(1.) Allowed, subject to just exceptions and as per extant rules.
(2.) The applications are disposed of.
(3.) This appeal under Section 28 of the Hindu Marriage Act, 1955 (HMA) read with Section 19 of the Family Courts Act, 1984 impugns the order and decree dated 19th November, 2019 of the Judge, Family Court, Shahdra District, of dissolution of marriage of the appellant with the respondent under Section 13B of the HMA.