(1.) By this application under Article 227 of the Constitution of India, the applicant has prayed for the following reliefs:
(2.) It appears from the materials on record that the applicant herein got married to the respondent No.2 on 15th May 2005. Soon after the marriage, matrimonial disputes cropped up. The respondent No.2 filed a Hindu Marriage Petition No.62 of 2009 for divorce. The learned Senior Civil Judge, Anand allowed the Hindu Marriage Petition and passed a decree of divorce thereby dissolving the marriage. The husband i.e. the respondent No.2 obtained a decree of divorce on the ground that the applicant had deserted him and also on the ground of cruelty. It appears that the appeal filed by the applicant herein was partly allowed. The first Appellate Court did not believe desertion, but affirmed the decree on the ground of mental cruelty.
(3.) The applicant preferred Second Appeal No.224 of 2013 before this Court, which came to be dismissed vide the judgment and order dated 24th January 2014.
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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