LAWS(DLH)-2012-7-364

SHIKHA SAINI Vs. GURINDER SINGH SAINI

Decided On July 06, 2012
SHIKHA SAINI Appellant
V/S
GURINDER SINGH SAINI Respondents

JUDGEMENT

(1.) LEARNED counsel for respondent has not opposed these applications.

(2.) IN view of the reasoning given in the applications, delay in filing the appeal and delay in re-filing the appeal is condoned.

(3.) IT has been agreed that the appellant shall furnish her bank details to the respondent husband within two weeks from today and he will directly deposit the aforesaid agreed amount by 7th of every month in the said account. The impugned order stands modified in terms of settlement between the parties. The appeal stands disposed of accordingly.