Smt. Priyanka vs Dholaram
2022 Latest Caselaw 3746 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 2758/2022

Smt. Priyanka

----Petitioner Versus Dholaram

----Respondent

For Petitioner(s) : Mr. Chetan Singh Bhati For Respondent(s) : Mr. Himmat Singh Bhati

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

09/03/2022

Learned counsel for the petitioner as well as learned counsel

for the respondent have submitted that they may be allowed to

move a proper application before the trial court with a prayer to

condone waiver of the statuary period specified under Section 13-

B(2) of the Hindu Marriage Act, 1955.

In view of the above submission, the petitioner as well as the

respondent are at liberty to move application as prayed for before

the trial court.

List the matter after two weeks.

(VIJAY BISHNOI),J 15-mohit/-

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