Wilson Wilfred Kujur vs Poonam Lakra
2021 Latest Caselaw 1875 Tel

Item No.7



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


                          F.C.A.No.447 of 2018

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


1.     The appellant is aggrieved by a judgment dated 14.08.2018

passed by the learned Family Court allowing a petition for divorce

filed by the respondent/wife.

2. Learned counsel for the respondent enters appearance and states

that the respondent/wife had got remarried two years ago and no

useful purpose will be served for the appellant to press the present

appeal.

3. The appellant is present along with the counsel. On hearing

learned counsel for the respondent stating that her client has got

remarried, he states that he does not wish to press the present appeal

any further.

4. In view of the submission made hereinabove, the present appeal

is disposed of as not pressed along with the pending applications, if

any.

______________________________ HIMA KOHLI, CJ

______________________________ B. VIJAYSEN REDDY, J

29.06.2021 JSU