AHANA GUPTA Vs. GIRISH KANT CHOUDHARY

JUDGEMENT

(1.) I.A. No.6777 of 2017 Interlocutory Application has been filed with a prayer for early hearing of this appeal.

(2.) M.A. No. 661 of 2017 Heard Mrs. Rashmi Jha, learned counsel for the appellant and Mr. Sarva Deo Singh, learned counsel appearing for the respondent.

(3.) The present Miscellaneous Appeal has been filed for setting aside the judgment dated 14.06.2017 passed by the learned Principal Judge, Family Court, West Champaran, Bettiah in Divorce Case No. 51 of 2015 to the extent of expunging the observation/fact recorded against the defendant/appellant in the impugned judgment. The prayer stipulated in paragraph 1of the miscellaneous appeal is re-produced hereinbelow with profit:-