REGENT COMPUTRONICS PVT. LTD.

COURT ON ITS OWN MOTION Appellant

V/S

RAKESH GARG Respondents

Referred Judgements :-

INDRAWAL V. RADHEY RAMAN AND ANOTHER [REFERRED]
K. OMPARKASH V. K. NALINI [REFERRED]
SMT. KRISHNA KHETERPAL V. SATISH LAL [REFERRED]
BALJIT SINGH VS. STATE OF PUNJAB [REFERRED]
DILSHER SINGH VS. MANJIT INDER SINGH [REFERRED]
DINKARRAO NARAYANRAO JAIN VS. KAMLABAI [REFERRED]
ARUN DEV SHARMA VS. SUNITA KUMARI [REFERRED]
DALJIT SINGH VS. AMARJIT KAUR [REFERRED]
VIJAY KAPUR VS. SURESH KUMAR [REFERRED]
SMT. KULJUT KAUR VS. HARJIT SINGH [REFERRED]

JUDGEMENT

(1.) The matter here concerns the grant of a decree for mutual divorce under Section 13-B of the Hindu Marriage Act, 1955 (hereinafter referred to as 'the Act') or to be more precise, the time that must elapse between the filing of a petition seeking such relief and the grant of it.

(2.) A reference to the record shows that the petition for divorce by mutual consent under Section 13-B of the Act was filed in this case on December 8, 1990, when it was adjourned to January 14, 1991, for the presence of the parties. On that day, that is, January 14, 1991, after recording the statements of the parties, a decree for divorce by mutual consent was granted to them as prayed for.

(3.) The provisions of Section 13-B of the Act, read as under:-

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COURT ON ITS OWN MOTION Vs. RAKESH GARG

Referred Judgements :-

JUDGEMENT

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