Umesh Ramakant Sharma vs Roopa Sharma
2022 Latest Caselaw 1849 P&H

      IN THE HIGH COURT OF PUNJAB AND HARYANA
                    AT CHANDIGARH

                                               FAO-1013-2022
                                               Date of Decision:21.03.2022

Mr. Umesh Ramakant Sharma                                  ... Appellant

                                Vs.

Roopa Sharma                                               ... Respondent

CORAM : HON'BLE MS. JUSTICE RITU BAHRI
             HON'BLE MR. JUSTICE ASHOK KUMAR VERMA
Present :    Mr. Munish Garg, Advocate
             for the appellant.

RITU BAHRI, J. (Oral)

Learned counsel for the appellant has come up with the plea

against the judgment dated 07.10.2021 whereby an ex parte decree of

divorce has been granted to the wife. Learned counsel for the appellant

seeks to avail the remedy of setting aside the ex parte divorce decree before

the Family Court. Therefore, he seeks to withdraw this appeal at this stage

with liberty to approach Family Court.

Dismissed as withdrawn with liberty aforesaid.

(RITU BAHRI) JUDGE

(ASHOK KUMAR VERMA) JUDGE 21.03.2022 rajeev

Whether speaking/reasoned Yes/No Whether reportable Yes/No

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