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AIR 2015 (NOC) 422 (KAR.)
::2015 (1) AKR 479
Karnataka High Court
Hon'ble Judge(s):
N. K. Patil,
Rathnakala
, JJ
(A) Hindu Marriage Act (25 of 1955) S. 13 B— Family Courts Act (66 of 1984), Ss 10, 14, 15, 16 — Divorce by mutual consent — Joint petition for — Petition rejected without receiving any evidentiary material — And without assigning reasons for rejection — Order rejecting petition being non-speaking order, not proper (Para 10)
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