- (1.) HEARD Sri Vidya Bhushan Srivastava, learned counsel for the appellant, Smt. Roopa, daughter of Chunnu Lal Kaviraj, wife of santosh Kumar.
(2.) WHILE this petition came up for admission this Court passed following order : "learned counsel for the appellant states that divorce petition was filed with consent under Section 13b, Hindu Marriage Act and further according to his instructions both appellant and respondent in this appeal are still willing to press their consent petition before Family Court. He has further stated that both appellant and respondent are ready to appear before the court as per "his instructions. Let both the parties be present in person. Put up as fresh on 5. 11. 2004. "
(3.) TODAY, Smt. Roopa, the appellant (who had sworn the affidavit filed in support of the stay application in the present appeal-hereinafter called the affidavit) has appeared before this Court and identified by sri V. B. Srivastava, advocate. Smt. Roopa, who is present in the court, has stated before us that she still supports the divorce petition by consent, under Section 13b, Hindu Marriage Act.;