Allahabad High Court
Varun Batra vs Smt Payal Batra on 18 May, 2023
Author: Prakash Padia
Bench: Prakash Padia
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2023:AHC:108396 Court No. - 5 Case :- MATTERS UNDER ARTICLE 227 No. - 5751 of 2023 Petitioner :- Varun Batra Respondent :- Smt Payal Batra Counsel for Petitioner :- Komal Mehrotra Hon'ble Prakash Padia,J.
1. Supplementary affidavit filed today in the Court is taken taken on record.
2. The petitioner has preferred present petition inter-alia with the following prayers :-
"i. May kindly be pleased to set aside the order dated 01.05.2023 passed by learned Additional Principal Judge, Family Court, Court No.1, Meerut in Misc. Case No.68 of 2021, Varun Batra Vs. Smt. Payal Batra.
ii. Direct the Additional Principal Judge, Family Court, Meerut to hear the application Paper No.38-Ga-1 by preponing the date from 31.05.2023 to any earlier date and may decide the same by passing a reasoned and effective order."
3. After some arguments counsel for the petitioner confined his prayer only to the effect to prayer no.2.
4. In this view of the matter, in case petitioner wants that the matter should be heard after re-opening of the court, he is directed to file an application in this regard before the court below itself. If such an application is filed within three days, the court below will consider and pass appropriate orders on the application Paper No.38-Ga-1 within next three weeks strictly in accordance with law without influence of the order dated 01.05.2023.
5. Accordingly, present petition is disposed of.
Order Date :- 18.5.2023 Pramod Tripathi