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AP HC: SC’s Triple Talaq Verdict to Apply Retrospectively - (11 Jan 2023)

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Andhra Pradesh High Court while setting aside trial court order and rejecting husband's plaint for declaration of a divorce decree upon pronouncement of triple talaq, has held that operation of Supreme Court’s 2017 verdict on Triple Talaq is retrospective in nature.

Tags : ANDHRA PRADESH HIGH COURT   TRIPLE TALAQ   RETROSPECTIVE  

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