YAGINI KAPOOR Vs. UOI

JUDGEMENT

(1.) Notice. Mr. Nitya Sharma accepts notice on behalf of respondent no. With the consent of the parties, appeal is taken up for final disposal.

(2.) By way of this appeal, challenge has been made to the order dated 27th August, 2011 passed in HMA 421/11 and order dated 18th February, 2012 passed in review application.

(3.) The appellant and respondent no. 2 had filed a joint petition i.e., HMA 421/2011 under section 13(B)(1) of the Hindu Marriage Act (hereinafter referred to as the Act) before the learned ADJ, Delhi praying for dissolution of marriage by a decree of divorce. A joint statement of parties was recorded on 1st August. 2011 before the court. Thereafter on 27th August, 2011 petition was disposed of.