SURJEET SINGH Vs. GHAMA THAKUR

JUDGEMENT

(1.) Having regard to the nature of order proposed to be passed in the instant case, this Court sees no necessity to issue notice to the respondent, whose interest is otherwise with the petitioner.

(2.) Being aggrieved and dissatisfied with order dtd. 8/9/2021, passed by the learned Principal Judge, Family Court, Kullu, H.P. in CMP No. 26 of 2021 in HMP No. 102 of 2021, titled Ghama Thakur v. Surjeet Singh, whereby joint application having been filed by the petitioner and the respondent, praying therein to waive the statutory cooling period of six months, came to be dismissed, petitioner has approached this Court in the instant proceedings filed under Article 227 of the Constitution of India, praying therein to set-aside aforesaid impugned order dtd. 8/9/2021.

(3.) Precisely, the facts as emerge from the record are that, petitioner and respondent, who are husband and wife, decided to get their marriage dissolved by way of mutual consent and as such, approached the learned Family Court Kullu, by way of application under Sec. 13 B of the Act, praying therein for dissolution of marriage by way of mutual consent (Annexure A-l). Alongwith the aforesaid petition, petitioner and the respondent also filed an application, seeking therein exemption of cooling period of six months. On 3/9/2021, court after having heard learned counsel for the parties on the application referred herein above, adjourned the matter for 8/9/2021 (Annexure A-3). Since on 8/9/2021, aforesaid prayer made on behalf of the petitioner and respondent came to be dismissed, petitioner has approached this Court in the instant proceedings.