SIMRIT GULANI Vs. ANIL GULANI

JUDGEMENT

(1.) By way of present revision petition, challenge has been made to an order dtd. 1/10/2022 passed by the Court of learned Principal Judge, Family Court, Gurgaon, whereby defence of petitioner-wife has been ordered to be struck off.

(2.) Brief facts of the case are that, respondent-husband filed a petition under Sec. 13(1) (ia) of the Hindu Marriage Act, 1955, seeking decree of divorce against petitioner-wife on the ground of cruelty before the learned trial court on 5/3/2021.

(3.) Upon notice, petitioner-wife appeared on 26/4/2022 and sought time for filing of written statement to the divorce petition as well as to file reply to application for grant of interim custody of the minor child. On the next date i.e. 5/8/2022, petitioner-wife sought further time for the purpose of filing written statement as well as reply to application, but the same could not be done and on the next date fixed thereafter i.e. 1/10/2022, the court below ordered for striking off her defence.