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Delhi HC: Separate Pleas by Husband & Wife Cannot be Converted into Mutual Consent Divorce Petition - (26 Sep 2025)

FAMILY

Delhi High Court ruled that separate divorce petitions filed by a husband and wife cannot be converted into a single petition for mutual consent divorce under Section 13B of the Hindu Marriage Act. Each party must file a joint petition to seek divorce by mutual consent.

Tags : PLEA   MUTUAL CONSENT DIVORCE   HINDU MARRIAGE ACT  

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