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Marriage Dead for All Practical Purposes Must Be Nullified; Parties Cannot Be Compelled to Remain Married by Court Orders: SC Grants Divorce on Irretrievable Breakdown After 20 Years

Marriage Dead for All Practical Purposes Must Be Nullified; Parties Cannot Be Compelled to Remain Married by Court Orders: SC Grants Divorce on Irretrievable Breakdown After 20 Years

Published on June 9, 2026June 9, 2026By Atul Kumar

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