Md. Mujahed Ali Khan vs Dr Syeda Sarah Mahjabeen
2021 Latest Caselaw 2384 Tel

Items No.3-4

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

                     F.C.A.Nos.49 & 70 OF 2009

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

1.    On the last date of hearing, despite our directions, none was

present on behalf of the respondent/wife. As a result, the matter had

to be adjourned. Today, Mr. Mir Masood Khan, learned counsel for

the respondent is present along with the parents of the respondent.

The respondent has also logged in for the hearing from Saudi Arabia.

The appellant is virtually present along with his counsel. We have

interacted with both sides.

2. The main grievance of the appellant is regarding the

unnecessary harassment that has been caused by the respondent to him

and his family members, in particular to his mother and his married

sister, who is living in USA.

3. On instructions, Mr.Mir Masood Khan, learned counsel for the

respondent assures the court on behalf of his client and her parents

that they shall not file any complaint/case against the appellant or

pursue any pending case against him and his family members and that

they shall cooperate with the appellant's sister for quashing of a

criminal case pending against her in the court of the XIII Additional

Chief Metropolitan Magistrate, Hyderabad. The respondent/wife and

her parents are bound down by the statement recorded hereinabove.

It is directed that as and when the appellant and/or his family

members file any application for quashing of the pending criminal

case registered at the instance of the respondent/wife, she and her

family members shall render all necessary cooperation for quashing of

the same. In view of the statement recorded hereinabove, the

appellant is agreeable to withdrawing the present appeals.

4. The appeals are accordingly, disposed of along with the

pending applications, if any. Needless to state that if the respondent/

wife or her parents do not cooperate with the appellant/husband, as

recorded above, he shall be entitled to approach this court by seeking

revival of the present appeals.

_________________ HIMA KOHLI, CJ

______________________ B.VIJAYSEN REDDY, J

16.08.2021 Lrkm/Pln