REETA KUMARI Vs. STATE

JUDGEMENT

(1.) Learned counsel for the parties have submitted that marriage between the husband and wife, who happen to be the parties to these petitions stands dissolved by mutual consent in terms of judgment dated 04.02.2020 passed by the Court of Additional District Judge, (Matrimonial Cases), Jammu.

(2.) According to learned counsel for the parties, a compromise has been effected between the parties whereby they have agreed to withdraw cases against each other.

(3.) Let the compromise deed and other relevant documents be brought on record so that further proceedings in this matter can be taken accordingly. List on 12.11.2020.