Sanjeev Kumar vs Sweta Kumari
2017 Latest Caselaw 5002 Del

$~20
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
+      MAT.APP.(F.C.) 163/2017 and C.M. Nos. 33216-18/2017
       SANJEEV KUMAR                               ..... Appellant
                   Through: Mr. Arvind Kumar Gupta,
                   Mr. Subhash Chandra and Mr. Prashant Bhardwaj,
                   Advocates.

                         versus

       SWETA KUMARI                                        ..... Respondent
                    Through:
       CORAM:
       HON'BLE MS. JUSTICE HIMA KOHLI
       HON'BLE MS. JUSTICE DEEPA SHARMA
                    ORDER

% 12.09.2017

1. Learned counsel for the appellant seeks leave to withdraw the present appeal while reserving the right of the appellant to approach the learned Principal Judge, Family Court, Central District, Tis Hazari Courts, Delhi for seeking revival of the petition on payment of arrears of outstanding maintenance, as recorded in the impugned order dated 3.7.2017.

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 The appeal is dismissed as withdrawn along with pending applications.

HIMA KOHLI, J

DEEPA SHARMA, J SEPTEMBER 12, 2017/ap