APURVA ANAND Vs. CHANCHAL NIRANJAN

JUDGEMENT

(1.) This hearing has been done through video conferencing.

(2.) The Petitioner Mr. Apurva Anand was married to Ms. Chanchal Niranjan on 11th July, 2008. The Petitioner filed a divorce petition under Section 13(1)(ia) of the Hindu Marriage Act, 1955 (hereinafter, Act ), seeking divorce from his wife on 4th October 2016. Vide judgment dated 6th August, 2020, the Family Court, Patiala House Courts, Central District granted a decree of divorce to dissolve the marriage solemnised in the following terms:

(3.) However, on the same very date, notice has been issued in the application under Section 24 of the Act, vide a separate order, and the Family Court has called for detailed affidavits to be filed as to the expenditure, assets and liabilities of both the Petitioner and Respondent. It is this order passed in the said application under Section 24 of the Act which is under challenge in the present writ petition.