Punjab-Haryana High Court
Puneet Kamal Singh Dhaliwal vs Manmeet Sandhu on 8 March, 2021
Author: Jaswant Singh
Bench: Jaswant Singh
FAO No.6802 of 2019(O&M) #1#
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH.
FAO No.6802 of 2019(O&M)
Date of Decision:-08.03.2021
Puneet Kamal Singh Dahaliwal.
......Appellant.
Versus
Manmeet Sandhu.
......Respondent.
CORAM:- HON'BLE MR. JUSTICE JASWANT SINGH
HON'BLE MR. JUSTICE GIRISH AGNIHOTRI
Present:- Dr. Sukant Gupta, Advocate for the applicant/Appellant.
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JASWANT SINGH, J.(ORAL)
[The aforesaid presence is being recorded through video conferencing since the proceedings are being conducted in virtual court] Appellant-husband has filed the present appeal challenging the order dated 28.08.2019 passed by Principal Judge (Family Court), Ludhiana filed by respondent-wife whereby marriage between the parties was annulled in terms of Section 12(1) (a) of the Hindu Marriage Act on the ground that appellant-husband being physically incapable and impotent.
This Court vide order dated 14.11.2019 had issued notice of motion and in the meanwhile respondent-wife was restrained from contracting another marriage in terms of provision of Section 15 of the Act.
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FAO No.6802 of 2019(O&M) #2#
Today CM No.2411-CII of 2021 has been filed under Order 23 Rule 1 Read with Order 41 and Section 151 CPC seeking permission to withdraw the present appeal.
For the reasons stated in the application, duly supported by affidavit of the applicant/appellant(Husband), the same is allowed; date of hearing of the main appeal is preponed from 01.04.2021 to today itself and the main appeal is permitted to be dismissed as withdrawn.
( JASWANT SINGH ) JUDGE ( GIRISH AGNIHOTRI ) JUDGE March 08, 2021 Vinay Whether speaking/reasoned Yes/No Whether Reportable Yes/No 2 of 2 ::: Downloaded on - 24-08-2021 23:45:59 :::