AJAY DUBEY Vs. ANNAPURNA

JUDGEMENT

(1.) At the outset, learned counsel for the appellant states that the respondent is also present with him during the virtual hearing in his office. She has also appeared.

(2.) The present appeal is directed against the orders dtd. 8/10/2020 and 19/11/2020 passed by Ms. Ruby Alka Gupta, learned Single Judge, Family Court, East District, Karkardooma Courts, Delhi in HMA 1701/2020 jointly preferred by the parties under Sec. 13-B of the Hindu Marriage Act, 1955 to seek Divorce by mutual consent. The impugned orders were passed by the Family Court while dealing with the Second Motion Petition under Sec. 13B(2). The First Motion Petition under Sec. 13B(1) had been entertained and allowed by the same Family Court vide order dtd. 13/12/2019.

(3.) The two impugned orders read as follows:-