Smt. Janhvi Pandey vs Brijesh Kumar Pandey
2021 Latest Caselaw 1270 MP

                                                                        1                               FA-274-2020
                                                The High Court Of Madhya Pradesh
                                                            FA-274-2020
                                                        (SMT. JANHVI PANDEY Vs BRIJESH KUMAR PANDEY)

                                     7
                                     Jabalpur, Dated : 05-04-2021
                                            Shri Shashank Pandey, learned counsel for the appellant.
                                            Shri Rajesh Tiwari, learned counsel for the respondent.

This appeal under Section 19 of the Family Court Act read with Section 28 of the Hindu Marriage Act has been filed by the appellant-wife challenging the judgment and decree dated 29/1/2020 passed by the Sixth

Additional District Judge, Rewa in RCS (H.M.) No.100114/2014, whereby the respondent's application under Section 13(1)(1-a) and (13)(1)(1-b) of the Hindu Marriage Act has been allowed and decree of divorce has been granted.

This Court had referred the parties for mediation and the report of the mediation dated 19/2/2021 reveals that the matter has been settled between the parties.

Learned counsel for the appellant submits that in view of the settlement so arrived at, the appellant wants to withdraw this appeal.

Prayer is allowed.

The appeal is dismissed as withdrawn.

The pending I.As. accordingly stand closed.

                                          (PRAKASH SHRIVASTAVA)                                (VIRENDER SINGH)
                                                 JUDGE                                                 JUDGE


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Digitally signed by REENA HIMANSHU SHARMA Date: 2021.04.08 14:52:38 IST