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Rajasthan HC Sets Aside Family Court's Order Refusing To Waive 6 Months Cooling-Off Period - (16 May 2022)

FAMILY

Rajasthan High Court held that a family court had committed illegality in rejecting the divorce application for waiving cooling -off six months' period in the absence of any documentary evidence, especially when the parties have already stated on oath that both of them are living separately.

Tags : RAJASTHAN HIGH COURT   HINDU MARRIAGE ACT   1955  

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