AJIT SINGH YADAV Vs. NEELAM YADAV

JUDGEMENT

(1.) Heard learned counsel for petitioner.

(2.) Present petition has been filed seeking following reliefs:-

(3.) Brief facts of the case are that marriage of petitioner and respondent was solemnized on 11/12/2020. After some time, some differences took place between the parties and they have decided to live separately from 20/12/2021. All attempts made for reconciliation have been failed between the parties. As there was no scope for reconciliation between the parties, therefore, they have filed divorce petition with specific averment that they are living separately since 20/12/2021. The said petitioner was registered as Hindu Marriage Petition No. 551 of 2024, under Sec. 13(B) of the Hindu Marriage Act, 1955 (hereinafter referred to as 'Act, 1955') before Principal Judge, Family Court, Ghazipur. Thereafter, order dtd. 30/7/2024 has been passed directing the parties to appear before the mediation centre on 10/9/2024 and further 1/2/2025 was fixed for hearing/evidence. Both the parties have appeared before mediation centre on 10/9/2024 and thereafter, mediation proceedings were dropped. As long date of 1/2/2025 was fixed, therefore, parties have moved application no. 11(c) dtd. 20/9/2024 for waiver off statutory period of six months as provided under Sec. 13-B(2) Act, 1955, which was rejected vide impugned order dtd. 11/9/2024.