POOJA KAPIL Vs. RISHI KAPIL

JUDGEMENT

(1.) By way of this petition filed under Article 227 of the Constitution of India, the petitioner has prayed for the following relief:-

(2.) Brief facts necessary for the adjudication of the present petition are that the petitioner herein has preferred an application under Section 23 of the Protection of Women from Domestic Violence Act, 2005, for grant of interim relief of maintenance/protection orders etc. In the application, copy of which stands appended with this petition as Annexure P-1, following reliefs have been prayed:-

(3.) This application has been disposed of by the Court of learned Principal Judge, Family Court, Hamirpur, in the following terms:-