Hira Lal vs Sanvi
2022 Latest Caselaw 1346 P&H

232 IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                  CHANDIGARH

                                       CRR(F)-774-2019
                                       Date of Decision: 08.03.2022

HIRA LAL                                            ... PETITIONER
                                VS.
SANVI                                               .. RESPONDENT

CORAM: HON'BLE MR. JUSTICE VIVEK PURI

Present :    Mr. Puneet Pali, Advocate
             for the petitioner.
                           *****

VIVEK PURI, J.(ORAL)

The petitioner has impugned the order dated 02.09.2019 passed

by the learned Principal Judge, Family Court, Ambala, vide which interim

maintenance has been awarded to the respondent.

Learned counsel for the petitioner contends that the

matrimonial dispute has been amicably settled between the parties, the

marriage between the parties has been dissolved by a decree of divorce by

mutual consent under Section 13-B of the Hindu Marriage Act, in terms of

judgment and decree dated 27.04.2021 passed by the Court of learned

Principal Judge, Family Court, Ambala and respondent has withdrawn the

petition under Section 125 Cr.P.C. Consequently, the present petition has

been rendered infructuous.

Dismissed as having been rendered infructuous.

08.03.2022                                       (VIVEK PURI)
smriti                                              JUDGE

             Whether speaking/reasoned         : Yes/No
             Whether Reportable                : Yes/No




                                      1 of 1