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Judgment
Sanjeev Sachdeva, J
The hearing was conducted through video conferencing.
Petitioner by this petition seeks a direction to the Trial Court to set aside order dated 27.06.2020 and a further direction to the Trial Court to also
take up the petition filed under Section 9 of the Hindu Marriage Act through video conferencing along with the guardianship petition filed by the
petitioner.
Respondent who is present in Court through video conferencing submits that she had no information about the hearing before the Trial Court and as
such could not appear before the Trial Court on 27.06.2020. She, however, submits that she has no objection to the petitions being taken up by video
conferencing. She submits that she does not have any advocate and cannot afford an advocate.
In view of the above, the petition is allowed. The Trial Court is directed to take up the petition filed under Section 9 of the Hindu Marriage Act
along with the guardianship petition which is stated to be pending before the Trial Court and listed tomorrow.
In case a request is made by the respondent before the Trial Court, the Trial Court shall ensure that a legal aid counsel, if not already appointed, is
provided to the respondent to defend her cases.
Respondent submits that since her children have to connect to school using the same video conferencing system, the Trial Court proceedings be
taken up after lunch.
The Trial Court shall take due cognizance of the submission of the respondent and appropriately try and adjust the time for hearing of the petitions.
The petition is accordingly disposed of in the above terms.
Copy of the Order be uploaded on the High Court website and be also forwarded to learned counsels through email.