Sandeep Saha vs Deepali
2017 Latest Caselaw 1783 Del

$~16
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
+      MAT.APP.(F.C.) 62/2017 and CMs 13475-76/2017 and
       Caveat No.333/2017
       SANDEEP SAHA                                    ..... Appellant
                          Through : Ms. Monika Arora with Ms. Simran,
                          Mr. Kushal Kumar and
                          Mr. Harsh Ahuja, Advocates
                          versus

       DEEPALI                                             ..... Respondent
                          Through : None.

       CORAM:
       HON'BLE MS. JUSTICE HIMA KOHLI
       HON'BLE MS. JUSTICE SANGITA DHINGRA SEHGAL

                          ORDER

% 11.04.2017

1. Despite service of advance copy of the paper book, none is present on behalf of the caveator.

2. The appellant is aggrieved by the order dated 20.2.2017 passed by the learned Principal Judge, Family Courts, Patiala House directing him to pay a sum of Rs.20,000/- per month to his wife, the respondent, towards maintenance pendente lite from the date of filing of the financial affidavit, and pay her a sum of Rs.10,000/- as litigation expenses.

3. After addressing arguments at some length, Ms. Arora, learned counsel for the appellant seeks leave to withdraw the present appeal.

4. Leave, as prayed for, is granted. The appeal is dismissed as withdrawn, along with the pending applications.

HIMA KOHLI, J

SANGITA DHINGRA SEHGAL, J APRIL 11, 2017 sk/ap