Bhawna vs Jitender Kumar
2017 Latest Caselaw 3348 Del

$~15.
*       IN THE HIGH COURT OF DELHI AT NEW DELHI
+       MAT.APP.(F.C.) 117/2017 and CM APPL. 24630-31/2017
        BHAWNA                                          ..... Appellant
                           Through: Mr. Avninder Singh, Advocate

                           versus

        JITENDER KUMAR                                     ..... Respondent
                     Through: None

        CORAM:
        HON'BLE MS. JUSTICE HIMA KOHLI
        HON'BLE MS. JUSTICE DEEPA SHARMA

                           ORDER

% 17.07.2017

1. The appellant/wife is aggrieved by the judgment dated 11.04.2016 passed by the learned Judge, Family Court, North, Rohini, Delhi, dismissing her application seeking dissolution of marriage under Sections 13(1)(i-a) and (i-b) of the HMA Act.

2. When the matter was taken up on the first call and learned counsel for the appellant had addressed arguments at admission, we had indicated that there appears no ground for interference in the impugned judgment. At that stage, he had submitted that he may be permitted to obtain instructions from his client as to whether she wishes to press the present appeal. At his request, the matter was passed over and the same has been taken up in the post lunch session.

3. Counsel for the appellant states that he has now obtained instructions from his client not to press the appeal.

4. Accordingly, the appeal is disposed of alongwith the pending applications.

HIMA KOHLI, J

DEEPA SHARMA, J JULY 17, 2017 rkb/mk