Delhi High Court - Orders
Shallu Pahwa @ Esha Anand vs Nitin Anand on 20 April, 2023
Author: Sanjeev Sachdeva
Bench: Sanjeev Sachdeva
$~6 & 7
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ MAT.APP.(F.C.) 202/2019
SHALLU PAHWA @ ESHA ANAND ..... Appellant
Through: Mr. Ranjit Sahni, Advocate (Through
VC)
versus
NITIN ANAND ..... Respondent
Through: In person (Through VC)
AND
+ MAT.APP.(F.C.) 218/2019 & CM APPL. 36762/2019
NITIN ANAND ..... Appellant
Through: In person (Through VC)
versus
SHALLU PAHWA @ ESHA ANAND ..... Respondent
Through: Mr. Ranjit Sahni, Advocate (Through
VC)
CORAM:
HON'BLE MR. JUSTICE SANJEEV SACHDEVA
HON'BLE MR. JUSTICE VIKAS MAHAJAN
ORDER
% 20.04.2023
1. Learned counsel appearing for the appellant/wife as well as the respondent/husband, who is connected in person, submit that they have settled their disputes and have applied for grant of divorce by mutual consent on agreed terms. They accordingly seek leave to withdraw their respective appeals. MAT.APP.(F.C.) 202/2019 & connected matters 1 Signature Not Verified Digitally Signed By:RASHIM KAPOOR Signing Date:21.04.2023 13:29:00
2. In view of the above, the appeals are dismissed as withdrawn.
SANJEEV SACHDEVA, J VIKAS MAHAJAN, J APRIL 20, 2023 NA MAT.APP.(F.C.) 202/2019 & connected matters 2 Signature Not Verified Digitally Signed By:RASHIM KAPOOR Signing Date:21.04.2023 13:29:00