KAVITA MALIK Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) This hearing has been done through Video Conferencing.

(2.) The present petition has been filed by Ms. Kavita Malik, who was married to Mr. Amit Malik on 8th February, 1997. Due to various reasons, the parties did not wish to continue with the marriage and accordingly, they agreed for dissolution of their marriage by mutual consent.

(3.) A Memorandum of Understanding was arrived at between the parties on 30th November, 2019 by which various terms and conditions were agreed upon by the parties. The first motion petition for divorce by mutual consent was filed on 11th March, 2020. However, owing to the lockdown, physical hearing was not held in the first motion.