Anita Nargotra And Others vs Rajinder Nargotra
2023 Latest Caselaw 1116 j&K

                                                                         Sr.No. 06


                HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                              AT JAMMU

                                                             CFA No. 45/2014

Anita Nargotra and Others                              .... Appellant(s)/ Petitioner(s)

                    Through :- Ms. Anshuja Tak, Advocate

        V/s

Rajinder Nargotra                                                   ....Respondent(s)
                    Through :- Mr. Y P Kaushal, Advocate
Coram: HON'BLE MR. JUSTICE JAVED IQBAL WANI, JUDGE
                            ORDER

29.05.2023

1. Ms. Anshuja Tak, learned counsel for the appellants states that in the instant

appeal, appellant 1 being the wife of respondent has since expired, whereas

the appellant 2 being the daughter of the respondent is married, of the age of

more than 35 years, as such the appeal is being pressed on behalf of

appellant 3 alone.

2. Perusal of the record reveals that the instant appeal filed by the appellant 3

is against a judgment and decree passed by the Court of Additional District

Judge (Matrimonial Cases) under in terms of the provisions of Hindu

Adoption and Maintenance Act of 1960. The appellant 3 and the respondent

herein are the daughter and the father having been litigating since 2003, as

such before proceeding to deal with the matter on merits, it is deemed

appropriate to explore a possibility of settlement between the appellant 3

and the respondent herein. Accordingly, appearing counsel for the parties

are directed to produce the appellant 3 and respondent herein respectively on

the next date of hearing in this regard. List on 07.06.2023 for further

proceedings and appearance of the parties.

3. At this stage, the counsel for the respondent expresses his inability to

produce the respondent. Let Registry issue notice for appearance to

respondent through SHO Police Station concerned.

(Javed Iqbal Wani) Judge

Jammu:

29.05.2023 Avish Kohli