Jairam Burnwal vs Sushila Devi
2021 Latest Caselaw 78 Jhar

               IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                 F.A. No.123 of 2018
                                         ......

Jairam Burnwal --- --- Appellant Versus Sushila Devi --- --- Respondent

---

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

---

For the Appellant : Mr. Arun Kumar, Adv.

               For the Respondent      :
                                          ---

05/06.01.2021         Learned counsel for the appellant Mr. Arun Kumar seeks

permission to withdraw this appeal on instructions.

This appeal has been preferred by the aggrieved husband against the dismissal of Original Suit No.518 of 2015 instituted under Section 13(i-a)(i-b) of the Hindu Marriage Act, 1955 for a decree of divorce by the court of learned Principal Judge, Family Court, Dhanbad vide judgment dated 14th February 2018 and decree signed on 26th February 2018.

Though there are surviving defects to be removed, but in view of the prayer the instant appeal is dismissed as withdrawn.

(Aparesh Kumar Singh, J.)

(Anubha Rawat Choudhary, J.)

Shamim/