Smt. Santosh vs Azad
2022 Latest Caselaw 6934 P&H

       IN THE HIGH COURT OF PUNJAB AND HARYANA
                    AT CHANDIGARH


                                            FAO-M-63 of 2018 (O&M)
                                            Date of Decision: 14.07.2022

Smt. Santosh
                                                                  ...Appellant


                                 Versus


Azad
                                                                ....Respondent

CORAM: HON'BLE MS. JUSTICE RITU BAHRI
       HON'BLE MR. JUSTICE ASHOK KUMAR VERMA

Present:- Mr. Sandeep Lather, Advocate, for the appellant.
          Mr. Saurabh Sharma, Advocate, for the respondent.

RITU BAHRI, J. (ORAL)

Learned counsel for the respondent states that the marriage

between the parties has already been dissolved by the Family Court vide

judgment dated 26.10.2021 in a petition filed by the appellant-wife under

Section 13-B of the Hindu Marriage Act. He has produced a copy of the

said judgment, which is taken on record as Annexure R-1.

In view of the above, this appeal is being disposed of as such.

                                                        (Ritu Bahri)
                                                           Judge


                                                   (Ashok Kumar Verma)
July 14, 2022                                            Judge
R.S.


         Whether speaking/reasoned                     Yes/No

         Whether Reportable                            Yes/No




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