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Gujarat HC Refuses to Waive Off Cooling Period for Couple Who Lived Together for 12 Days - (27 Jan 2022)

FAMILY

Gujarat High Court has upheld an order of the family court refusing to waive off the statutory 6 months cooling period in a plea by a couple seeking a mutual divorce who lived with each other for a period of 12 days only, observing that the family court has rightly passed the order refusing to waive off the cooling period.

Tags : GUJARAT HIGH COURT   COOLING PERIOD FOR COUPLE  

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