Sarvajit Kumar Pandey vs Jaya Devi
2025 Latest Caselaw 1481 Patna

Patna High Court

Sarvajit Kumar Pandey vs Jaya Devi on 7 August, 2025

Author: P. B. Bajanthri

Bench: P. B. Bajanthri

    IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Miscellaneous Appeal No.3 of 2021
======================================================
Sarvajit Kumar Pandey S/o Ras Bihari Pandey Resident of Village-
Pandeypur, P.O.-Nimej, P.S.-Brahampur, District- Buxar.

                                                          ... ... Appellant/s
                                  Versus
Jaya Devi W/o Sarvajit Kumar Pandey, D/o Sri Chandrabhushan Tiwari
Resident of Village-Pandey Patti, P.O.-Pandey Patti, P.S.-Buxar (Muffasil),
Distrit-Buxar.

                                          ... ... Respondent/s
======================================================
Appearance :
For the Appellant/s    :      Mr.Bhaskar Shankar, Advocate
For the Respondent/s   :      Mr.Anirudh Mishra, Advocate
======================================================
CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI
        and
        HONOURABLE MR. JUSTICE S. B. PD. SINGH
ORAL JUDGMENT
(Per: HONOURABLE MR. JUSTICE P. B. BAJANTHRI)

 Date : 07-08-2025


          Parties have entered into settlement which has been

 placed on record as a joint compromise petition. First

 installment of Rs. 5 Lakhs demand draft (State Bank of India,

 Bearing Demand Draft No. 151233) in favour of respondent-

 Jaya Devi is furnished to her counsel during the course of the

 day on behalf of the appellant by his counsel.

          2. Having regard to the joint compromise petition dated

 04.08.2025

, the present miscellaneous appeal stands disposed

of. Family Court judgment dated 03.03.2020 passed by

Principal Judge, Family Court, Buxar in Matrimonial (Divorce)

Case No. 184 of 2011 (CIS No. 1082 of 2013), would not be a Patna High Court MA No.3 of 2021 dt.07-08-2025

hurdle for the purpose of disposing this miscellaneous appeal.

To that effect Registry is hereby directed to draw a decree.

3. In the event of non compliance to any of the

conditions stipulated in joint compromise petition by either of

the party, in that event, either of the party is at liberty to file

interlocutory application to revive this order.

4. With the above observation, the present miscellaneous

appeal stands disposed of.

(P. B. Bajanthri, J)

(S. B. Pd. Singh, J) ranjan/-

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          08.08.2025
Transmission Date       NA