ANU Vs. SHEKHAR

JUDGEMENT

(1.) This writ petition under Article 226 of the Constitution of India has been preferred claiming the following reliefs :-

(2.) Learned counsel for the petitioner submits that the marriage of the petitioner and respondent was solemnised with Hindu rites and ritual on 18/11/2021. Learned counsel further submits that the petitioner and respondent are living separately from February, 2022. Learned counsel also submits that the both the parties arrived at a joint settlement to part ways as the marriage has irretrievably broken down.

(3.) Learned counsel for the parties submits that Hon'ble Supreme Court in the case of Amardeep Singh v. Harveen Kaur, reported in (2017) 8 SCC 746; has waived off the cooling period for the second motion; relevant portion reads as under :-