SUKHVINDRA SINGH Vs. AKSHDEEP KAUR

JUDGEMENT

(1.) The present writ petition has been filed seeking a direction to the effect that the learned trial Court may be directed to decide the application dtd. 21/09/2022 preferred by the parties jointly for waiving the statutory period of six months as specified under Sec. 13-B(2) of the Hindu Marriage Act, 1955 (hereinafter referred to as 'the Act of 1955').

(2.) Learned counsel for the parties have submitted that in the identical set of facts in number of writ petitions, this Court while disposing of the writ petitions directed the Family Court/trial Court to waive the statutory period of six months as specified under Sec. 13-B(2) of the Act of 1955 in the light of the judgment of the Hon'ble Supreme Court passed in Dr. Bhawna v. Shri Mrityunjaya reported in 2017(2) WLC (Raj.) UC 732.

(3.) One of the order dtd. 18/12/2018 passed by this Court in S.B. Civil Writ Petition No.18985/2018 (Suresh Vaishnav v. Smt. Nirmala Vaishnav) reads as under :-