Abhinav Sharma vs Smt Sapna Sharma
2023 Latest Caselaw 6438 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 37
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 1521 of 2023
 

 
Petitioner :- Abhinav Sharma
 
Respondent :- Smt Sapna Sharma
 
Counsel for Petitioner :- Sangam Lal Kesharwani,Ajay Kumar Tiwari
 

 
Hon'ble Ajit Kumar,J.

Learned counsel for the petitioner submits that the first motion in the presentation of 13-B application for mutual divorce was filed by the parties jointly on 30.09.2022. He further prays that the parties have jointly moved application to waive of the cooling off period being Petition No. 147 of 2022 in the court of Principal Judge, Family Court, Moradabad and therefore, matter can be directed to be decided in the light of judgment of Supreme Court in the case of Amardeep Singh v. Harveen Kaur, Civil Appeal No. 11158 of 2017.

This Court has already passed a detailed order in the case of Lalit Kumar v. Nirmala @ Ravina being Matter Under Article 227 No. 12190 of 2022.

This petition is accordingly stands disposed of in terms of the judgment passed by this Court dated 12.01.2023 in Matter Under Article 227 No. 12190 of 2022.

Order Date :- 28.2.2023

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