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Allahabad HC: Court Shall Not Force Parties for Mediation Where Marriage has Broken Down - (30 May 2022)

FAMILY

Allahabad High Court has ruled that the Court is not supposed to act in a mechanical manner, and force the parties to engage in mediation where the marriage has irretrievably broken down.

Tags : ALLAHABAD HIGH COURT   IRRETRIEVABLY   MEDIATION  

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