Smt. Rashmi Tandon vs Smt. Pramila Tandon & Anr. on 30 January, 2019

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Delhi High Court

Smt. Rashmi Tandon vs Smt. Pramila Tandon & Anr. on 30 January, 2019

Bench: Sunil Gaur

*     IN THE HIGH COURT OF DELHI AT NEW DELHI
                           Date of Order: January 31, 2019

+     CRL.M.C. 512/2017
      SMT RASHMI TANDON                                   .....Petitioner
                         Through:     Mr. Gaurav Mitra, Mr. Vaibhav
                                      Misra and Ms. Rashmita Roy
                                      Chowdhury, Advocates
                         Versus
      SMT PRAMILA TANDON & ANR                            .....Respondents
                         Through:     Mr. Prabhjit Jauhar, Advocate
      CORAM:
      HON'BLE MR. JUSTICE SUNIL GAUR
                   ORDER
                    (ORAL)

CRL.M.A. 2260/2019 (Early hearing) By way of this application, petitioner seeks early hearing of this petition.

Upon hearing, the application is allowed and the date fixed i.e. of 29th March, 2019 stands cancelled and the hearing of the main petition is advanced to today.

The application is accordingly disposed of.

CRL.M.C. 512/2017

The challenge in this petition is to impugned order of 22nd December, 2016 which restrains petitioner from approaching the complainant in any manner by physically being in the presence of the complainant within the distance of 20 meters, or any other place where the complainants are working as the both parties are said to be residing in CRL. M.C. 512/2017 Page 1 of 2 the same premises. Quashing of impugned order as well as the complaint under the Protection of Woman from Domestic Violence Act, 2005 is sought on merits.

Respondent's counsel informs that the application under Section 12 of the Protection of Woman from Domestic Violence Act, 2005 is pending before the trial court at the stage of final hearing and the matter is coming up for hearing before the Trial Court today at 2 p.m. Petitioner's counsel raises the jurisdictional issue regarding the maintainability of the complaint.

Since the case before the trial court is at the fag end, therefore, this Court is not inclined to exercise its extraordinary inherent jurisdiction under Section 482 of Cr.P.C. to deal with this petition on merits. It is deemed appropriate to relegate petitioner to the trial court, to raise the pleas taken herein at the stage of final arguments. Needless to say, the pleas so taken by petitioner including the jurisdiction issue would be dealt with by trial court in accordance with the law.

Let the trial court take up the case on 7th February, 2019 at 2:00 p.m. for hearing petitioner in the pending complaint.

With the aforesaid directions, this petition is disposed of, while not commenting on merits.

Dasti.

(SUNIL GAUR) JUDGE JANUARY 31, 2019 p'ma CRL. M.C. 512/2017 Page 2 of 2

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