(1.) In terms of the present application, the appellant-wife is seeking permission to withdraw her consent recorded on 20-4-2009 with a further prayer that the matter be heard on merits.
(2.) The application is opposed by the respondent-husband.
(3.) The marriage between the parties was solemnized as per Hindu customary rites on 8-12-1980. The parties could not pull along. On 17-1-2001 respondent-husband filed a petition for dissolution of marriage by a decree of divorce under Section 13(1)(ia) & (ib) of Hindu Marriage Act, 1955 (hereinafter referred to as the Act). The petition was opposed by the wife. In terms of judgment and decree dated 16-2-2004, the District Judge allowed the petition and dissolved the marriage on the ground of cruelty.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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