Madan Gopal Singla vs Shashi Aggarwal
2023 Latest Caselaw 1909 P&H

CM-1713-CII of 2023 in/and FAO No. 4303 of 2013(O&M)                   1

      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                     CHANDIGARH

                                      CM-1713-CII of 2023 in/and
                                      FAO No. 4303 of 2013
                                      Date of Decision:30.01.2023


Madan Gopal Singla

                                                    ......Appicant-appellant

                         Versus



Shashi Aggarwal

                                                           ...... Respondent


CORAM:- HON'BLE MRS.JUSTICE LISA GILL
            HON'BLE MRS. JUSTICE RITU TAGORE


Present:    Mr.Anmol Verma, Advocate
            for the applicant-appellant.

            Mr. Deepak Sethi, Advocate
            for Mr. Sahil Gupta, Advocate
            for the non-applicant-respondent.

                         *****

LISA GILL, J(Oral).

Prayer in CM-1713-CII of 2023 is for withdrawal of the appeal

filed by the applicant-appellant challenging judgment dated 23.05.2013,

passed by the learned Family Court, Ambala, whereby petition under

Section 13 of the Hindu Marriage Act, filed by him, has been dismissed.

Learned counsel for the applicant-appellant submits that during

pendency of this appeal, all differences between the husband and wife have

been resolved and they have resumed cohabitation. It is further submitted

that all arrears of maintenance have been cleared by the applicant-appellant.

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CM-1713-CII of 2023 in/and FAO No. 4303 of 2013(O&M) 2

It is thus submitted that no useful purpose would be served by pendency of

this appeal.

Learned counsel representing the respondent-wife verifies and

affirms the factum of amicable settlement between the parties and

resumption of matrimonial ties. It is further verified that the respondent is

now living in her matrimonial home along with the husband and children. It

is submitted that pending application i.e., CM-3536-CII of 2019 be also

disposed of in view of the settlement between the parties.

With the consent and at request of learned counsel for the

parties, appeal is taken on board for hearing today itself.

Keeping in view the facts and circumstances as above, CM-

1713-CII of 2023 is allowed and appeal is dismissed as withdrawn. Pending

application/s, if any, stand disposed of.

( LISA GILL ) JUDGE

(RITU TAGORE) January 30, 2023. JUDGE s.khan

Whether speaking/reasoned : Yes/No.

               Whether reportable        :       Yes/No.




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