Pankaj Salaria vs Upasana Salaria And Others
2024 Latest Caselaw 17957 HP

Himachal Pradesh High Court

Pankaj Salaria vs Upasana Salaria And Others on 22 November, 2024

Author: Vivek Singh Thakur

Bench: Vivek Singh Thakur

                                                                Neutral Citation No. ( 2024:HHC:12261 )


                IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                      FAO(FC) No. 37 of 2023
                                                      Date of Decision: 22.11.2024

           Pankaj Salaria                                                             ...Appellant.

                                                  Versus

           Upasana Salaria and others                                               ...Respondents.

           Coram
           Hon'ble Mr Justice Vivek Singh Thakur, Judge.
           Hon'ble Mr Justice Rakesh Kainthla, Judge.
           Whether approved for reporting?1
           For the appellant                  :         Mr. Divya Raj Singh, Advocate.
           For the Respondents                :         Ms. Kiran Negi, Advocate.
           [




           Vivek Singh Thakur, Judge (Oral)

This appeal has been preferred against the order dated

16.9.2023, passed by Principal Judge, Family Court, Kangra at

Dharamshala, awarding maintenance to the respondent at the rate of

₹25,000/- per month.

2. Now, an application (CMP No. 22030 of 2020) has been

filed by the appellant, stating therein that dispute between the parties

has been amicably resolved and parties have agreed to dissolve the

marriage by way of mutual consent before the Principal Judge, Family

Court, Kangra at Dharamshala, wherein proceedings are pending for

recording the statement of second motion on 23.11.2024. It has been

submitted on behalf of appellant that as per agreement, arrived at

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

Neutral Citation No. ( 2024:HHC:12261 )

between the parties, this appeal is to be withdrawn before recording

the statement of second motion.

3. This application is duly supported by affidavit of the

appellant as well as respondent-Upasana Salaria.

4. In aforesaid facts, learned counsel for the appellant has

also prayed in the application to withdraw the appeal.

5. No objection has been pleaded on behalf of the

respondents for allowing the prayer of the appellant.

6. Excepting the prayer of appellant, appeal is dismissed as

withdrawn in term of prayer made by the appellant.

7. Application is allowed and disposed of in aforesaid terms.

8. Pending miscellaneous application(s), if any, also stands

disposed of.

(Vivek Singh Thakur) Judge

(Rakesh Kainthla) Judge 22nd November, 2024 (Nikita)