Smt. Dipika Shukla vs Ashish Shukla
2021 Latest Caselaw 2830 MP

                    THE HIGH COURT OF MADHYA /PRADESH
                              M.C.C.NO.1315/2020
                    (SMT.DIPIKA SHUKLA Vs ASHISH SHUKLA)

Jabalpur, Dated:29.06.2021
                Dr.R.B.Dubey, counsel for the petitioner.

                Shri Shreyas Pandit, counsel for the respondent.

This petition has been filed for restoration of the First Appeal No.605/2012, which was filed against the ex parte judgment dated 11.5.2012 under section 9 of the Hindu Marriage Act.

The respondent/husband filed a petition under section 13 of the Hindu Marriage Act. The judgment was passed on 3.5.2016, against which First Appeal No.403/2016 has already been decided today by this Court. Because the dispute under section 13 of the Hindu Marriage Act has been decided, therefore, the decree under section 9 of the Hindu Marriage Act has become infructuous.

Hence, no order is required in this petition.

Accordingly, present MCC stands disposed of.

                 (ATUL SREEDHARAN)                     (B.K.SHRIVASTAVA)
                       JUDGE                                 JUDGE



     TG/-

   Digitally signed by
   TRUPTI GUNJAL
   Date: 2021.06.30
   13:08:54 +05'30'