Punjab-Haryana High Court
Sachin Menta vs Renuka Alias Renu on 5 September, 2017
Bench: M.M.S. Bedi, Augustine George Masih
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
(220) FAO-M-280-2015 with
CMM-177-2016
Decided on: September 05, 2017.
Sachin Menta
.... Appellant
Versus
Renuka alias Renu
..... Respondent
CORAM: HON'BLE MR. JUSTICE M.M.S. BEDI
HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH
Present: Mr. Vinod K. Kanwal, Advocate, for
Mr. Ashit Malik, Advocate, for the appellant.
Mr. S.S. Dinarpur, Advocate, for
Mr. Subhash Godara, Advocate, for the respondent.
M.M.S. BEDI, J (ORAL)
Learned counsel for the appellant submits that in view of the parties having obtained divorce by mutual consent by filing a petition under Section 13-B of the Hindu Marriage Act, the present appeal has been rendered infructuous.
In view of said circumstances, the appeal is dismissed as having rendered infructuous.
Application under Section 24 of the Hindu Marriage Act is also dismissed as infructuous.
(M.M.S. BEDI) JUDGE September 05, 2017. (AUGUSTINE GEORGE MASIH) harsha JUDGE Whether speaking/reasoned: Yes/No Whether reportable: Yes/No 1 of 1 ::: Downloaded on - 10-09-2017 12:02:07 :::