COURT ON ITS OWN MOTION Vs. MUNISH

JUDGEMENT

(1.) This petition is on its own motion by the Court, arising from FAO No.M-209 of 2013, filed by one Harsha against the order of the Additional District Judge, Karnal dated 11.04.2013, by which her marriage with the respondent was declared a nullity on a petition filed by the respondent under Section 12 of the Hindu Marriage Act, 1955 (hereinafter referred to as the "Act").

(2.) Harsha filed an application bearing CMM No.11 of 2014 for grant of maintenance pendente lite and litigation expenses. In the reply to this application, the respondent had disclosed that after the divorce was granted to him by the learned District Judge, Karnal on 11.04.2016, he re-married Sangeeta on 28.08.2013 and received the summons on 01.09.2013. In view of the stand taken by the respondent Munish in his reply, the Division Bench passed the following order on 08.07.2014:-

(3.) Pursuant to the aforesaid order, the Registry has listed this petition before this Court in which notice was issued on 23.04.2015.