DERISH Vs. NIKITA

JUDGEMENT

(1.) I.A. No.11051/2025 is taken up.

(2.) The same is hereby allowed. The defect, as pointed out by the Registry is hereby ignored.

(3.) The petitioner before this Court has filed the present petition under Article 227 of the Constitution of India being aggrieved by the order dtd. 18/11/2025 passed by the Ist Additional Principal Judge, Family Court, Indore in RCS-HM No.435/2025, whereby the application filed by the petitioner and respondent under Sec. 13-B(2) of the Hindu Marriage Act has been rejected.