Aditya Bhandari vs Abha Bhandari and another

AMIT RAWAL J.(ORAL)

The present revision petition is directed against the order dated 01.02.2018 whereby in divorce petition preferred by the petitioner against the

respondent-wife, the petitioner has been directed to supply copy of the pen drive allegedly relied upon in respect of the averment made in the divorce

petition for the purpose of filing the written statement, while granting extension to file written statement.

Mr. Dhanda, learned counsel appearing on behalf of the petitioner submitted that there is possibility of misusing and publishing of the contents saved

in the pen drive, which Section 22 of the Hindu Marriage Act prohibits. The Court should have incorporated the said condition while issuing the

aforementioned directions, thus, urges this Court for setting aside the order. Even otherwise, they can always inspect the record and see the

recording for the purpose of keeping the secrecy of the same.

I have heard learned counsel for the petitioner, appraised the paper book and of the view that there is no force and merit. The grievance of the

petitioner can always be redressed before the competent court, who passed the order for imposing any such condition, it deem appropriate, the Court

may pass appropriate order in accordance with law but not in the manner and mode as aforementioned.

With the above observations, the revision petition stands disposed of.