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Delhi HC Dismisses Plea Seeking Declaration of Divorce by Muslim Husband as Unconstitutional - (27 Sep 2021)

CIVIL

Delhi High Court has dismissed a petition seeking declaration to declare the "assumed absolute discretion" of the Muslim husband to give divorce (talaq-ul-sunnat) to his wife at any time without any reason or advance notice to her, as arbitrary, anti-shariat, discriminatory and unconstitutional, observing that the Parliament had already intervened and enacted a law.

Tags : DELHI HIGH COURT   DECLARATION OF DIVORCE BY MUSLIM HUSBAND  

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