APURV SHARMA Vs. HIMANI SHARMA

JUDGEMENT

(1.) Grievance herein is qua inaction of learned Family Court No.3, Bikaner in not acting upon the joint application of the parties to appear through video conferencing or through power of attorney and proceed further to grant decree of divorce by mutual consent in accordance with law.

(2.) Succinct facts first, as pleaded in the instant petition.

(3.) Learned counsel for the petitioner argues that since both the parties have filed a joint application requesting the learned court below to grant them a decree of divorce, therefore, the learned court below ought to have allowed the parties to appear through VC or their respective power of attorney holders in case they are not able to appear physically before the court concerned.