ASHOK VERMA Vs. POONAM YADAV

JUDGEMENT

(1.) Heard learned counsel for the petitioner.

(2.) Petitioner has filed this petition for quashing the order dated 10.12.2013 passed by the Principal Judge, Family court Ghaziabad in Original Suit No. 2 of 2013 (Smt. Poonam Vs. Ashok Verma) with a further prayer to waive the statutory period of six months provided under Section 13-B (2) of the Hindu Marriage Act, 1955 and to direct the court court to pass a decree of divorce immediately.

(3.) It appears that the parties have applied for divorce by mutual consent to the family court on 6.12.2013. In support of the petition they also filed a joint affidavit agreeing for divorce.