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Sukhdev Singh vs Sukhbir Kaur on 4 July, 2018

Bench: Kurian Joseph, Sanjay Kishan Kaul

     ITEM NO.16                                    COURT NO.4                    SECTION IV-B

                                      S U P R E M E C O U R T O F           I N D I A
                                              RECORD OF PROCEEDINGS

     Petition(s) for Special Leave to Appeal (C)                           No(s).      13012/2018

     (Arising out of impugned final judgment and order dated 12-02-2018
     in FAO No. 35/2016 passed by the High Court Of Punjab & Haryana At
     Chandigarh)

     SUKHDEV SINGH                                                                Petitioner(s)

                                                           VERSUS

     SUKHBIR KAUR                                                                 Respondent(s)

     (FOR ADMISSION and I.R. and IA No.68654/2018-PERMISSION TO FILE
     ADDITIONAL DOCUMENTS )

     Date : 04-07-2018 This petition was called on for hearing today.

     CORAM :                    HON'BLE MR. JUSTICE KURIAN JOSEPH
                                HON'BLE MR. JUSTICE SANJAY KISHAN KAUL

     For Petitioner(s)                     Mr. Rajesh Aggarwal, AOR
                                           Ms. Mridul Aggarwal, Adv.

     For Respondent(s)


                              UPON hearing the counsel the Court made the following
                                                 O R D E R

The learned counsel for the petitioner submits that the respondent-wife, having approached the Court for a decree of nullity, cannot claim maintenance even under the Hindu Marriage Act.

Issue notice.

In the meantime, there shall be stay of operation and implementation of the impugned Judgment.

(JAYANT KUMAR ARORA) (RENU DIWAN) COURT MASTER ASSISTANT REGISTRAR