KIRAN MITTAL Vs. KANIKA MITTAL

JUDGEMENT

(1.) Vide the instant petition, the petitioner has challenged the judgment dtd. 10/7/2018 ("Impugned Judgment") passed by learned ASJ (FTC), North West, Rohini, Delhi and order dtd. 20/2/2017 passed by learned MM, Mahila Court, North West, Rohini, Delhi in CC No. 40/4/16 filed under Sec. 12 of the Domestic Violence Act read with Sec. 23 of the Protection of Women from Domestic Violence Act, whereby summons were issued against the present petitioner. The operative portion of the summoning order passed by the learned MM observed as under:

(2.) One more opportunity granted to the petitioner. Issue notice to the respondent no. 2, 3 and 4 as well on filing PF through SHO PS concerned for the next date of hearing.."

(3.) Being aggrieved by the said order dtd. 20/2/2017, the petitioner challenged the said order passed by the learned MM before the court of sessions.