Rajesh Kumar Verma vs Smt. Biva Verma
2022 Latest Caselaw 4232 Jhar

   IN THE HIGH COURT OF JHARKHAND AT RANCHI
              (Civil Appellate Jurisdiction)

                              FA No. 22 of 2018

Rajesh Kumar Verma                                     .....   ....       Appellant
                                     Versus
Smt. Biva Verma                                       ....   ....   Respondent
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CORAM : HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR HON'BLE MR. JUSTICE RATNAKER BHENGRA

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For the Appellant : Mr. A.K. Sahani, Advocate For the Respondent : Ms. Vibha Verma, Advocate

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th Order No.18/Dated: 17 October 2022 Mr. A.K. Sahani, the learned counsel for the appellant states that now the parties have amicably settled their disputes amongst themselves.

Ms. Vibha Verma, the learned counsel appears for the respondent.

Mr. A.K. Sahani, the learned counsel for the appellant shall produce a judgment; whether at the appellate stage on the basis of a compromise between the parties the judgment rendered by the trial Court can be ignored and the suit may be decreed in terms of the settlement arrived at between the parties.

Post this matter on 14th November 2022.

(Shree Chandrashekhar, J.)

(Ratnaker Bhengra, J.)

RKM/