Sanjay K. Agrawal, J
1. By the impugned order dated 29/07/2019, petitioner's application for re-examination of the respondent/applicant namely Rajshree Naidu has been
rejected by learned family Court against which this writ petition under Article 227 of the Constitution of India has been preferred by the petitioner.
2. Learned petitioner in person submits that another opportunity be granted to him to re-examine the respondent/applicant in view of the subsequent
event that the respondent/applicant has filed a number of documents after her examination and her re-examination is necessary for just and proper
adjudication of the matter.
3. I have heard learned petitioner in person at length and perused the records.
4. Learned family Court has clearly recorded a finding that the petitioner herein was granted sufficient time to cross-examine respondent/applicant,
which he did on two occasions i.e. on 13/10/2016 and 28/11/2016 and she had been cross-examined on behalf of the petitioner. Moreover, learned
family Court has also held that a similar application was filed by the petitioner earlier too, for cross-examination of the respondent/applicant, which
was rejected. After hearing the petitioner and after going through the records, I do not find any perversity or illegality in the impugned order as the
respondent herein has already been subjected to cross-examination at the instance of the petitioner.
5. The writ petition deserves to be and is accordingly dismissed, without notice to the other side. No order as to cost(s).
