Aditya Sharma vs Eisha Chandel & Ors
2026 Latest Caselaw 755 J&K

Jammu & Kashmir High Court

Aditya Sharma vs Eisha Chandel & Ors on 13 February, 2026

                                                                            2026:JKLHC-JMU:339
                                                                     Serial No. 31




     HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                     AT JAMMU
CRM (M) No. 913/2022 c/w
CRM(M) No. 823/2022
CRM(M) No. 836/2023
Aditya Sharma                                       .....Appellant(s)/Petitioner(s)


                       Through: Mr. Ashok Misra, Advocate
                                (in CRM (M) No. 913/2022)
                                Mr. Dhiraj Chowdhary, Advocate
                                (in CRM(M) No. 823/2022)
                                Mr. Rajinder Jamwal, Advocate
                                (in CRM(M) No. 836/2023)


                 vs
Eisha Chandel & Ors.                                          ..... Respondent(s)
                       Through: Mr. Dhiraj Chowdhary, Advocate
                                (in CRM (M) No. 913/2022 & CRM(M) No.
                                836/2023 )
                                Mr. Rajinder Jamwal, Advocate
                                (in CRM(M) No. 823/2022)
CORAM: HON'BLE MR. JUSTICE SANJAY PARIHAR, JUDGE
                                   ORDER

13.02.2026

1. Learned counsel for the petitioner submits that he has instructions not

to pursue the instant petition any further as the parties have reached to

an out-of-Court settlement and, as such, seeks withdrawal of the

petition.

2. It is further submitted by Mr. Dhiraj Chowdhary, learned counsel

appearing for the petitioner that even the decree of divorce has also

CRM(M) No. 836/20232026:JKLHC-JMU:339

been passed and Rs. 50,000/- have been deposited by petitioner-Mr.

Aditya Sharma and the same may be released in favour of respondent-

Eisha Chandel. The prayer made by learned counsel is allowed and the

amount, which stands deposited by petitioner-Aditya Sharma shall be

released in favour of respondent-Eisha Chandel against proper

verification.

3. Statement, as made hereinabove, is taken on record and the instant

petition is, therefore, dismissed as not pressed.

4. Interim direction, if any, shall stand vacated.

CRM(M) No. 823/2022 & CRM(M) No. 836/2023

5. Learned counsels appearing for the petitioners submit that they have

instructions not to press the instant petitions any further, as parties

have reached to an out-of-Court settlement.

6. Their statement is taken on record and both the petitions are,

accordingly, dismissed as withdrawn.

7. Interim direction, if any, shall stand vacated.

(Sanjay Parihar) Judge

Jammu 13.02.2026 Vishal Sharma