SHAVINDER KAUR Vs. AKASHDEEP

JUDGEMENT

(1.) The present application has been filed for placing on record copies of statements of Shavinder Kaur and Akashdeep dtd. 11/4/2022 as Annexures P-4 and P-5.

(2.) In view of the averments made in the application, the same is allowed and statements of Shavinder Kaur and Akashdeep are taken on record.

(3.) Challenge in the present revision petition is to the order dtd. 23/5/2022 (Annexure P-3), passed by learned Principal Judge, Family Court, Ferozepur, whereby the joint application (Annexure P-2) filed by the parties for waiver of the statutory period of six months for recording the statements of second motion, has been declined.