Smt. Raunak @ Aparna vs Dinesh Babu Shakya
2021 Latest Caselaw 4389 MP

                                 HIGH COURT OF MADHYA PRADESH,
                                       BENCH AT GWALIOR
                                          FA No. 931/2018
                                ( Smt. Raunak @ Aparna Vs Dinesh Babu Shakya )
                                                            (1)


                       Gwalior, dated :16/08/2021
                               Shri Rajeev Sharma, learned counsel for the appellant

                       through video conferencing.

                               Shri Ramkishor Sharma, learned counsel for the respondent.

Heard on IA No. 3536/2021, an application for withdrawal

the pending appeal.

This appeal has been filed under Section 19 of Family Court

Act against the order/judgment dated 23/03/2018 passed by Principal

Judge, Family Court Bhind (M.P.) in Case No. 252/2016

(matrimonial).

During pendency of this appeal, parties have entered into

compromise and in compliance thereof, respondent has deposited Rs.

3,50,000/- in CDR before the Family Court. This fact has not been

disputed by either of the parties.

In view of the aforesaid compromise, counsel for the

appellant is permitted to withdraw the appeal. Accordingly, the

appeal stands dismissed as withdrawn.

The Trial Court is directed to proceed in accordance with

terms and conditions.

                             (S.A. Dharmadhikari)                 (Deepak Kumar Agarwal)
                                  Judge                             Judge

Prachi*

          PRACHI
          MISHRA
          2021.08.16
          17:15:58
          +05'30'