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Smt. Kaliya Dhakad vs Balveer Dhakad
2023 Latest Caselaw 6000 MP

Citation : 2023 Latest Caselaw 6000 MP
Judgement Date : 12 April, 2023

Madhya Pradesh High Court
Smt. Kaliya Dhakad vs Balveer Dhakad on 12 April, 2023
Author: Rohit Arya
                                    1
              IN THE HIGH COURT OF MADHYA PRADESH
                           AT GWALIOR
                             FA No. 1520 of 2022
                      (SMT. KALIYA DHAKAD Vs BALVEER DHAKAD)

Dated : 12-04-2023
      Shri Vinod Kumar Dhakad-Advocate for the appellant.

      Shri Ajay Singh Rathore-Advocate for respondent.

Heard on I.A. No.1877/2023, an application seeking disposal of the appeal in terms of the compromise entered into between the parties.

Appellant/wife Smt. Kaliya Dhakad is before this Court against dismissal of suit for divorce by the Family Court Shivpuri vide its judgment dated

06.09.2022.

Today, both the appellant/wife and respondent/husband are present and represented through their Advocates. They expressed their desire to settle the dispute between them since they cannot live like friends, they should depart like friends.

We appreciate gesture of both the parties as settlement or compromise or mediation are the best mode of resolution of disputes saving parties not only from expenses but also valuable years ahead.

Let both parties appear before the Principal Registrar for recording of

their statements with ID proof in support of the instant I.A. on 18.04.2023 at 3.00 O'clock. Thereafter, case be posted for consideration before this Court on the same date.

  (ROHIT ARYA)                                  (SATYENDRA KUMAR SINGH)
     JUDGE                                               JUDGE

Van


                 VANDANA VERMA
                 2023.04.13
                 10:38:45 -07'00'
 

 
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