Parmeshwar Verma vs Smt. Pooja Verma W/O Parmeshwar ...
2023 Latest Caselaw 7760 MP

                                                            1
                           IN       THE     HIGH COURT OF MADHYA PRADESH
                                                 AT JABALPUR
                                                      BEFORE
                                          HON'BLE SHRI JUSTICE SHEEL NAGU
                                                         &
                                           HON'BLE SHRI JUSTICE HIRDESH
                                                 ON THE 11 th OF MAY, 2023
                                               FIRST APPEAL No. 187 of 2022

                          BETWEEN:-
                          PARMESHWAR VERMA S/O SHRI RAM CHANDRA
                          VERMA, AGED ABOUT 31 YEARS, OCCUPATION: NIL R/O
                          103 NIRMAL PALACE AWADHPURI KHAJURI KALA
                          BHOPAL DISTRICT BHOPAL M.P. (MADHYA PRADESH)

                                                                                        .....APPELLANT
                          (BY SHRI SANJAY GUPTA, ADV. )

                          AND
                          SMT. POOJA VERMA W/O PARMESHWAR VERMA D/O
                          SHRI MOHANLAL VERMA, AGED ABOUT 26 YEARS,
                          OCCUPATION: NIL R/O H.NO. 192 MAIN SHYAM PARK
                          GALI NO. 4 SAHIBABAD GHAZIABAD U.P. (UTTAR
                          PRADESH)

                                                                                     .....RESPONDENTS
                          (BY SHRI MAKBOOL KHAN, ADV. )

                                Th is appeal coming on for admission this day, JUSTICE SHEEL

                          NAGU passed the following:
                                                             ORDER

This appeal has been preferred by the father against the judgment and decree whereby the Family court has given custody of child in question to the mother.

However, learned counsel for the appellant as well as learned counsel for the respondent submit that the rival parties have settled the issue and do no want to pursue this appeal.

Signature Not Verified Signed by: MRS PREETI TIWARI Signing time: 5/12/2023 4:44:11 PM

I.A.No.5522/2023 stands allowed. The present appeal is dismissed as withdrawn.

                                (SHEEL NAGU)                                       (HIRDESH)
                                    JUDGE                                            JUDGE
                          P/-




Signature Not Verified
Signed by: MRS PREETI
TIWARI

Signing time: 5/12/2023 4:44:11 PM