SHILPA KHANNA SAHI Vs. RAJA SAHI

JUDGEMENT

(1.) Petitioner has challenged the order dated 04.04.2019 passed by Principal Judge, Family Court, Panchkula vide which the prayer to serve the respondent through e-mail, whatsapp mechanism was dismissed.

(2.) Respondent is living abroad i.e. in U.S.A. He could not be served by means of ordinary and dasti process.

(3.) Petitioner seeks to serve the respondent on his email address i.e. trueblue00001@yahoo.com and raja.sahi@pixelogicmedia.com.