Smt. Rasika Shingal vs Sri. Ankur Shingal
2021 Latest Caselaw 6388 Cal

16.12.2021

Court No.19 m ali

C.O. No 423 of 2019

Smt. Rasika Shingal Vs Sri. Ankur Shingal (Via Video Conference)

Ms. Reshmi Ghosh, Advocate Mr. Soumya Sankar chini ....For the petitioner.

[

It is submitted on behalf of the learned counsel

for the petitioner that in view of the order passed in

Civil Appeal Nos. 7096-97 2021 (Arising out of SLP

(civil) Nos. 2757-2758 of 2021) on 29th November,

2021 Hon'ble Supreme Court by invoking their power

under Article 142 of the Constitution of India, has

been pleased to allow the divorce between the parties

by mutual consent and thereby passed order that all

the pending cases including the present one stands

quashed/disposed of/settled.

In the above background, learned counsel for

the petitioner has prayed for passing necessary order.

Perused the copy of the judgement and in view of the

same, make a note that the C.O. No. 423 of 2019 has

already been disposed of vide judgment of Hon'ble

Supreme Court on 29th November, 2021.

(Ajoy Kumar Mukherjee, J.)