(1.) THE present appeal has been filed by the appellant under Section 28 of the Hindu Marriage Act, 1955 (for short as Act) read with Order 41 of CPC, against the order dated 25th September, 2007 passed by Sh. V. K. Khanna, Additional District Judge, Delhi.
(2.) THE brief facts of the case are that the parties to the present appeal were married on 10th December," 1992 at Delhi according to Hindu Customs and rites. Two daughters, namely, Ms Kirti and Ms. Ridhi Bhalla were born from the said marriage on 20th August, 1995 and 19th April, 2000 respectively.
(3.) IT is stated that the respondent, accompanied the appellant on 23rd May, 2003 to the District Court, Tis Hazari, Delhi, for signing the documents/petition. The First Motion under Section 13-B (2) of the Act along with an application under Section 151 CPC for waiving the statutory period of six months, was listed on 26th May, 2003. The Addl. District Judge allowed the waiving of statutory period of six months on the same date and also recorded joint statement of both the parties.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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