LOKESH Vs. DEEPIKA

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 parties jointly submit that the marriage of the petitioner and respondent was solemnized as per Hindu rites and ritual on 12/6/2012. They further submit that petitioner and the respondent are living separately from 4/9/2021. They also submit that both the parties arrived at a mutual settlement to part their ways, as the marriage has irretrievably broken down.

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