GOPAL KHANDELWALLA Vs. SUNIA KHANDELWALLA

JUDGEMENT

(1.) This matter is taken up through hybrid mode.

(2.) This is an application filed by the Petitioner to grant few more days time to comply with the order dtd. 4/12/2023 by which the CMP was disposed of.

(3.) Mr. Swayambhu Mishra, learned counsel being authorized by Mr. Debasis Tripathy, learned counsel for the Petitioner submits that while disposing of the CMP, this Court directed that in the event Petitioner files a properly constituted application under Order VI Rule 17 C.P.C. along with certified copy of the said order within a period of ten days hence, the same shall be considered in accordance with law giving opportunity of hearing to the parties concerned. Due to certain inadvertence, the petition could not be filed in time. Hence, he prays for ten days time to file the petition under Order VI Rule 17 C.P.C. for compliance of the order dtd. 4/12/2023 by which the CMP was disposed of.