Mr.Japvir Singh Vohra vs Mrs.Trisha Kaur Vohra
2021 Latest Caselaw 8688 Bom

Priya Soparkar                              1                      3 fca 148-17--c

          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                  CIVIL APPELLATE JURISDICTION

                 FAMILY COURT APPEAL NO.148 OF 2017

Mr.Japvir Singh Vohra                     ... Appellant
      V/s.
Mrs.Trisha Kaur Vohra              ... Respondent
                             ---
Mr.Mani Thevar alongwith Wesley Manezes alongwith Jenil Shah,
Advocates for the Appellant.
Mr.Japvir Singh Vohra-Appellant present.
Mrs.Trisha Kaur Vohra-Respondent present.
                             ---
              CORAM : UJJAL BHUYAN &
                       PRITHVIRAJ K. CHAVAN, JJ.

DATE : JULY 01, 2021.

P.C.:-

Heard learned counsel for the parties.

2. The parties are also before us through video conferencing with whom we have interacted. Both appellant as well as his counsel submit that appellant would like to withdraw the family court appeal which has been preferred against the judgment and decree dated 15th April, 2017 passed by the Learned Judge, Family Court No.2, Pune in Petition No.A 850/2014. It is submitted that parties have arrived at a settlement whereby and whereunder they would approach the concerned family court for dissolution of their marriage vide a decree of divorce by way of mutual consent.

3. In view of the above, we allow withdrawal of the appeal.

4. Appeal is accordingly closed.

5. Civil Application(s) are also disposed of.

(PRITHVIRAJ K. CHAVAN, J.) (JJAL BHUYAN, J.)