Geeta Kumari vs Gurpreet Singh
2022 Latest Caselaw 1482 P&H

      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                     CHANDIGARH

106

                                            FAO-1474-2020
                                            Date of decision : 10.03.2022

Geeta Kumari                                                     Petitioner

                                 V/S

Gurpreet Singh                                                 Respondent

CORAM :     HON'BLE MS. JUSTICE RITU BAHRI
            HON'BLE MR. JUSTICE ASHOK KUMAR VERMA

Present:    Mr. Yogesh Saini, Advocate for
            Mr. Suveer Sheokand, Advocate
            for the appellant.

                                 ****

RITU BAHRI, J. (ORAL)

The appellant has filed the present appeal against order

dated 28.01.2020 passed by the Principal Judge, Family Court,

Ludhiana whereby ex parte judgment and decree was passed under

Section 9 of the Hindu Marriage Act, 1955.

Earlier, this appeal was taken up for hearing on 27.02.2020

and now this appeal has come up for hearing today after a gap of more

than 02 years. The appellant had a remedy of filing a review application

before the Family Court to get the ex parte order set aside.

Learned counsel for the appellant submits that there is a

gap of more than 02 years now to file an application for review. Since

this appeal could not be listed on account of Covid-19 situation, now

the same may be disposed of with liberty to the appellant to file an

application for review of ex parte order before the Family Court.

Disposed of with liberty to the appellant as aforesaid.

It is also clarified that the review application, if any, filed

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by the appellant before the Family Court, the same will not be disposed

of on account of delay keeping in view the Covid-19 situation.

                                                  (RITU BAHRI)
                                                      JUDGE



10.03.2022                                 (ASHOK KUMAR VERMA)
kothiyal                                          JUDGE

             Whether speaking/reasoned:              Yes/No
             Whether Reportable:                     Yes/No




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