Raushan Tiwari @ Raushan Lal ... vs Abhishek Kumar @ Abhishek Tiwary ...
2021 Latest Caselaw 2995 Jhar

                  IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                  First Appeal No. 293 of 2019

              Raushan Tiwari @ Raushan Lal Tiwary                 ---   ---   Appellant
                                              Versus
              Abhishek Kumar @ Abhishek Tiwary represented
              Through his Mother Bharti Pandey @ Bharti Devi ---        ---  Respondent
                                                 ---

CORAM: Hon'ble Mr. Justice Aparesh Kumar Singh Hon'ble Mrs. Justice Anubha Rawat Choudhary Through: Video Conferencing

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For the Appellant: Mr. Arun Kr. Dubey, Advocate For the Respondent: Mrs. Asmita Srivastava, A.P.P

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10 / 18.08.2021 This appeal has been preferred by the aggrieved Respondent against the judgment dated 31.08.2019 passed in Original Maintenance Case No. 300/2017 by the Court of learned Principal Judge, Family Court, Ranchi, whereby the suit preferred by the minor child through his mother seeking maintenance under section 20 of Hindu Adoption and Maintenance Act, 1956 was allowed.

2. An Interlocutory Application No. 3966/2021 has been preferred through learned counsel Mr. Om Prakash Tiwary representing him with a prayer for withdrawal of the instant appeal. Learned counsel Mr. Arun Kumar Dubey, on instruction of learned counsel on record Mr. Om Prakash Tiwary seeks permission to withdraw this appeal as the appellant does not want to proceed due to personal reason.

3. Learned counsel for the Respondent Mrs. Asmita Shrivastava does not oppose the prayer.

4. Accordingly, the instant appeal is dismissed as withdrawn. I.A. No. 3966/2021 stands disposed of.

(Aparesh Kumar Singh, J)

(Anubha Rawat Choudhary, J) Ranjeet/