VINITA TAK Vs. NONE

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 petitioners jointly submits that the marriage of the petitioners was solemnized with Hindu rites and ritual on 19/4/2022 and are living separately from last more than one year. Learned counsel further submits that the conciliation efforts have been made by both the parties with the help of family members and elders of the society. Learned counsel also submits that the both the petitioners arrived at a joint settlement to part ways as the marriage has irretrievably broken down.

(3.) Learned counsel for the petitioners submits that the 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 :-