Vineet Mehra vs Payal Mehra
2014 Latest Caselaw 6114 Del

*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                                     Date of Decision: November 24, 2014

+     CM(M) 1042/2014

      VINEET MEHRA                                        ..... Petitioner
                          Through:     Mr. Jaspreet S. Rai, Advocate

                          versus

      PAYAL MEHRA                                      ..... Respondent
                          Through:     Nemo.


      CORAM:
      HON'BLE MR. JUSTICE SUNIL GAUR


                          JUDGMENT

% ORAL

C.M.No.19308/2014

Allowed subject to all just exceptions.

CM(M) 1042/2014

A decree of divorce by mutual consent is sought by the parties before trial court. The grievance of petitioner is that even on the next date of hearing i.e. on 24th December, 2014, the hearing before trial court may be got deferred for one reason or the other and the marriage proposal of the petitioner would be adversely affected by it.

In view of aforesaid, this petition is disposed of while making it

C.M.(M) NO. 1042/2014 Page 1 clear that petitioner's petition for divorce by mutual consent be promptly dealt with by trial court on the date already fixed.

Dasti.

                                                       (SUNIL GAUR)
                                                         JUDGE
NOVEMBER 24, 2014
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C.M.(M) NO. 1042/2014                                               Page 2