DEEPAK BHATTI Vs. BHAWNA BHATTI

JUDGEMENT

(1.) Rule. With the consent of the counsel and the parties, the petition is taken up today for final hearing.

(2.) This petition under Article 227 challenges the order dated 3rd May, 2005, passed by the Additional District Judge which declined the preponement prayer made by the parties and failed to consider the request to waive the period of six months prescribed under Section 13B(2) of the Hindu Marriage Act(hereinafter referred to as the `Act').

(3.) The marriage between the petitioner/husband and the respondent/wife, who are both Hindus, was solemnized on 16th February, 1997. The parties separated in January, 2004 and it is not in dispute that since that date the parties have been staying apart.