Punjab-Haryana High Court
Ashima Gupta And Another vs Raj Kumar Gupta on 17 January, 2013
Author: Naresh Kumar Sanghi
Bench: Naresh Kumar Sanghi
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
CRM-M No. 8037 of 2010 (O&M)
Date of Decision: January 17, 2013
Ashima Gupta and another
...Petitioners
Versus
Raj Kumar Gupta
...Respondent
CORAM: HON'BLE MR. JUSTICE NARESH KUMAR SANGHI
Present: None for the petitioners.
Mr. Rishav Jain, Advocate,
for Mr. Arun Jindal, Advocate,
for the respondent.
NARESH KUMAR SANGHI, J.
Learned counsel for the respondent submits that the parties have effected a compromise and in pursuance thereof, they have also suffered a statement before the learned District Judge in a divorce petition, filed under Section 13-B of the Hindu Marriage Act, 1955. He further submits that even a decree of divorce has already been passed on 1.11.2012. He further submits that in view of the compromise, this petition does not survive.
Dismissed.
(NARESH KUMAR SANGHI)
January 17, 2013 JUDGE
Pkapoor