Delhi High Court - Orders
Himani Kapila vs Prashant Kapila on 7 April, 2021
Author: Vipin Sanghi
Bench: Vipin Sanghi, Rekha Palli
$~18.
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ MAT.APP.(F.C.) 52/2021
HIMANI KAPILA ..... Appellant
Through: Mr. Prashant Mendiratta, Advocate.
versus
PRASHANT KAPILA ..... Respondent
Through: Mr. Sunil Mittal, Senior Advocate
with Mr. Prosenjeet Banerjee,
Ms.Koplin Kandhari & Ms. Shreya
Singhal, Advocates.
CORAM:
HON'BLE MR. JUSTICE VIPIN SANGHI
HON'BLE MS. JUSTICE REKHA PALLI
ORDER
% 07.04.2021 CM APPL. 13013/2021 Exemption allowed, subject to all just exceptions. The application stands disposed of.
MAT.APP.(F.C.) 52/2021 Issue notice. Mr. Prosenjeet Banerjee accepts notice. Mr. Mittal points out that the respondent has already preferred a review application before the Family Court in respect of the impugned order passed by the Family Court, which is pending. Let the said review application be decided on its own merits without being influenced by the fact that this Court is dealing with this appeal.
Signature Not Verified Digitally Signed By:BHUPINDER SINGH ROHELLA Signing Date:08.04.2021 16:00:15List on 05.08.2021.
The parties are at liberty to file any documents which form part of the Family Court record.
VIPIN SANGHI, J REKHA PALLI, J APRIL 07, 2021 kd Signature Not Verified Digitally Signed By:BHUPINDER SINGH ROHELLA Signing Date:08.04.2021 16:00:15