NITI Vs. KARAN MITESH SHAH

JUDGEMENT

(1.) Let the recording which has been undertaken pursuant to the order passed by this Court on 21/2/2022 where both the petitioner and the corpus have joined from United States of America (USA) form the part of this record.

(2.) We could notice that the corpus has voluntarily left India. There is no coercion nor any other reason for him to get apprehended from any quarter. He maintains that within two days of their staying together with the parents, who were otherwise accepting the relationship, he realised that their relationship which was four and half years old, he was not comfortable with it. A strange explanation from his side is that some of the taunting that had come from the extended family also upset him. He although maintains that the family condition or the financial status of Niti's family was not the reason for his choosing to go away, his reasons do not have convincing power. It was his maternal uncle in USA, who helped him in getting the Air ticket and he travelled to New Jeresey. He is firm that he does not want to continue this relationship. The corpus has done his graduation in BBA and the petitioner is an Architect, she maintains that the relationship of theirs was four and half years old and in the process as in every relationship would happen, it had seen the zenith and nadir both. However, as the corpus also agrees that it was a conscious decision of both of them to get married and be the life partners.

(3.) Noticing the fact that the corpus is neither apprehended nor is detained by anyone against his wish and will, we chose to terminate the proceedings of this petition and would request the learned advocates on both the sides to attempt to gracefully end this relationship, if they do not see any future of the same. Both of them are very young, bright, they may not unnecessarily drag this and waste their resource, energy and time into litigation.