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Gau. HC: If Delay in Filing Matri. Appeal Not Satisfactorily Expl., Bar Against Remarriage Not Applic - (14 Jun 2024)

FAMILY

Gauhati High Court while dismissing an application seeking condonation of delay in preferring a matrimonial appeal that challenged an ex-parte divorce decree, has observed that bar of Section 15 of the Hindu Marriage Act, 1955 will not be applicable as delay has not been explained satisfactorily.

Tags :   GAUHATI HIGH COURT  CONDONATION OF DELAY  MATRIMONIAL APPEAL

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