_____________________________________________________ vs Neetu Gosain
2022 Latest Caselaw 11797 HP

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

Cr.MMO No. 905 of 2022

.

Decided on: 30th December, 2022

_____________________________________________________ Jitender ......Petitioner

Versus

Neetu Gosain .....Respondent ______________________________________________________

Coram The Hon'ble Mr. Justice Sushil Kukreja, Judge 1 Whether approved for reporting?

_____________________________________________________

For the petitioner: Petitioner in person with Mr. Mohar Singh, Advocate.

For respondent : Respondent in person with Mr.

Rajesh Kashyap, Advocate. Sushil Kukreja (Oral)

The present case has been sent to the learned

Mediator to make an endeavor for amicable resolution of the

dispute between the parties.

2. Mr. Praneet Gupta, learned Mediator, has filed

his report, wherein it has been stated that the parties have

settled the matter in view of Ext. M-1.

Whether reporters of Local Papers may be allowed to see the judgment?

3. The original FDR amounting to Rs.2,00,000/- in

favour of minor child namely Bhanvi, as per terms of the

.

compromise Ext. M-1, has been handed over to the respondent

today in the Court by the learned counsel for the petitioner.

4. Learned counsel for the petitioner has stated

that in view of the compromise Ext. M-1, the present petition has

been rendered infructuous.

5. Accordingly, the present petition is dismissed as

having been rendered infructuous.

Pending application(s), if any, shall also stand

disposed of.

(Sushil Kukreja ) Judge December 30, 2022

(himani)