Smt. Tamanna Jain vs Anupam Jain
2025 Latest Caselaw 3062 Chatt

Chattisgarh High Court

Smt. Tamanna Jain vs Anupam Jain on 16 June, 2025

                                                                       1




                                                                                       2025:CGHC:24454
                                                                                                      NAFR

                                             HIGH COURT OF CHHATTISGARH AT BILASPUR

                                                           FA(MAT) No. 155 of 2025

                              1 - Smt. Tamanna Jain W/o Anpam Jain Aged About 40 Years R/o Ward No. 17, Jain
                              Bhawan, Butibada, Dongargarh, District Rajnandgaon Chhattisgarh.

                              2 - Tatsam Jain S/o Anupam Jain Aged About 10 Years Through Natural Guardian
                              Mother Smt. Tamanna Jain, R/o Ward No. 17, Jain Bhawan, Butibada, Dongargarh,
                              District Rajnandgaon Chhattisgarh.
                                                                                                ... Appellants
                                                                    versus
                              1 - Anupam Jain S/o Manohar Jain Aged About 42 Years (State Bank Of India), R/o
                              Rbo 2, Bhavnagar, Administrative Office Neelam Bagh, State Bank Of India, District
                              Bhavnagar, (Gujarat) Pin 364001.
                                                                                              ... Respondent

For Appellants : Mr. Pranav Tiwari, Advocate. For Respondent(s) : None present

Hon'ble Mr. Justice Naresh Kumar Chandravanshi

Order on Board

16/06/2025

1. Learned counsel appearing for the appellant would submit that in view of the observation made by District Judge, Dongagarh, District Rajnandgaon in the impugned judgment dated 27.01.2025, he wanted to file appropriate petition before Family Court, Rajnandgaon, hence, he seeks permission of this Court to withdraw this appeal.

2. He is permitted to do so.

3. Accordingly, the FA (MAT) is dismissed as withdrawn. No cost.

Sd/-

(Naresh Kumar Chandravanshi) Judge amit

AMIT by AMIT KUMAR DUBEY KUMAR Date:

DUBEY 2025.06.19 11:26:05 +0530