Upinder Kaur Malhotra vs Capt Teghjeet Singh Malhotra And Anr
2025 Latest Caselaw 3060 Del

Delhi High Court

Upinder Kaur Malhotra vs Capt Teghjeet Singh Malhotra And Anr on 27 March, 2025

                          $~42
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                          %                                Date of Decision: 27th March, 2025
                          +    C.R.P. 308/2023 & CM APPL. 55571/2023 & CM APPL. 8707/2024
                               UPINDER KAUR MALHOTRA
                                                                                            .....Petitioner
                                                   Through:      Mr. Basab Sengupta and Ms. Nandini
                                                                 Sen, Advocates.
                                                   versus
                               CAPT TEGHJEET SINGH MALHOTRA AND ANR
                                                                                             .....Respondent
                                                   Through:      Ms. Gauri Gupta and Mr. Rishabh Kr.
                                                                 Jain, Advocates.
                               CORAM:
                               HON'BLE MR. JUSTICE MANOJ JAIN
                                                   J U D G M E N T (oral)

1. Learned counsel for petitioner submits that there is a material development in the matter as vide order dated 18.07.2024, learned Judge, Family Court, has already, vide common judgment, disposed of the Divorce Petition and has passed a decree. He, therefore, submits that, at the moment, the petitioner does not press the present petition.

2. He, however, also contends that the petitioner has already challenged the abovesaid decree and, eventually, if the abovesaid decree is set aside, he may be permitted to seek revival of the present Revision Petition.

3. Since decree has already been passed, the present petition, evidently, has become infructuous.

4. The present petition, along with pending applications, stands disposed of in aforesaid terms and liberty is also granted to petitioner to seek revival of the present petition in case the decree is set aside.

(MANOJ JAIN) JUDGE MARCH 27, 2025/ss/shs