Smt. Leela Bai vs B. Jaya Prakash Kolaria
2021 Latest Caselaw 936 Tel

Item No.40

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

                          F.C.A.No.32 of 2007

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

1.     On 08.03.2021, none was present on behalf of the

respondent/husband.      Learned counsel for the appellant/wife had

stated that the parties have arrived at a settlement during the pedency

of the present appeal and they have parted company peacefully.

As we were informed that learned counsel for the respondent/husband

had expired, learned counsel for the appellant/wife was directed to

give a written intimation of the next date of hearing directly to the

respondent/husband.

2. Today, neither learned counsel for the appellant/wife nor the

respondent/husband is present. It appears that the appellant/wife is

not interested in prosecuting the present appeal, in view of the

settlement arrived at as referred to on the last date of hearing.

3. The present appeal is closed along with the pending

applications, if any.

_________________ HIMA KOHLI, CJ

______________________ B. VIJAYSEN REDDY, J 23.03.2021 Lrkm