Ravinder Singh vs Bindu Chib
2022 Latest Caselaw 1508 j&K

                                                                         Sr.No. 29


               HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                             AT JAMMU


                                                     CFA No. 15/2009

Ravinder Singh                                            ....Petitioner/Appellant(s)

                    Through :- Mr. KDS Kotwal, Advocate.

         V/s

Bindu Chib                                                         ....Respondent(s)


                    Through :- Mr. J.S. Jasrotia, Advocate.
Coram: HON'BLE MR. JUSTICE RAHUL BHARTI, JUDGE

                                     ORDER

27.10.2022 This Court has urged upon the learned counsel for the parties to

explore the possibility that the parties can settle their marital feud which is going

on w.e.f 2009 till date in which the appellant's petition for seeking divorce came

to fail and the present appeal is against the judgment and decree dated

27.04.2009 and the pendency of the appeal has lasted more than twelve years. It

would be cherished by this Court if the parties would reconcile the dispute with

an honourable exit from the marital relationship on mutual terms and conditions.

Let the counsel for the parties report instructions in this behalf.

List the matter on 17.11.2022.

(Rahul Bharti) Judge

JAMMU 27.10.2022 NARESH