RAJU SINGH Vs. TWINKLE KANWAR

JUDGEMENT

(1.) This writ petition has been preferred on behalf of the petitioner being aggrieved with the order dtd. 26/4/2022 passed by the Family Court, Pali (for short 'the court below') in Civil Misc. Case No.26/2022 whereby, the application filed by the parties for waiving cooling-off period of six months has been rejected.

(2.) The application under Sec. 13-B of the Act of 1955 was filed before the court below on 19/2/2022 and the next date in the matter is fixed on 20/8/2022.

(3.) Learned counsels for the parties have submitted that both the petitioner and the respondent have stated on oath through affidavit that they are living separately since July, 2018 and, in such circumstances, there no requirement of producing any documentary evidence to prove the aforesaid fact.