AAMIR KHAN Vs. SULTANA

JUDGEMENT

(1.) By way of the present writ petition, the petitioner has challenged order dtd. 13/12/2021 vide which, learned Family Court has allowed respondent's application dtd. 30/10/2021 filed under Order VI Rule 17 of the Code of Civil Procedure, 1908.

(2.) Precisely narrated, the facts germane are that the respondent filed a petition on 4/4/2019 and sought dissolution of her marriage with the present petitioner under Sec. 2 of Dissolution of Muslim Marriages Act, 1939 (hereinafter referred to as 'The Act').

(3.) After a reply to the petition had been filed on 30/10/2021, an application under Order VI Rule 17 of the Code, came to be filed by the respondents.