TANISHA MADAN Vs. NIPUN MADAN

JUDGEMENT

(1.) This is a joint petition under Article 227 of the Constitution of India read with Sec. 151 CPC for setting aside the order dtd. 21/10/2021 passed by the Additional Principal Judge, Family Court, Gurugram in HMA No.913 of 2021 titled Nipun Madan and Tanisha Madan.

(2.) Learned counsel for petitioner No.1 submits that though the application filed by the parties to waive off the statutory Cooling off period of six months under Sec. 13-B(2) of the Hindu Marriage has been dismissed, but the said period has

(3.) now been satisfied and is almost over. Parties are aggrieved of the impugned order to the extent of calling upon any family member or relative or someone from the circle of petitioner No.1 at the time of statement of the parties in second motion.