SHIKHA LODHA Vs. SUKETU SHAH

JUDGEMENT

(1.) RULE. Rule made returnable forthwith and by consent of both the counsel, taken up for final hearing.

(2.) This writ petition challenges judgment and order dtd. 21/4/2022 passed by the Family Court, Mumbai thereby rejecting the application filed by the petitioner (wife) and holding that the Family Court, Mumbai has jurisdiction to entertain and decide the Divorce Petition filed by Husband.

(3.) The petitioner (wife) and respondent (husband) got married according to Hindu Vedic Rites and Rituals on 7/6/2015 at Jodhpur, Rajasthan. After their marriage at Jodhpur, there was a wedding reception in a Hotel, at Grant Road, Mumbai on 11/6/2015.