Mst. Reena Khanna vs Kapil Khatri
2021 Latest Caselaw 7855 MP

                                                           1                                 FA-270-2021
                                The High Court Of Madhya Pradesh
                                          FA No. 270 of 2021
                                                (MST. REENA KHANNA Vs KAPIL KHATRI)

                      3
                      Jabalpur, Dated : 25-11-2021
                               Shri Shripratap Arjaria, learned counsel for appellant.
                               Shri Jitesh Shrivastava, learned counsel for respondent.

The parties are present in person before this Court. It is informed by learned counsel for rival parties that there is an out of Court settlement between the parties of not cohabiting with each other and

thus appellant-wife does not wish to challenge the judgment and decree of divorce passed in favour of respondent-husband and wishes to withdraw this appeal.

Accordingly, this first appeal stands dismissed as withdrawn.

                          (SHEEL NAGU)                          (PURUSHAINDRA KUMAR KAURAV)
                              JUDGE                                             JUDGE

                      Nitesh




Signature
 SAN      Not
Verified

Digitally signed by
NITESH PANDEY
Date: 2021.11.27
12:39:34 IST