TANUJ SYAL Vs. ISHA SYAL

JUDGEMENT

(1.) The aforesaid presence is being recorded through video conferencing since the proceedings are being conducted in virtual Court. CM No.113-CII of 2021

(2.) This is an application under Section 151 CPC filed for preponing the date of hearing in the main case; for converting the petition under Section 13(1)(a) of the Act into a petition under Section 13-B of the Act seeking dissolution of marriage between the parties by a decree of divorce with mutual consent on the basis of written settlement (Annexure A-1) by waiving off the statutory period of six months envisaged under Section 13B(2) of the Act.

(3.) In view of the contents of the application as also with the consent of counsel for the parties, the application stands disposed of and the main case is taken up for final disposal today itself.