ANISHA GERA Vs. NIL

JUDGEMENT

(1.) The present petition is being filed challenging the order dtd. 18/11/2022 passed by the First Additional Principal Judge, Family Court, District Jabalpur in Case No. RCSHM 1155 of 2022, whereby the application filed by the petitioner and respondent under sec. 13-B of Hindu Marriage Act 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.