PRIYANKA CHAUHAN Vs. PRINCIPAL JUDGE FAMILY COURT
LAWS(ALL)-2021-2-34
HIGH COURT OF ALLAHABAD
Decided on
February 10,2021
Priyanka Chauhan
Appellant
VERSUS
PRINCIPAL JUDGE FAMILY COURT
Respondents
Referred Judgements :-
ROMESH CHANDER VS. SAVITRI [REFERRED TO]KANCHAN DEVI VS. PROMOD KUMAR MITTAL [REFERRED TO]
ANITA SABHARWAL V. ANIL SABHARWAL [REFERRED TO]
ASHOK HURRA ASHOK HURRA VS. RUPABIPINZAVERI:RUPA ASHOK HURRA [REFERRED TO]
KIRAN VS. SHARAD DUTT [REFERRED TO]
HARPIT SINGH ANAND VS. STATE OF WEST BENGAL [REFERRED TO]
SWATI VERMA VS. RAJAN VERMA [REFERRED TO]
KAILASH VS. NANHKU [REFERRED TO]
DURGA PRASANNA TRIPATHY VS. ARUNDHATI TRIPATHY [REFERRED TO]
NAVEEN KOHLI VS. NEELU KOHLI [REFERRED TO]
SANGHAMITRA GHOSH VS. KAJAL KUMAR GHOSH [REFERRED TO]
RISHIKESH SHARMA VS. SAROJ SHARMA [REFERRED TO]
JAGRAJ SINGH VS. BIRPAL KAUR [REFERRED TO]
SAMAR GHOSH VS. JAYA GHOSH [REFERRED TO]
SATISH SITOLE VS. GANGA [REFERRED TO]
ANIL KUMAR JAIN VS. MAYA JAIN [REFERRED TO]
MANISH GOEL VS. ROHINI GOEL [REFERRED TO]
POONAM VS. SUMIT TANWAR [REFERRED TO]
DEVINDER SINGH NARULA VS. MEENAKSHI NANGIA [REFERRED TO]
DHANJIT VS. BEENA BADRA [REFERRED TO]
K OMPRAKASH VS. K NALINI [REFERRED TO]
ROOPA REDDY VS. PRABHAKAR REDDY [REFERRED TO]
DINESHKUMAR SUKLA VS. NEETA [REFERRED TO]
KRISHNA PREETHA M VS. JAYAN MOORKKANATT [REFERRED TO]
K. SRINIVAS RAO VS. D.A. DEEPA [REFERRED TO]
JIMMY SUDARSHAN PUROHIT VS. SUDARSHAN SHARAD PUROHIT [REFERRED TO]
AMARDEEP SINGH VS. HARVEEN KAUR [REFERRED TO]
SUKHENDU DAS VS. RITA MUKHERJEE [REFERRED TO]
R. SRINIVAS KUMAR VS. R. SHAMETHA [REFERRED TO]
JUDGEMENT
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(1.)Heard Shri Pankaj Agarwal, learned counsel for the appellant (wife) and Ms. Utkarshni Singh, learned counsel for second respondent (husband).
(2.)The exemption application is allowed. Let the appeal be given regular number.
(3.)Present first appeal has been preferred assailing the validity of order dated 12.1.2021 passed by Incharge Principal Judge, Family Court, Gautam Budh Nagar in Divorce Petition No. 592 of 2020 Smt. Priyanka Chauhan v. Saurabh Chauhan, by which application 17/C has been rejected by learned Family Court without assigning any reason. The application 17/C has been filed by the appellant and second respondent supported with a joint affidavit 18/C for waiving six months statutory period for second motion before granting a decree for mutual divorce.
(2.)The exemption application is allowed. Let the appeal be given regular number.
(3.)Present first appeal has been preferred assailing the validity of order dated 12.1.2021 passed by Incharge Principal Judge, Family Court, Gautam Budh Nagar in Divorce Petition No. 592 of 2020 Smt. Priyanka Chauhan v. Saurabh Chauhan, by which application 17/C has been rejected by learned Family Court without assigning any reason. The application 17/C has been filed by the appellant and second respondent supported with a joint affidavit 18/C for waiving six months statutory period for second motion before granting a decree for mutual divorce.
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