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The Supreme Court recently gave an order with respect to particular case that at the time of the dissolution of a marriage 'The Husband and wife whose marriage has been dissolved shall not upload any of their pictures on any social media or online.' During the hearing of the appeal filed by the wife, it was submitted to the bench headed by the CJI of the Supreme Court that the marriage should be annulled and the appellant i.e., the husband has to pay a substantial sum of alimony for the purpose of her maintenance as a full and final settlement in order to quash the petition filed by the wife. The Supreme Court disposed the appeal by dissolving the marriage and directed the husband to pay a sum of Rs. 37 lakhs towards permanent alimony to the wife and had nullified all the criminal charges against the husband. The Bench held that the allegations contained in any petition including the divorce petitions shall be erased from the records which means that there won't be any entitlement to get the certified copy of the pleadings.
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