Neeraj Kumar vs Smt Savita
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Allahabad High Court

Neeraj Kumar vs Smt Savita on 31 May, 2024

Author: Ajit Kumar

Bench: Ajit Kumar

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:99978
 
Court No. - 4
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 6743 of 2024
 

 
Petitioner :- Neeraj Kumar
 
Respondent :- Smt Savita
 
Counsel for Petitioner :- Arun Kumar Tripathi
 

 
Hon'ble Ajit Kumar,J.
 

1. Heard learned counsel for the petitioner and perused the record.

2. 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 and date fixed was 13.04.2022. He further prays that on second motion filed by the parties, the date fixed was 14.10.2022. the parties have jointly moved application to waive of the cooling off period being Case No.- 966 of 2022 in the court of Principal Judge, Family Court, Ghaziabad on 16.03.2023, 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.

3. 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 decided on 12th January, 2023.

4. This petition is, accordingly, disposed of in terms of the judgment passed by this Court on 12th January, 2023 in Matters Under Article 227 No.- 12190 of 2022.

Order Date :- 31.5.2024

Deepika