Kiran Rani vs Rajeev Kumar
2023 Latest Caselaw 13313 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

FAO(MVA) No.4196 of 2013 Decided on : 11.09.2023

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    Kiran Rani                                                                ...Appellant
                                              Versus





    Rajeev Kumar                                                            ...Respondent

    Coram

The Hon'ble Mr. Justice Virender Singh, Judge. Whether approved for reporting?1

For the petitioner r : Mr. Neelkamal Sharma, Advocate.

For the respondent : Mr. K.R. Kashyap, Advocate.

Virender Singh, Judge (oral).

Learned counsel for the appellant has

submitted that the parties to the lis, have dissolved their

marriage by a decree of divorce and with the efflux of time,

this appeal has become infructuous. His statement is

taken on record. The appeal is accordingly dismissed, as

having been rendered infructuous.

( Virender Singh ) Judge September 11, 2023(ps)

Whether Reporters of local papers may be allowed to see the judgment? Yes.