Delhi High Court - Orders
Kamal Singh vs Kanta Bangari on 6 September, 2023
Author: Suresh Kumar Kait
Bench: Suresh Kumar Kait, Neena Bansal Krishna
$~11
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ MAT.APP.(F.C.) 243/2019 & CM APPL.41758-759/2019
KAMAL SINGH ..... Appellant
Through: Mr.Pankaj Gupta with Ms.Neelam
Kalsi, Advs. with appellant in person.
versus
KANTA BANGARI ..... Respondent
Through: Mr.Bhopal Singh, Adv. with
respondent in person.
CORAM:
HON'BLE MR. JUSTICE SURESH KUMAR KAIT
HON'BLE MS. JUSTICE NEENA BANSAL KRISHNA
ORDER
% 06.09.2023
1. The appellant present in Court submits that respondent/wife has locked one room of the property bearing No. House E-100, Ground Floor, Jagmal Enclave, Roshan Nagar, Faridabad, Haryana. The respondent/wife has refuted this submission of appellant/husband and submits that she has not locked any room and its' keys are not with her and even if the room contains her belongings, she doesn't want the same and the appellant/husband is free to break open the door and enjoy the property in whatsoever the manner he wants.
2. Arguments heard.
3. Judgment reserved.
SURESH KUMAR KAIT, J NEENA BANSAL KRISHNA, J SEPTEMBER 06, 2023/ab This is a digitally signed order.
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