Praveen Rajan vs Rekha
2023 Latest Caselaw 1013 Del

                                                                                   2023:DHC:2867-DB




                          $~4
                          *IN THE HIGH COURT OF DELHI AT NEW DELHI

                          %                                    Judgment delivered on: 26.04.2023

                          MAT.APP.(F.C.) 207/2018
                          PRAVEEN RAJAN                                         ..... Appellant
                                                      versus
                          REKHA                                                 ..... Respondent
                          Advocates who appeared in this case:
                          For the Appellant:  Mr. Amit Kr. Singh and Mr. Varun Maheshwari, Advocates
                                              with appellant in person.
                          For the Respondent: Mr. Girish Kumar Sharma, Advocate with respondent in
                                              person.
                          CORAM:-
                          HON'BLE MR. JUSTICE SANJEEV SACHDEVA
                          HON'BLE MR. JUSTICE GAURANG KANTH

                                              JUDGMENT

SANJEEV SACHDEVA, J. (ORAL)

1. Parties are present in person. They submit that they have settled their disputes. Respondent submits that she is willing to grant divorce to the appellant and does not expect anything towards her past, present, future maintenance or any amount towards permanent alimony. She submits that she is willing to grant divorce without taking any money from the appellant and she shall be able to sustain herself on her own. The statement is taken on record.

2. The appellant who is present in person submits that he is also willing to grant divorce.

3. Parties undertake that they shall be applying for grant of divorce

Signature Not Verified Digitally Signed

Signing Date:28.04.2023 14:29:16 2023:DHC:2867-DB

by way of mutual consent under Section 13B of the Hindu Marriage Act, 1955. The parties undertake that they shall be approaching the competent court for grant of divorce within one month. The undertakings are accepted.

4. Keeping in view of the facts that the parties separated in the year 01.04.2012 and the subject petition for divorce was filed by the appellant on 28.05.2012, on an application being moved, the family court shall duly take into account the said facts and waive off the statutory period of six months.

5. In view of the above, learned counsel for the appellant submits that the appellant does not wish to press the appeal any further and seeks leave to withdraw the same.

6. The appeal is accordingly dismissed as withdrawn. Parties are bound down to their statement.

SANJEEV SACHDEVA, J

GAURANG KANTH, J APRIL 26, 2023/dss

Signature Not Verified Digitally Signed

Signing Date:28.04.2023 14:29:16