Amit Kumar vs Smt. Neelam @ Rita
2022 Latest Caselaw 13538 ALL

Citation : 2022 Latest Caselaw 13538 ALL
Judgement Date : 19 September, 2022

Allahabad High Court

Amit Kumar vs Smt. Neelam @ Rita on 19 September, 2022

Bench: Surya Prakash Kesarwani, Rajendra Kumar-Iv




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 3
 

 
Case :- FIRST APPEAL No. - 692 of 2022
 

 
Appellant :- Amit Kumar
 
Respondent :- Smt. Neelam @ Rita
 
Counsel for Appellant :- Sudhanshu Kumar Singh
 

 
Hon'ble Surya Prakash Kesarwani,J.

Hon'ble Rajendra Kumar-IV,J.

Heard learned counsel for the plaintiff - appellant/husband.

This appeal has been filed praying to set aside the judgment and order dated 19.07.2022 in HMP No.697 of 2021 (Amit Kumar Vs.Smt. Neelam @ Rita) whereby application 14 Ga filed by the defendant - respondent/wife for interim maintenance and for litigation expenses, has been allowed granting Rs. 2000/- p.m. as interim maintenance and lump sum amount of Rs.5000/- towards legal expences.

After arguments were heard at some length, learned counsel for the appellant states that the appellant wants to withdraw the appeal and, therefore, it may be dismissed as withdrawn.

Prayer is accepted.

Appeal is dismissed accordingly.

Order Date :- 19.9.2022/vkg