Aman Panchal vs Rashmi
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Uttarakhand High Court

Aman Panchal vs Rashmi on 2 September, 2024

                                                                              2024:UHC:6304-DB



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


          APPEAL FROM ORDER No.578 OF 2017

Aman Panchal                                                                    ...Appellant
                                                      Versus

Rashmi                                                                        ...Respondent

Counsel for the appellant                              :    None present for the appellant

Counsel for the respondent                             :    Mr. Rajeev Bhatt, learned counsel.


JUDGMENT :

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

Learned counsel for the respondent/wife states that during the pendency of this appeal, the matter has been amicably resolved between the parties.

2. Keeping in view the statement made by the respondent counsel, this appeal is being disposed of.

______________ RITU BAHRI, C.J.

___________________ RAKESH THAPLIYAL, J. Dated:02.09.2024 NR/

NITESH

2.5.4.20=bea38a9cb7bca67cc3988a

RAWA d93d563d95c70eb77fa0ea4758e40 1cf436bdce9fb, postalCode=263001, st=UTTARAKHAND, serialNumber=F691686B3C447434

T E89897BCDC0B6567DCE4B7108B32 4FFED3C8A159F3BDD03C, cn=NITESH RAWAT Date: 2024.09.09 12:12:57 +05'30'