Namrata Zakaria vs Rajiv Hiranandani
2023 Latest Caselaw 518 Bom

                                                           33-wp3807-2021.doc


 VRJ
       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
               CIVIL APPELLATE JURISDICTION

                     WRIT PETITION NO.3807 OF 2021

 Namrata Zakaria                               ... Petitioner
            V/s.
 Rajiv Hiranandani                             ... Respondent

 Mrs. Taubon F. Irani with Ms. Sachi Lodha for the
 petitioner.
 Mr. Prakash Mahadik for the respondent.


                               CORAM : AMIT BORKAR, J.

                               DATED    : JANUARY 13, 2023


 P.C.:

1. The petition is filed by the wife challenging quantum of interim maintenance granted by the learned Family Court. She states that now the petition has been fixed for judgment.

2. In that view of the matter, she, on instructions, seeks withdrawal of the petition with liberty to raise issue of quantum of maintenance.

3. It is made clear that withdrawal of challenge to the impugned orders dated 28th June 2021 and 5th August 2021 shall not influence the learned Family Judge while deciding the petition finally on merits.

4. The writ petition is dismissed as withdrawn.

(AMIT BORKAR, J.)