G LOKESH Vs. K VISHALAKSHI

JUDGEMENT

(1.) Learned counsel for the respective parties submit that the compromise petition filed earlier on 27.06.2019 is not pressed in view of the fresh petition filed under Section 13-B(1) of the Hindu Marriage Act, 1955.

(2.) Submission is placed on record.

(3.) Hence, it is ordered that the compromise petition filed on 27.06.2019 is not pressed.