VIKASH DIXIT Vs. RISHA SHUKLA

JUDGEMENT

(1.) This petition under Article 227 of the Constitution of India has been filed challenging the order dated 30/4/2019 in case No.175A/19 HMA, by which the Family Court has deferred hearing on application filed under Section 13-B (2) of the Hindu Marriage Act for waiver of statutory and mandatory period of six months.

(2.) It is submitted by the counsel for the petitioner that the Supreme Court in the case Amardeep Singh vs. Harveen Kaur by order dated 12.9.2017 passed in Civil Appeal No.11158/2017 has held as under:-

(3.) Further, it is submitted that the court below should not have deferred the hearing on the application filed under Section 13B (2) of the Hindu Marriage Act , but should have decided the application on the same day.