AMANDIP KAUR Vs. BHAGAT SINGH GILL

JUDGEMENT

(1.) Case taken up through video conferencing.

(2.) The grouse of the petitioner Amandip Kaur is that she along with her husband Bhagat Singh Gill, impleaded as respondent in this petition, had filed a petition for grant of divorce by mutual consent before Principal Judge, Family Court, Malerkotla, which came up for hearing on 13/7/2021; thereafter an application was filed to waive off the waiting period of six months; however learned Principal Judge, Family Court, Malerkotla vide impugned order had declined the said request observing that there is no exceptional circumstance pointed out by learned counsel for the petitioners for dispensing with the statutory period of six months.

(3.) The petitioner is aggrieved by the said order.