Sandhya Singh vs Raju Singh @ Raju Kumar Singh
2021 Latest Caselaw 683 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                               F.A. No. 217 of 2019
            Sandhya Singh                                  ....            Appellant
                                                Versus
            Raju Singh @ Raju Kumar Singh                  ....            Respondent

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

                        Through Video Conferencing
                                                ---

            For the Appellant      : Mr. Ankur Anand, Advocate
            For the Respondent     : Mr. R.C.P.Sah, Advocate
                                          ---
09/11.02.2021           Mr. Ankur Anand, learned counsel on instructions of learned counsel

on record, Mr. Mahesh Tewari submits that the appellant wants to withdraw this appeal, for which I.A. No. 802 of 2021 has been filed. Appellant being aggrieved against the judgment and decree dated 22nd April, 2019 and 4th May, 2019 passed in Original Suit No. 41 of 2017 by the Court of learned Principal Judge, Family Court, Seraikella-Kharswan, whereby the matrimonial suit instituted by the petitioner/ respondent-husband herein under Section 13(1)(i) of the Hindu Marriage Act, 1955 was allowed and the marriage between the parties was dissolved on contest, has preferred this appeal.

Learned counsel for the respondent, Mr. R.C.P.Sah submits on instruction that respondent has remarried after the decree of divorce and there is a issue born out of the wedlock.

However, in view of the prayer made by the appellant, the instant appeal is dismissed as withdrawn. The instant I.A. No. 802 of 2021 stands disposed of. I.A. No. 9828 of 2019 is also closed.

(Aparesh Kumar Singh, J.)

(Anubha Rawat Choudhary, J.) Jk