Between vs Anu Devi
2021 Latest Caselaw 4244 HP

     IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

                  ON THE 31ST DAY OF AUGUST, 2021

                                  BEFORE




                                                               .

          HON'BLE MR. JUSTICE TARLOK SINGH CHAUHAN
                                      &





                HON'BLE MR. JUSTICE SATYEN VAIDYA

     FIRST APPEAL FROM ORDER (FAMILY COURT) NO. 8/2021





    BETWEEN:
    ONKAR CHAND,
    S/O SH. PARAS RAM,
    R/O VILL. CHOWKI KANKARI,

    TAPPA MEHLTA,

    TEHSIL & DISTRICT HAMIRPUR, H.P.                  ....APPELLANT

    (BY SH. BHAWANI PRATAP SINGH, ADVOCATE VICE MR.
    VIJENDER KATOCH, ADVOCATE)



    AND

    ANU DEVI,




    W/O SH. ONKAR CHAND,
    R/O VILL. CHOWKI KANKARI,





    TAPPA MEHLTA,
    TEHSIL & DISTRICT HAMIRPUR, H.P.                  ....RESPONDENT





    ___________________________________________________________________

                This appeal coming on for admission this day, Hon'ble

    Mr. Justice Tarlok Singh Chauhan, passed the following:

                JUDGMENT

Learned counsel for the appellant, on instructions,

states that since the parties have moved an application for

mutual divorce, therefore, the instant appeal has been rendered

infructuous. His statement is taken on record.

2 In view of above, the instant appeal is disposed of, as

.

having been rendered infructuous, so also the pending

application(s), if any.

                                                    (Tarlok Singh Chauhan)
                                                            Judge





                                                        (Satyen Vaidya)
    31.8.2021                                                Judge
        (pankaj)