Govind Bansal vs Anita
2024 Latest Caselaw 19360 ALL

Allahabad High Court

Govind Bansal vs Anita on 27 May, 2024

Author: Vivek Kumar Birla

Bench: Vivek Kumar Birla

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:95899-DB
 
Court No. - 29
 

 
Case :- FIRST APPEAL DEFECTIVE No. - 249 of 2021
 

 
Appellant :- Govind Bansal
 
Respondent :- Anita
 
Counsel for Appellant :- Devi Dayal,Digvijay Singh,Vaibhav Tripathi
 
Counsel for Respondent :- Dharmendra Kumar Gupta,Kiran Gupta
 

 
Hon'ble Vivek Kumar Birla,J.
 

Hon'ble Syed Qamar Hasan Rizvi,J.

Re: Withdrawal Application No. 10 of 2024

1. A mention was made for taking up this withdrawal application out of turn.

2. Heard Sri Vaibhav Tripathi, learned counsel for the appellant.

3. The present appeal has been filed against the judgment and decree dated 22.2.2021 passed by Additional Principal Judge, Family Court No. 3, Agra in Matrimonial Case No. 797 of 2016 under section 13 of Hindu Marriage Act.

4. By means of the present application, the appellant is praying for withdrawal of the present appeal.

5. The withdrawal application is allowed and consequently, the appeal stands dismissed as withdrawn.

Re: First Appeal

1. The appeal stands dismissed as withdrawn.

Order Date :- 27.5.2024

Madhurima