Shri Sheikh Irshad S/O Sheikh ... vs Smt. Sheikh Nurunnisa Wd/O Sheikh ...
2022 Latest Caselaw 12266 Bom

                                                              1                    31 revn no.77.20.odt..odt

                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                          NAGPUR BENCH, NAGPUR.
                                CRIMINAL REVISION APPLICATION NO. 77 OF 2020
                                   Shri Sheikh Irshad s/o Sheikh Jalaluddin Bapu Miya Ahmad
                                                               .Vs.
                                     Smt. Sheikh Nurunnisa wd/o Sheikh Jalaluddin Ahmad
             _______________________________________________________________________
            Office Notes, Office Memoranda of Coram,
            appearances, Court's orders of directions Court's or Judge's orders.
             and Registrar's Orders.
                                          Shri Sandeep Marathe, Advocate for the applicant.
                                          Shri Akhil B. Yadav, Advocate for the non-applicant.

                                                CORAM : G.A. SANAP, J.

DATE : NOVEMBER 28, 2022.

Learned Advocate for the applicant submits that in para No.22 of the impugned Judgment and Order learned Judge has specifically observed that this Judgment/Order shall not be construed as a evidence of marriage of non-applicant/petitioner with late Sk. Jalaluddin and also proof of Nikahnama at Exh. 20. Learned Advocate for the applicant submits that this finding records that the marriage between S.K. Jalaluddin and non-applicant was not proved.

2. In view of this finding learned Advocate for the applicant seeks leave of this Court to withdraw the revision.

3. Leave as sought for is granted.

4. The Criminal Revision Application stands disposed of as withdrawn.

(G. A. SANAP, J.) manisha Signed By:MANISHA ALOK SHEWALE

Signing Date:28.11.2022 17:25