JETHAVA ASHISHBHAI RAVJIBHAI Vs. JETHAVA NISHA ASHIBHAI

JUDGEMENT

(1.) The present petition is filed by the petitioner - husband challenging the impugned orders dtd. 18/10/2022 and 2/11/2022 passed in Family Suit no.76 of 2020 by the Family Court, Mehsana.

(2.) Today, learned advocates for the respective parties have jointly submitted that now, the matter is settled between the parties outside the Court and therefore, this petition would become infructuous.

(3.) It is noted that this Court has, vide order dtd. 11/11/2022, directed the petitioner - husband to deposit the amount of arrears of maintenance, which comes to Rs.1,45,000.00, which the petitioner has deposited before the concerned trial Court.