K.Ramesh Kumar vs K.Manjula
2021 Latest Caselaw 1412 Tel

Item No.4

      THE HON'BLE THE CHIEF JUSTICE HIMA KOHLI
                                 AND
      THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY


                        F.C.A.No.140 of 2014

JUDGMENT: (Per the Hon'ble the Chief Justice Hima Kohli)


1.    Learned counsel for the parties state in unison that during the

pendency of the present appeal, both the parties had arrived at a

compromise and had filed a petition for obtaining divorce by mutual

consent, which will be granted very soon. They request that the

present appeal may be closed in view of the fact that both the parties

have arrived at a settlement.

2.    Letter dated 23.04.2021 addressed by learned counsel for the

appellant is taken on record.

3.    Learned counsel for the respondent supports the submission

made by learned counsel for the appellant.

4. Accordingly, the present appeal is closed along with the

pending applications, if any

_________________ HIMA KOHLI, CJ

______________________ B. VIJAYSEN REDDY, J 29.04.2021 lur