FA/77/2016
2024 Latest Caselaw 216 UK

Uttarakhand High Court

FA/77/2016 on 1 March, 2024

      IN THE HIGH COURT OF UTTARAKHAND AT NAINITAL

          THE HON'BLE CHIEF JUSTICE MS. RITU BAHRI

                                    AND

      THE HON'BLE JUSTICE SHRI VIVEK BHARTI SHARMA

                            1ST MARCH, 2024

                    FIRST APPEAL NO.77 OF 2016

Shashi Kumar                                                 ...... Appellant

                                     Vs.

Smt. Kanta Devi                                           ...... Respondent

Present:-
Mr. Rohit Gaur, learned counsel holding brief of Mr. B.M. Pingal, learned
counsel for the appellant.
None is present for the respondent.

JUDGMENT:

(per Ms. Ritu Bahri C.J.)

Learned counsel appearing for the appellant, on

instructions, would submit that the matter has been

amicably resolved and both the parties are living together

as husband and wife.

2. In view of the above, present appeal is disposed

of.

3. In case, respondent/wife has any grievance, she

would be at liberty to file recall of this order.

RITU BAHRI, C.J.

VIVEK BHARTI SHARMA, J.

Dated: 01.03.2024 BS