C482/1120/2022
2023 Latest Caselaw 2238 UK

                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                        COURT'S OR JUDGES'S ORDERS
No             directions and
             Registrar's order
              with Signatures
                                  IA No. 1 of 2023
                                  In
                                  C482 No. 1120 of 2022
                                  Hon'ble Sharad Kumar Sharma, J.

Mrs. Prabha Naithani, Advocate, for the applicant.

Mrs. Lata Negi, Brief Holder, for the State of Uttarakhand.

It is stated by the learned counsel for the applicant, that in this C-482 Application, since the proceeding under Section 13-B of the Hindu Marriage Act, has already been decided by the judgment and decree dated 21st July, 2023, the Withdrawal Application No.1 of 2023, has been filed by the applicant.

In view of the fact, that now the parties have settled their dispute as per the judgment and decree dated 21st July, 2023, the C-482 Application is dismissed as withdrawn.

(Sharad Kumar Sharma, J.) Dated 14.08.2023 Shiv