MANPREET KOUR Vs. S. GAURAV SINGH

JUDGEMENT

(1.) The instant matter came up for consideration on 17.03.2021 and during the course of hearing, the learned counsel for respondents being on caveat informed the Court that the proceedings instituted by the respondents before the court below under the provisions of Guardian and Wards Act, out of which the present petition had arisen is intended to be withdrawn.

(2.) The statement of the counsel for the caveator was taken on record and at the request of learned counsel for the petitioner matter was directed to be listed today.

(3.) Upon coming up the matter for consideration today, learned counsel for the caveator produced a copy of the order dated 17.03.2021 passed by the learned Additional District Judge (Matrimonial Cases) Jammu passed in File No. 65/Misc. titled as 'Gaurav Singh Vs. Manpreet Kour' where under it is recorded that the petitioner has submitted that he do not want to pursue the present petition so the same be dismissed as withdrawn. Application is also stated to have been filed by the petitioner with regard to his submissions and his statement is in support thereof recorded as well. Certified copy of the said order is also taken on record.