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Delhi HC Issues Notice on Review Petition Seeking Declaration of Talaq-Ul-Sunnat as Unconstitutional - (13 Jan 2022)

FAMILY

Delhi High Court has sought response of the Central Government in a review petition seeking 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.

Tags : DELHI HIGH COURT   TALAQ-UL-SUNNAT  

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