DEEPTI SHARMA Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Delay in filing as well as in refiling stands condoned.

(2.) Leave granted.

(3.) In the present case, on the past few dates, the appellant has taken this Court to the long history of the case. The appellant was married to the respondent in the year 2006 and later she was successful in getting a decree of divorce on ground of cruelty in the year 2016.