ANKITA SINGHAL Vs. HEMANT KUMAR ASERI

JUDGEMENT

(1.) Mr. Hemant Kumar - respondent is present in person. The service is, therefore complete.

(2.) This writ petition has been preferred on behalf of the petitioner being aggrieved with the order dtd. 16/11/2021 passed by the Family Court No.1, Jodhpur (for short 'the court below') in Suit No.605/2021, whereby the joint application filed by the petitioner and the respondent (hereinafter "parties") for waiver of six months period prescribed under Sec. 13-B(2) of the Hindu Marriage Act, 1955 (for short 'the Act of 1955) has been dismissed.

(3.) Mr. Hemant Kumar Sharma, respondent - present in person, submitted that the respondent is also aggrieved with the order impugned and this writ petition has been filed with the consent of the respondent. Mr. Hemant Kumar submitted that he has no objection if the relief prayed for in this writ petition is granted.