Jammu & Kashmir High Court
Ramesh Chand vs Sheela Devi on 17 February, 2021
Author: Sindhu Sharma
Bench: Sindhu Sharma
Sr. No.279
HIGH COURT OF JAMMU AND KASHMIR AT JAMMU
OW104 No. 122/2014
IA No. 148/2014
Ramesh Chand .... Petitioner/Appellant(s)
Through:- None
V/s
Sheela Devi .....Respondent(s)
Through:- None
CORAM : HON'BLE MRS. JUSTICE SINDHU SHARMA, JUDGE
ORDER
1. Petitioner has assailed order dated 08.09.2014 passed by the learned Principal District Judge, Kathua in petition under section 30 of the Hindu Marriage Act titled 'Romesh Chand v/s Sheela Devi"
2. It is reported that this petition stands dismissed for non- prosecution vide order dated 10.11.2014.
3. In view of the above, nothing survives for adjudication in this petition, as such, the above titled writ petition rendered infructuous and same is dismissed alongwith connected application(s). Interim direction, if any, shall stand vacated.
(Sindhu Sharma) Judge JAMMU 17.02.2021 SUNIL-II Whether the order is speaking : Yes/No Whether the order is reportable : Yes/No SUNIL KUMAR 2021.02.23 16:15 I attest to the accuracy and integrity of this document