FA/178/2020
2022 Latest Caselaw 3194 UK

             IN THE HIGH COURT OF UTTARAKHAND
                                  AT NAINITAL
                 THE HON'BLE THE CHIEF JUSTICE SRI VIPIN SANGHI
                                          AND
                        THE HON'BLE SRI JUSTICE R.C. KHULBE

                      FIRST APPEAL NO. 178 OF 2020

                          27TH SEPTEMBER, 2022

BETWEEN:
Meera Bhardwaj                                                   .....Appellant.
And

Mahesh Chandra Bhardwar                                          ....Respondent.

Counsel for the Appellant : Ms. Aklema Praveen, learned proxy counsel for Mr. Piyush Garg, learned counsel.

Counsel for the Respondent : Mr. Subhash Upadhyay, learned counsel.

The Court made the following:

JUDGMENT:(per Hon'ble The Chief Justice Sri Vipin Sanghi)

In pursuance of the last order dated 01.09.2022,

the parties have proceeded to obtain divorce by mutual

consent. A copy of the divorce decree, passed by the Family

Court on 17.09.2022, has been tendered in the Court, and

the same has been taken on record.

2. In the light of the further development, this appeal

has become infructuous, and the same is disposed of as such.

(VIPIN SANGHI, C.J.)

(R.C. KHULBE, J.) Dated: 27th September, 2022 NISHANT