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Calcutta High Court: Trial Courts Can't Compel Mediation in Mutual Consent Divorce Cases - (23 Jul 2026)

FAMILY

Calcutta High Court ruled that courts cannot compel parties in a mutual consent divorce to undergo mediation or reject their plea for refusing it. It therefore quashed the trial court's order dismissing the joint divorce petition under the Special Marriage Act, 1954.

Tags : SPECIAL MARRIAGE ACT; MEDIATION; DIVORCE  

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