Delhi High Court - Orders
Richa Chandiwala vs Jeevan Mahadic on 27 May, 2024
$~117
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CONT.CAS(C) 877/2024
RICHA CHANDIWALA ..... Petitioner
Through: Mr. Gaurav and Mr. Lakshay Raheja,
Advs.
M: 9718668998
versus
JEEVAN MAHADIC ..... Respondent
Through: None
CORAM:
HON'BLE MS. JUSTICE MINI PUSHKARNA
ORDER
% 27.05.2024
1. The present petition has been filed alleging willful disobedience of the terms of the joint statement dated 15th September, 2023 as well as the joint statement dated 16th November, 2023 in petition under Section 13 (b) (1) of the Hindu Marriage Act, ("HMA"), 1955, recorded before the learned Family Court, Patiala House Court, New Delhi.
2. Learned counsel appearing for the petitioner submits that the respondent is now not coming forward to sign the Second Motion Petition, despite the aforesaid submissions.
3. Issue notice to the respondent by all modes, returnable of 02nd August, 2024.
MINI PUSHKARNA, J MAY 27, 2024/kr This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 03/06/2024 at 20:39:22