REGENT COMPUTRONICS PVT. LTD.

Vaishnavi Mishra Appellant

V/S

State Of U. P Respondents

Referred Judgements :-

CENTRAL BANK OF INDIA LIMITED VS. GOKAL CHAND [REFERRED TO]
MOHANLAL MAGANLAL THAKKAR VS. STATE OF GUJARAT [REFERRED TO]
AMAR NATH VS. STATE OF HARYANA [REFERRED TO]
MADHU LIMAYE VS. STATE OF MAHARASHTRA [REFERRED TO]
SURESHTA DEVI VS. OM PRAKASH [REFERRED TO]
JAGRAJ SINGH VS. BIRPAL KAUR [REFERRED TO]
HITESH BHATNAGAR VS. DEEPA BHATNAGAR [REFERRED TO]
INDERJIT SINGH GREWAL VS. STATE OF PUNJAB [REFERRED TO]
KIRAN BALA SRIVASTAVA VS. JAI PRAKASH SRIVASTAVA [REFERRED TO]
AMARDEEP SINGH VS. HARVEEN KAUR [REFERRED TO]
CHINTELS INDIA LTD VS. BHAYANA BUILDERS PVT. LTD. [REFERRED TO]
AMIT KUMAR VS. SUMAN BENIWAL [REFERRED TO]

JUDGEMENT

(1.) Heard learned counsel for the petitioners.

(2.) By means of the instant petition, the petitioners assail the order dtd. 7/2/2026, passed by the Family Court in Case No.4208/2025, whereby an application for seeking exemption of the cooling period of six months, as provided under Sec. 13-B of the Hindu Marriage Act, 1955 (for short, 'the Act of 1955'), has been rejected.

(3.) The submission of the learned counsel for the petitioners is that the Family Court has erred in rejecting the application without noticing the fact that all the conditions applicable and necessary for exempting the cooling of period relating to a petition under Sec. 13-B of the Act of 1955, were duly met.

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VAISHNAVI MISHRA Vs. STATE OF U. P

Referred Judgements :-

JUDGEMENT

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