INDRAJEET SINGH Vs. SABITA SINGH

JUDGEMENT

(1.) Petitioner/husband Indrajeet Singh and respondent/wife Sabita Singh are present in person alongwith their respective counsel, Shri Manish Tiwari and Shri Jitendra Yadav.

(2.) With the consent of the counsel and parties, the petition is taken up today for final hearing.

(3.) This petition under Article 227 of the Constitution of India, takes exception to the order dated 16.12.2019, passed in case No. RCS HM/1202/2019 by the Principal Judge, Family Court, Jabalpur, whereby the request of the parties for waiving the statutory period of six months for filing the second motion for divorce under Section 13-B of the Hindu Marriage Act has been declined and the petition was directed to be listed on 24.06.2020.