KARMA SONAM BHUTIA Vs. UNION OF INDIA

JUDGEMENT

(1.) I.A. No. 01 of 2022

(2.) Heard the learned counsel for the parties and considered the application as well as the written objection.

(3.) This is an application praying for injunction under Order 39 Rule 1 and 2 read with Sec. 151 of the Code of Civil Procedure, 1908 filed by the petitioner who has suffered two adverse Orders; one dtd. 25/2/2022 passed by the Maintenance Tribunal under the Maintenance and Welfare of Parents and Senior Citizens Act, 2007 (the Act) and the other Order dtd. 25/5/2022 passed by the Appellate Tribunal.