MSSRS ALFAVISION OVERSEAS INDIA LTD. Vs. LALITA SHANKAR

JUDGEMENT

(1.) Learned counsel for the petitioner submits that the controversy involved in the present writ petition is squarely covered by the order dtd. 20/11/2023 passed by the Coordinate Bench in the connected matters led by SBCWP No.9088/2023 (Mssrs Alfavision Overseas India Ltd. Vs. Sanjay Kumar) and the said order is reproduced hereunder:-

(2.) In view of the aforequoted order, the writ petition is allowed. The impugned order dtd. 18/12/2023 (Annex.5) passed by the learned Judge, Family Court, Prataprgarh, in C.O. No.59/2017 is set aside. The learned trial court shall grant one opportunity to the petitioner to be cross- examined through video conferencing. If the court concludes that the video conferencing is being misused in any manner by the petitioner, needless to say, the court below shall be at liberty to insist either on his personal presence or deputing a Commission for his cross-examination, with the cost to be borne by the petitioner.

(3.) Stay application as well as all pending applications, if any, also stand disposed of.