Delhi High Court - Orders
Sonia Khurana vs Pradeep Khurana on 23 March, 2023
Author: Sanjeev Sachdeva
Bench: Sanjeev Sachdeva
$~16
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ MAT.APP.(F.C.) 80/2023
SONIA KHURANA ..... Appellant
Through: Mr Prabhjit Jauhar, Ms Ajunee Singh,
Ms Gauri Rajput, Ms Rosemary Raju,
Mr Bhanu Thakur and Mr Ranveer
Talwar, Advocates.
versus
PRADEEP KHURANA ..... Respondent
Through:
CORAM:
HON'BLE MR. JUSTICE SANJEEV SACHDEVA
HON'BLE MR. JUSTICE VIKAS MAHAJAN
ORDER
% 23.03.2023 CM APPL. 14337/2023
1. Allowed, subject to all just exceptions. MAT.APP.(F.C.) 80/2023 & CM APPL. 14336/2023
2. Issue notice, returnable on 24.05.2023.
3. Learned counsel for the appellant submits that appellant is also aggrieved by the directions of the Family Court to conclude the cross- examination on 31.03.2023. Learned counsel further submits that on repeated occasions, the respondent, who is under cross-examination, has failed to appear. He submits that the appellant assures that no adjournment shall be sought by the appellant for the purposes of cross-examination and since the evidence is being recorded by the Signature Not Verified Digitally Signed By:MEENU KALRA MAT.APP.(F.C.) 80/2023 Page 1 of 2 Signing Date:24.03.2023 16:45:18 court and is monitored by the court, court shall be in a position to monitor in case any dilatory tactics are adopted by the appellant.
4. It is directed that the right of the appellant to cross-examine the respondent shall not be closed on 31.03.2023, in case the cross- examination is not concluded on that date, the Family Court shall further monitor the cross-examination and disallow any irrelevant or dilatory question.
5. Order dasti under signatures of Court Master.
SANJEEV SACHDEVA, J VIKAS MAHAJAN, J MARCH 23, 2023 MK Signature Not Verified Digitally Signed By:MEENU KALRA MAT.APP.(F.C.) 80/2023 Page 2 of 2 Signing Date:24.03.2023 16:45:18