WPMS/1139/2010
2021 Latest Caselaw 1384 UK

                   Office Notes,
                reports, orders or
                 proceedings or
SL. No   Date                                    COURT'S OR JUDGES'S ORDERS
                  directions and
                Registrar's order
                 with Signatures
                                     WPMS No.1139 of 2010
                                     Hon'ble Sharad Kumar Sharma, J.

Mr. Pooran Singh Rawat, Advocate, for the petitioner.

The present writ petition, which was preferred by the petitioner, is as against the impugned orders dated 19.09.2009 and 17.04.2010, which was passed by the learned Judge, Family Court, Nainital in O.S. No.102 of 2008, "Vikram Joshi Vs. Damyanti Joshi", under Section 13 of the Hindu Marriage Act, in which the Miscellaneous Case was decided for the purpose of grant of maintenance Pendente lite.

The matter remained pending, after its institution ever since 06.07.2010.

The report was called from the Registry and the Registry has supplied an information that the said matrimonial suit has already been decided by the judgment of 15.03.2011.

In that view of the matter, the writ petition has rendered infructuous. Accordingly, the same is dismissed as having rendered infructuous.

(Sharad Kumar Sharma, J.) 07.04.2021

NR/