PARAS JAIN Vs. NEMO

JUDGEMENT

(1.) Having heard learned counsel for the parties and in view of the reasons assigned in the application, the present application is allowed and the delay in filing of the appeal is, hereby, condoned.

(2.) Accordingly, the present application stands disposed of.

(3.) The present appeal assails the Order dtd. 8/12/2025 passed by the learned Family Judge-03, Karkardooma Courts, Shahdara, Delhi ("Family Court") in HMA No. 1772/2025 (hereinafter referred to as the "impugned order"), whereby the application filed by the parties under Sec. 14 of the Hindu Marriage Act, 1955 ("HMA") seeking waiver of the statutory period of one year from the date of marriage was declined and, consequently, the petition filed by the parties under Sec. 13B(1) of the HMA seeking dissolution of marriage by mutual consent was dismissed.