NAYANIKA THAKUR MEHTA Vs. MOHIT MEHTA

JUDGEMENT

(1.) Exemptions allowed, subject to all just exceptions.

(2.) The applications stand disposed of.

(3.) The appellant has assailed the order dtd. 22/3/2021 passed by the learned Judge, Family Courts, New Delhi District, Patiala House Courts, New Delhi in HMA No.315/2018. By the impugned order, the Family Court has dismissed the application filed by the appellant wife under Order VII Rule 11 CPC seeking rejection of the aforesaid divorce petition preferred by the respondent under Sec. 13(1)(ib) of the Hindu Marriage Act, 1956 ('the Act') to seek dissolution of marriage on the ground of desertion.