VARINDER KAUR Vs. GUTDIAL SINGH

JUDGEMENT

(1.) Mr. Pankaj Kalotra, Advocate has put in appearance and filed his Power of Attorney on behalf of the respondent, today in Court; Be kept on record.

(2.) This Revision Petition is directed against the Order passed by the Ld. Principal Judge, Family Court, Jalandhar on 3rd October, 2019 (Annexure P-5).

(3.) The parties before this Court were the joint Petitioners in a Petition for Dissolution of their marriage under Section 13-B of the Hindu Marriage Act, 1955 (for short, 'the Act') filed on 16th August, 2019.