PANKAJ RAJPUT Vs. KIRTI RAJPUT

JUDGEMENT

(1.) The present petition is being filed challenging the order dtd. 22/7/2021 passed by the Additional Principal Judge to the Court of Principal Judge, Family Court, District Gwalior in Case No. 24/2021 HMA, whereby the application filed by the petitioner and respondent under sec. 13-B of HMA for waiving off cooling period in the light of judgment passed by the Hon'ble Supreme Court in the case of Amardeep Singh Vs. Harveen Kaur, reported in AIR 2017 SC 4417, has been rejected.