Kamini Vashistha vs Dinesh Vashistha
2017 Latest Caselaw 4615 Del

$~26
*    IN THE HIGH COURT OF DELHI AT NEW DELHI

+     MAT.APP.(F.C.) 156/2017 & C.M. Nos. 31465-66/2017

      KAMINI VASHISTHA                            ..... Appellant
                   Through: Mr. Sumit Rastogi, Advocate
                          versus
      DINESH VASHISTHA                                     ..... Respondent
                   Through:
      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI
      HON'BLE MS. JUSTICE DEEPA SHARMA

                        ORDER

% 30.08.2017

1. The present appeal has been filed by the appellant, assailing an order dated 9.5.2017, passed by the learned Family Court rejecting her application for increasing the number of visitation days in respect of her minor daughter, who is in custody of the respondent.

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

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 The appeal is dismissed as withdrawn along with the pending applications.

HIMA KOHLI, J

DEEPA SHARMA, J AUGUST 30, 2017/ap