REGENT COMPUTRONICS PVT. LTD.

Prasanna Sankaranarayanan Appellant

V/S

Dhivya Shashidar Respondents

Referred Judgements :-

DR. DAVID C. ARUMAINAYAGAM V. GEETA C. ARUMAINAYAGAM [REFERRED TO]
V V. M (CHILD) [REFERRED TO]
UNICREDIT BANK GMBH V. RUSCHEM ALLIANCE,LLC [REFERRED TO]
WARYAM SINGH VS. AMARNATH [REFERRED TO]
HARI VISHNU KAMATH VS. AHMAD ISHAQUE [REFERRED TO]
Y NARASIMHA RAO VS. Y VENKATALAKSHMI [REFERRED TO]
MODI ENTERTAINMENT NETWORK VS. W S G CRICKET PTE LIMITED [REFERRED TO]
SURYA DEV RAI VS. RAM CHANDER RAI [REFERRED TO]
HARMEETA SINGH VS. RAJAT TANEJA [REFERRED TO]
RADHEY SHYAM AND ORS. VS. CHHABI NATH AND ORS. [REFERRED TO]
DINESH SINGH THAKUR VS. SONAL THAKUR [REFERRED TO]
MADHAVENDRA L. BHATNAGAR VS. BHAVNA LALL [REFERRED TO]

JUDGEMENT

(1.) This Civil Revision Petition has been presented to issue a direction to the I Additional Principal Judge, Family Court at Chennai, to expeditiously dispose of O.P. No.4126 of 2024 in view of Sec. 40-B(2) of the Special Marriage Act, 1954.

(2.) Pending this Revision, an Application has been presented in C.M.P. No.25224 of 2024 seeking for the relief of ad interim Injunction restraining the First Respondent from initiating any legal proceedings against the Civil Revision Petitioner before the Courts in United States of America or Singapore in relation to the marriage solemnized between the Petitioner and the First Respondent on 18/9/2013, under the Special Marriage Act, and to declare any proceedings initiated by the First Respondent to be null and void, pending disposal of O.P. No.4126 of 2024.

(3.) The Civil Revision Petition is at the instance of the husband.

Click here to view full judgment.

PRASANNA SANKARANARAYANAN Vs. DHIVYA SHASHIDAR

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address