Delhi High Court - Orders
Vimal Tyagi vs Doli Tyagi on 8 December, 2022
Author: Sanjeev Sachdeva
Bench: Sanjeev Sachdeva, Rajnish Bhatnagar
$~11
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ MAT.APP.(F.C.) 78/2022 & CM APPL.25481/2022
VIMAL TYAGI ..... Appellant
Through: Mr. Avadh Kaushik, Advocate.
Appellant in person.
versus
DOLI TYAGI ..... Respondent
Through: Mr. R.R.Jha and Ms. Mansi Pundir,
Advocate for Mr. Kapil Kumar,
Advocates.
Respondent in person.
CORAM:
HON'BLE MR. JUSTICE SANJEEV SACHDEVA
HON'BLE MR. JUSTICE RAJNISH BHATNAGAR
ORDER
% 08.12.2022
1. Mr.R.R.Jha, Advocate enters appearance for the Respondent, and prays for an adjournment.
2. Learned counsel for the Appellant submits that apart from concealment of earlier marriage and divorce, there are false allegations of rape against the family members of the Appellant which have been found to be false, inasmuch as, after investigation no chargesheet under Section 376 IPC has been filed. He submits that in view of the circumstances, the impugned order is not sustainable and calls for remit.
3. Request for adjournment is made by Respondent.
MAT.APP.(F.C.) 78/2022 1 Signature Not Verified Digitally Signed By:KAMAL KANT MENDIRATTA Signing Date:15.12.2022 16:47:224. At request, re-notify on 13th December, 2022.
SANJEEV SACHDEVA, J RAJNISH BHATNAGAR, J DECEMBER 8, 2022/ib MAT.APP.(F.C.) 78/2022 2 Signature Not Verified Digitally Signed By:KAMAL KANT MENDIRATTA Signing Date:15.12.2022 16:47:22