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Judgment
4 paragraphs · 78 words
1.
There was no representation on behalf of the petitioner on the previous
date of hearing. The position is not any different even today.
2.
Learned counsel for the respondent submits that the parties have settled the dispute and residing together and the respondent has also withdrawn the divorce petition filed against the petitioner before the court below. His statement is taken on record.
3.
In view of the above, the present petition is dismissed for non prosecution.