LAWS(P&H)-2010-3-386

ARCHANA RASTOGI Vs. VIVEK RASTOGI

Decided On March 29, 2010
Archana Rastogi Appellant
V/S
VIVEK RASTOGI Respondents

JUDGEMENT

(1.) C.M. No. 8078-CII of 2010

(2.) The trial Court, by virtue of the impugned order, negatived the plea of the petitioner and particularly, stated that the impact of such objections shall be assessed at the time of evaluation of the evidence.

(3.) The petitioner, by way of this petition, assails the impugned order and the reasoning contained therein.