Archana Mohan Kumar And Another vs A.Mohan Kumar 2 Others
2021 Latest Caselaw 2070 Tel

Item No.12



      THE HON'BLE THE CHIEF JUSTICE HIMA KOHLI
                                   AND
      THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY
                          F.C.A.No.154 of 2017

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


1.     The matter is listed today in the category of dismissal, as none

had appeared on behalf of the appellants on the last date of hearing.

Today, both the parties are present.

2.     Learned counsel for the respondent No.1 states that the parties

have arrived at a settlement and in lieu thereof, the respondent No.1

does not wish to seek execution of the impugned judgment dated

16.08.2016 passed by the learned Family Court in O.P.No.79 of 2010.

In fact, he states that his client has already withdrawn the execution

petition filed for seeking enforcement of the impugned judgment.

3. In view of the aforesaid submission made by learned counsel

for the respondent No.1, learned counsel for the appellants seeks leave

to withdraw the present appeal.

4. The present appeal is disposed of as not pressed along with the

pending applications, if any.

______________________________ HIMA KOHLI, CJ

______________________________ B. VIJAYSEN REDDY, J 12.07.2021 JSU