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Judgment
R. Basant, J.—This appeal is directed against the dismissal of an application filed by the appellant/husband for declaration of nullity of marriage. During the pendency of the proceedings, the parties were referred to the Mediator and they have settled all their outstanding disputes. The terms of settlement are enumerated in detail in the joint statement dt.02.11.09 filed by the parties in Mat.Appeal No. 73 of 2007.
It is submitted that the parties have already approached the Family Court with an application for dissolution of marriage by mutual consent u/s 13B of the Hindu Marriage Act. In these circumstances, this appeal may be dismissed as not pressed, submits the learned Counsel for the appellant.
We accept the said request. This appeal is, in these circumstances, dismissed as not pressed.