REGENT COMPUTRONICS PVT. LTD.

Anshul Jain Appellant

V/S

NITIN JAIN Respondents

Referred Judgements :-

SHAKUNTALA KUMARI VS. OM PRAKASH GHAI [REFERRED TO]
SAMAR GHOSH VS. JAYA GHOSH [REFERRED TO]
RAJEEV CHADHA VS. SHAMA CHADHA NEE SHAMA KAPOOR [REFERRED TO]
K.SRINIVAS VS. K.SUNITA [REFERRED TO]
NISHI VS. JAGDISH RAM [REFERRED TO]
MANGAYAKARASI VS. M. YUVARAJ [REFERRED TO]

JUDGEMENT

(1.) Allowed, subject to all just exceptions.

(2.) The application is disposed of.

(3.) The present Appeal under Sec. 19 of the Family Courts Act, 1984 has been filed against the judgment dtd. 9/5/2023 granting divorce under Sec. 13 (1)(ia) and (ib) of Hindu Marriage Act, 1955 (hereinafter referred to as "Act") in a petition filed by the respondent/husband against the appellant/ wife.

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ANSHUL JAIN Vs. NITIN JAIN

Referred Judgements :-

JUDGEMENT

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