Suresh Verma vs Puja Verma & Ors
2017 Latest Caselaw 3746 Del

$~15
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
+    MAT.APP.(F.C.) 128/2017 and CMs No.26565-67/2017
     SURESH VERMA                                  ..... Appellant
                     Through : Mr. Dinesh Rohilla and
                     Mr. Rahul Rohilla, Advocates
                          versus

      PUJA VERMA & ORS                               ..... Respondents
                        Through : None.
      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI
      HON'BLE MS. JUSTICE DEEPA SHARMA
                        ORDER

% 28.07.2017

1. After addressing arguments for some time, learned counsel for the appellant seeks leave to withdraw the present appeal, which is directed against an order dated 27.3.2017 passed by the learned Family Court, Dwarka, Delhi, on an application filed by the respondent/wife under Section 24 of the Hindu Marriage Act, 1955 whereunder, a sum of Rs.10,000/- p.m. has been awarded in her favour from the date of the application, till disposal of the main petition along with litigation expense of Rs. 20,000/-.

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 The appeal is dismissed as withdrawn, along with the pending applications.

HIMA KOHLI, J

DEEPA SHARMA, J JULY 28, 2017 sk