Manoj Kumar Manikpuri vs Smt. Manisha Manikpuri
2021 Latest Caselaw 3452 Chatt

               HIGH COURT OF CHHATTISGARH, BILASPUR

                                        Order Sheet
                                 FA(MAT) No. 2 of 2020
               Manoj Kumar Manikpuri Versus Smt. Manisha Manikpuri

02.12.2021          Mr. Dharmesh Shrivastava, counsel for the appellant.

                    Mr. Tarun Dansena, counsel for the respondent.

Present appeal is under Section 19(1) of the Family Courts Act

assailing the judgment and decree passed by the Family Court, Bilaspur in

Civil Suit No. 354-A/2018 decided on 28.11.2019. Vide the said judgment

and decree, the Court below as rejected the application under Section 13

of the Hindu Marriage Act, 1955 preferred by the appellant herein.

The appeal is pending before this Court since 2020. Pending the

appeal before this Court the respondents have now seems to have

entered into some settlement and they have moved joint application under

Section 13(B) of the Hindu Marriage Act mutually and jointly preferring for

dissolution of Marriage.

Given the said settlement/compromise that has been arrived at

between the parties, let appellant as well as respondent appear before this

Court on 14.12.2021 enabling their settlement to be recorded before the

Registrar(Judicial) in respect of their joint application that they have made

under Section 13(B) and their matter thereafter be placed before this Court

in the week commencing 03.01.2022.

   Rohit

                          Sd/-                                      Sd/-
                    (P. Sam Koshy)                           (Rajani Dubey)
                       JUDGE                                     JUDGE