Jagprit Kaur vs Jasmeet Singh
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Uttarakhand High Court

Jagprit Kaur vs Jasmeet Singh on 3 October, 2024

                                                      2024:UHC:7369-DB




     IN THE HIGH COURT OF UTTARAKHAND
                AT NAINITAL
           HON'BLE THE CHIEF JUSTICE MS. RITU BAHRI
                             AND
             HON'BLE SRI JUSTICE RAKESH THAPLIYAL

                        03RD OCTOBER, 2024
                FIRST APPEAL No. 07 OF 2024

Jagprit Kaur.
                                                           ...Appellant

                              Versus


Jasmeet Singh.
                                                         ...Respondent
Counsel for the appellant.     :   Mr. Mukesh    Singh   Rawat, learned
                                   counsel.

Counsel for the respondent.    :   Ms. Abhilasha Tomar, learned counsel
                                   holding brief of Mr. Sandeep Kothari,
                                   learned counsel.

JUDGMENT :

(per Ms. Ritu Bahri, C.J.)

Both the parties are present in Court today.

They submit that they are living happily together since

12.09.2024. They have appeared before this Court,

along with their minor daughter - Sehaj Kaur. Both the

parties have filed their respective affidavits in the Court

today. The said affidavits are taken on record.

2. In her affidavit filed by the appellant, she has

stated that after interaction with both the parties, it was

decided that both the husband and wife are ready to live

together. The appellant has given an undertaking that

2024:UHC:7369-DB

she is ready to withdraw a case of maintenance bearing

number 'CMC 03/2024' pending before Family Court

Sambalpur, Odisha, and all other pending cases filed by

her against the respondent. She further undertakes that

she will withdraw all the pending cases filed against the

respondent-husband, either on the next date of listing,

or within one month, whichever would be earlier.

3. In his affidavit filed by the respondent-

husband, he has stated that after interaction with both

the parties, it was decided that both the husband and

wife are ready to live together. The respondent-husband

has given an undertaking that he is ready to withdraw

all the pending cases, if any, filed by him against the

appellant-wife. The respondent-husband further

undertakes that he will withdraw all the pending cases, if

any, filed against the appellant-wife either on the next

date of listing, or within one month, whichever would be

earlier.

4. Keeping in view the affidavits filed by the

parties, this Appeal is disposed of. The Divorce Petition

filed by the respondent-husband being Original Suit No.

185/2022 before the Principal Judge, Family Court,

2024:UHC:7369-DB

Dehradun, under Section 13(1)(1A) of the Hindu

Marriage Act, 1955 is, accordingly, dismissed.

5. Pending application(s), if any, also stand

disposed of accordingly.

______________ RITU BAHRI, C.J.

__________________ RAKESH THAPLIYAL, J.

Dt: 03rd October, 2024 Rahul

DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT

2.5.4.20=aa4fa3bee6691397758b14516ed3e66e61bf4c84874198 3ed8c39e4145cf1dab, postalCode=263001, st=UTTARAKHAND, serialNumber=303B55CC3063D34AC45BF8A192FCAD15C390A1 AAD7B39857D2540AE4C28A4898, cn=RAHUL PRAJAPATI Date: 2024.10.04 12:37:44 +05'30'