ARPIT GARG Vs. EKTA GUPTA

JUDGEMENT

(1.) Mr. Ashish Gupta, learned advocate appears on behalf of appellant-husband. He submits, his client is aggrieved by judgement dtd. 13/8/2025 dismissing joint application made by the parties for allowing them to file and maintain joint petition for divorce by mutual consent. Mr. Manoj Kumar Gautam, learned advocate appears on behalf of respondent. He submits, his client supports appellant.

(2.) Mr. Gupta submits, the joint application was made under Sec. 14(1) in Hindu Marriage Act, 1955. Leave ought to have been granted by the Family Court. It erred on facts as well as in law, to dismiss the application.

(3.) He submits, exceptional hardship is being suffered by his client. Firstly, because respondent lodged criminal complaint, pursuant to which criminal case is pending. Furthermore, his client wants to proceed abroad and this litigation prevents him.