Manju vs Shishpal
2023 Latest Caselaw 2056 P&H

        IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                       CHANDIGARH

                                               FAO-565-2023 (O&M)
                                               Date of Decision: 31.01.2023

MANJU                                                    ...... Appellant(s)
             Versus
SHISHPAL                                                 ..... Respondent(s)

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

Present:     Mr. Ramender Chauhan, Advocate
             for the appellant.

                         ****
LISA GILL, J.

In the petition under Section 13 of the Hindu Marriage Act, 1955, filed by the respondent-husband, the present appellant was proceeded ex-parte on 15.01.2020. Said petition was allowed ex-parte by the learned Family Court, Kurukshetra on 09.12.2022. Present appeal has been filed challenging judgment dated 09.12.2022.

Learned counsel for the appellant, at this stage seeks to withdraw this appeal with liberty to the appellant to avail appropriate remedy to challenge order dated 15.01.2020 as well as judgment dated 09.12.2022, in accordance with law.

Dismissed as withdrawn with liberty as aforementioned. Needless to say question of delay, if any in availing such remedy would be in the realm of consideration before the appropriate form. There is no expression of opinion on the merits of the matter.

(LISA GILL) JUDGE

(RITU TAGORE) JUDGE 31.01.2023 Sunil Whether speaking/reasoned: Yes/No Whether reportable: Yes/No

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