VIKRAM VERMA Vs. MANJU VERMA

JUDGEMENT

(1.) Learned Advocate appearing on behalf of the revisionist submitted that in view of the compromise executed inter-se the parties in divorce petition No. 37-S/3/2012 titled Vikram Verma vs. Manju Verma decided on 2.5.2015 revisionist does not want to continue the revision petition and same be dismissed as withdrawn. In view of the submission of learned Advocate appearing on behalf of the revisionist petition is dismissed as withdrawn. Petition disposed of. Pending applications if any also disposed of.