- (1.)This is an application by the appellant in MFA No.01 of 2022 for deleting the following words from the cause title of the memorandum of appeal being MFA No.01 of 2022:
"under sec. 19 of the Family Courts Act, 1984 read with"

(2.)The prayer stands allowed.
Registry is directed to delete the said phrase from the cause title of the memorandum of appeal. This appeal shall be treated as an appeal filed under sec. 28 of the Hindu Marriage Act, 1955 only.

In terms of the above, this application stands allowed and disposed of.

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