Himachal Pradesh High Court
Doh vs Siharal on 22 March, 2022
Bench: Tarlok Singh Chauhan, Chander Bhusan Barowalia
IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
ON THE 22nd DAY OF MARCH, 2022
.
BEFORE
HON'BLE MR. JUSTICE TARLOK SINGH CHAUHAN
&
HON'BLE MR. JUSTICE CHANDER BHUSAN BAROWALIA
FIRST APPEAL FROM ORDER (FAMILY COURT) NO. 52 OF 2021
Between:-
SH. MADAN LAL (34 YEARS) S/O
SH. GYAN CHAND, R/O VILLAGE
DOH, P.O. BADHANI, TEHSIL
BHORANJ, DISTRICT HAMIRPUR,
H.P.
...APPELLANT
(SH. PAWAN SHARMA,
ADVOCATE)
AND
SMT. ANITA KUMARI, W/O SH.
MADAN LAL S/O SH. GYAN
CHAND, R/O VILLAGE DOH, P.O.
BADHANI, TEHSIL BHORANJ,
DISTRICT HAMIRPUR, H.P. AT
PRESENT RESIDING AT VILLAGE
SIHARAL, P.O. PAUNTA, TEHSIL
SARKAGHAT, DISTRICT MANDI,
H.P.
...RESPONDENT
(SH. DEVENDER K. SHARMA,
ADVOCATE)
This Appeal coming on for orders this day, the Hon'ble Mr. Justice
Tarlok Singh Chauhan, passed the following:-
ORDER
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It is heartening to note that the parties with the active assistance of the learned Counsels and the pro-active role .
played by the learned Senior Counsel-cum-Trained Mediator Shri N. K. Sood, the parties have amicably settled the matter and decided to live together.
2. Learned counsel for the appellant states that in view of subsequent development, he does not want to press the instant appeal.
3. Consequently, the instant appeal is disposed of, as not pressed. Pending application(s), if any, also stand(s) disposed of.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) nd 22 March, 2022 Judge (sanjeev) ::: Downloaded on - 22/03/2022 20:13:13 :::CIS