Rajasthan High Court - Jaipur
Gazala Tabssum vs Abdul Hameed on 24 October, 2016
Author: Ajay Rastogi
Bench: Ajay Rastogi
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JAIPUR BENCH, JAIPUR
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D.B. Civil Misc. Appeal No.2783/2014
Gazala Tabssum Vs. Abdul Hameed
Date of Order : 24.10.2016
HON'BLE MR. JUSTICE AJAY RASTOGI
HON'BLE MR. JUSTICE VIJAY KUMAR VYAS
Mr. Sanjay Singhal Adv., for the Appellant.
Mr. P.S. Sharma Adv., for the Respondent.
ORDER
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Counsel for the parties jointly submits that at one point of time the matter was sent for mediation but could not succeeded and by the efforts and good offices used of the counsel, the parties within themselves have amicable decided to resolve their ongoing matrimonial dispute and wants time.
The terms on which the parties have arrived to settle their matrimonial dispute, duly signed by the parties & verified by their respective counsel be filed in the Registry and copy thereof be exchanged within the parties.
List tomorrow i.e. 25.10.2016, as prayed.
(VIJAY KUMAR VYAS), J. (AJAY RASTOGI),J.
VS Shekhawat Sr.P.A. (D27)