BINOD KUMAR AGRAWAL Vs. VIJAY LATA AGRAWAL

JUDGEMENT

(1.) Counsel for the parties agreed for disposal of this writ petition at this stage.

(2.) This writ petition has been filed against the order dated 6.1.2009 passed by the Principal Judge, Family Court, Ranchi in M.T.S. No. 170 of 2005, allowing the petition filed on behalf of the respondent-wife under Order XVIII Rule 17 read with Section 151 of the Code of Civil Procedure for recalling the order of closure of evidence and allowing her to be examined on commission.

(3.) Learned counsel, appearing on behalf of the petitioner, submitted that the said petition was filed after a long delay and without following the mandatory provision of Order XVIII Rule 3A of the Code of Civil Procedure.