Sudesh Kumar Anand vs Madhu
2023 Latest Caselaw 2064 P&H

        IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                       CHANDIGARH

                                                 FAO-M-213-M-2006 (O&M)
                                                 Date of Decision: 31.01.2023


SUDESH KUMAR ANAND                                          ...... Appellant(s)
        Versus
MADHU                                                       ..... Respondent(s)

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

Present:        Mr. Subhash Ahuja, Advocate
                for the appellant.

                            ****
LISA GILL, J.

This appeal has been filed by the appellant-husband challenging judgment dated 03.06.2006, passed by the learned Additional District Judge, Amritsar, whereby the petition under Section 13 of the Hindu Marriage Act, 1955, filed by the present appellant, seeking dissolution of marriage with the respondent, solemnized on 13.10.1977, has been dismissed.

Present appeal was admitted on 15.02.2007. None had been appearing on behalf of the parties on the last number of occasions when this appeal was taken up for hearing. Learned counsel for the appellant pleads no instructions.

In view of the above, we are left with no option but to dismiss the instant appeal for non-prosecution.

Ordered accordingly.

Needless to say, liberty is afforded to the appellant to file appropriate application within the next eight weeks in case of survival of any cause of action.

                                                            (LISA GILL)
                                                               JUDGE




                                                          (RITU TAGORE)
31.01.2023                                                     JUDGE
Sunil


                      Whether speaking/reasoned:         Yes/No


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