Roopam Kumari vs Sanjeev Kumar
2021 Latest Caselaw 2234 Jhar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                F.A. No. 80 of 2020
           Roopam Kumari                                                       ....Appellant
                                             Versus
           Sanjeev Kumar                                         ...             Respondent

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

                         Through Video Conferencing

           For the Appellant       : Mr. Shailesh Kumar Singh, Adv.
                                          ---

03/06.07.2021 Appeal was directed against the judgment and decree dated 15.06.2019/24.06.2019 passed in O.S. No. 55/2019 by the Court of learnd Principal Judge, Family Court, Seraikella-Kharsawan, whereunder marriage between the appellant and respondent was dissolved by mutual consent under Section 13(B) of the Hindu Marriage Act, 1955.

Learned counsel for the appellant, Mr. Shailesh Kumar Singh seeks permission to withdraw this appeal since the matter has been settled.

In view of the prayer made on behalf of the appellant, the instant appeal is dismissed as withdrawn.

(Aparesh Kumar Singh, J.)

(Anubha Rawat Choudhary, J.) Jk