Rajkumar Diwakar vs Smt. Anjani Diwakar @ Suman
2021 Latest Caselaw 179 Chatt

                                            1

                                                                            NAFR
                 HIGH COURT OF CHHATTISGARH, BILASPUR
                                    FAM No. 5 of 2021
             Rajkumar Diwakar S/o Shri Malik Ram Diwakar Aged About 40
              Years R/o Jarhabhatha, Mini Basti Pannanagar, Bilaspur
              Permanent Address Village Godkhamhi, Opposite High School
              Police Station Lormi, District Mungeli Chhattisgarh
                                                                    ---- Appellant
                                         Versus
           1. Smt. Anjani Diwakar @ Suman W/o Rajkumar Diwakar Aged
              About 45 Years R/o C/o Ku. Saroj Parkar, Geetanjali Enclave,
              Ring Road, 02, Mig-08, Police Station Civil Line District Bilaspur
              Chhattisgarh
           2. Gourav Diwakar S/o Rajkumar Diwakar Aged About 8 Years R/o
              C/o Ku. Saroj Parkar, Geetanjali Enclave, Ring Road, 02, Mig-08,
              Police Station Civil Line District Bilaspur Chhattisgarh
                                                                 ---- Respondents

_______________________________________________________________ For Appellant: : Shri Rupesh Shrivastava, Advocate.

Single Bench:Hon'ble Shri Sanjay S. Agrawal, J CAV Judgment order 07.06.2021

1. At the outset, learned counsel for the Appellant prays for withdrawal of this appeal with liberty to file the Revision, as provided under the law.

2. Liberty, as prayed for, is granted.

3. With the aforesaid liberty this appeal is dismissed as withdrawn.

4. Registry is directed to return the certified copy of the order dated 18.02.2021 to the counsel for the Appellant after obtaining the photo copy of the same.

Sd/-

(Sanjay S.Agrawal) JUDGE

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