ARPIT BHOOT Vs. MEHAK BHOOT

JUDGEMENT

(1.) The present writ petition has been preferred claiming the following reliefs :-

(2.) Learned counsel for the petitioner submits that the petitioner is an enrolled Advocate and because of series of matrimonial litigation, he has justifiable reason to appear through Video Conferencing from abroad, and thus, the petitioner may be permitted to appear before the Court through Video Conferencing, in a matter pertaining to grant of divorce; such prayer, as per learned counsel, is being made in this petition on count of the intensive criminal litigation having been launched against the petitioner, as a result of the matrimonial discord between the parties, and thus, the petitioner is unable to put his physical appearance before the Court, at this juncture.

(3.) Learned counsel for the petitioner, in support of his submission, relied upon the judgment rendered by Hon'ble Apex Court in the case of Krishna Veni Nagam Vs. Harish Nagam; Transfer Petition (Civil) No.1912/2014, decided on 9/3/2017; relevant portion whereof reads as under:-