NISHANT BHARDWAJ Vs. RISHIKA GAUTAM

JUDGEMENT

(1.) This appeal is directed against an order passed by Principal Judge, Family Court, Saharanpur dtd. 9/10/2024, whereby the petition filed by the parties for mutual dissolution of their marriage under Sec. 13-B of the Hindu Marriage Act, 1955 (hereinafter referred to as the Act), has been rejected on the ground that the minimum period for moving such application, as is provided under Sec. 14 of the Act, has not yet expired. The matter was heard on 8/1/2025 and the appeal was adjourned in order to enable learned counsel for the appellant to address the Court on the import of proviso to Sec. 14 of the Act. The order passed by this Court on 8/1/2025, reads as below:

(2.) Today, when the matter is taken up, learned counsel for the appellant has nothing much to add and ultimately comes up with a prayer to adjourn the matter.

(3.) We do not find any substance in the reason for adjournment, inasmuch as the core issue arising in the matter will have to be addressed on merits.