Citation : 2021 Latest Caselaw 3177 MP
Judgement Date : 10 July, 2021
1 MCRC-5671-2021
The High Court Of Madhya Pradesh
Lok Adalat
MCRC-5671-2021
(PARTHESH GAUR Vs SMT. KHYATI GAUR)
4
Jabalpur, Dated : 10-07-2021
Heard through Video Conferencing.
Shri M. Shafiqullah, learned counsel for petitioner.
Shri S. N. Vishwakarma, learned counsel for respondent.
Counsel appearing for petitioner as well as respondent submitted that
both the parties had entered into a compromise. Both the parties had withdrawn the cases which were filed against each other. It is submitted by them that both the parties will file a petition on Monday before Family Court under Section 13B of Hindu Marriage Act, 1955 for divorce by mutual consent. Since matter is compromised between the parties, therefore, Family Court be directed to consider their petition under Section 13B of Hindu Marriage Act within a period of one week.
Respondent Smt. Khyati Gaur is present in person. It is submitted by her that there is compromise between her and petitioner. She has no objection
if this M.Cr.C. is allowed and judgment dated 19.01.2021 passed by Appellate Court and judgment dated 04.01.2021 passed by trial Court are quashed.
In view of aforesaid submission made by the parties, this M.Cr.C. filed by petitioner is disposed of and judgment dated 19.01.2021 passed in Criminal Appeal No.2/2021 and judgment dated 04.01.2021 passed in criminal case R.T. No.461/2018 are quashed.
C.C. as per rules.
(VISHAL DHAGAT) (ARVIND KUMAR PANDEY )
MEMBER MEMBER
sp/-
Signature
SAN Not
Verified
Digitally signed by
SUNIL KUMAR
PATEL
Date: 2021.07.14
17:27:58 IST
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