Delhi High Court - Orders
Mohiet Aanand vs Parul Anand on 3 November, 2022
Author: Siddharth Mridul
Bench: Siddharth Mridul, Amit Sharma
$~S-62
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ MAT.APP.(F.C.) 172/2022
MOHIET AANAND ..... Appellant
Through: Mr. Paranjay Chopra and Mr.
Shubham Karnwal, Advocates.
versus
PARUL ANAND ..... Respondent
Through: None
CORAM:
HON'BLE MR. JUSTICE SIDDHARTH MRIDUL
HON'BLE MR. JUSTICE AMIT SHARMA
ORDER
% 03.11.2022 CM APPL. 46722/2022 (Exemption) Exemption allowed, subject to all just exceptions. The application is disposed of accordingly. MAT.APP.(F.C.) 172/2022 & CM APPL. 46721/2022 (Stay) Issue notice to the respondent, by all permissible modes, including through electronic mail, if available, returnable on 29.11.2022.
In the meantime, the appellant shall not be taken into custody, in terms of the directions issued by the Family Court, Patiala House, New Delhi vide order dated 30.09.2022 in Ex. No. 11/2020, titled 'Parul Anand vs. Mohiet Anand', till the next date of hearing.
A copy of this order be sent to the concerned Court, for information and compliance.
Signature Not Verified Digitally Signed MAT.APP.(F.C.) 172/2022 Page 1 of 2 By:DURGESH NANDAN Signing Date:10.11.2022 14:54:07A copy of this order be also provided dasti to the learned counsel appearing on behalf of the parties, and be uploaded on the website of this Court.
SIDDHARTH MRIDUL, J AMIT SHARMA, J NOVEMBER 03, 2022/rs Click here to check corrigendum, if any Signature Not Verified Digitally Signed MAT.APP.(F.C.) 172/2022 Page 2 of 2 By:DURGESH NANDAN Signing Date:10.11.2022 14:54:07