Darga Neeta Neeta Sharma vs Durga Arpan Kumar
2021 Latest Caselaw 2447 Tel

Item No.20



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


                          F.C.A.No.478 of 2018

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


1.

Learned counsel for the appellant states that the parties have

arrived at a settlement and have approached the learned Family Court

by filing a joint application for divorce by mutual consent.

The first motion has yet to be listed before the learned Family Court.

2. In view of the submission made hereinabove, the present

appeal is disposed of along with the pending applications, if any.

Needless to state that in the event the compromise breaks down for

any reason, then the appellant shall be entitled to seek revival of the

present appeal.

______________________________ HIMA KOHLI, CJ

______________________________ B. VIJAYSEN REDDY, J 18.08.2021 JSU