Gwalior, whereby the application dated 02.07.2014 preferred by the respondent/husband seeking implementation of the earlier interlocutory order dated 24.04.2013 directing for making medical examination of the petitioner/wife has been allowed.

(2.) Learned counsel for the rival parties are heard on the question of admission.

(3.) It is the primary contention of the learned counsel for petitioner/wife that the impugned order so far as it relates to the application dated 02.07.2014 of the respondent/husband is concerned, has been passed exclusively based upon an order of this Court passed on 16.05.2013 in Writ Petition No.3152/2013, whereby the following directions were passed while disposing of the petition in question :