Rajan Kumar vs Smt. Shruti Antra Sinha
2021 Latest Caselaw 2415 Jhar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                F.A. No. 158 of 2019
           Rajan Kumar                                                         ....Appellant
                                             Versus
           Smt. Shruti Antra Sinha                                ...            Respondent

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

                         Through Video Conferencing

           For the Appellant         : Mr. Ratnesh Kumar, Adv.
           For the Respondent        : Mr. Abhijeet Kumar Singh, Advocate
                                            ---

07/19.07.2021 Appellant-husband being aggrieved by the judgment and decree dated 14.03.2019/18.03.2019 passed in Original Suit No. 06/2016 by the Court of learned Additional Principal Judge, Additional Family Court, Ranchi, whereby learned court below has allowed the petition instituted under Section 13(1)(i-a)(i-b) & 27 of the Hindu Marriage Act, 1955 seeking divorce in favour of respondent-wife, has preferred this appeal.

However, learned counsel for the appellant seeks permission to withdraw this appeal, for which Interlocutory Application being I.A. No. 2960 of 2021 has been filed. Learned counsel for the appellant submits that due to efflux of time and change of mind, the appellant wants to unconditionally withdraw the instant appeal Learned counsel for the respondent does not object the prayer. In view of the aforesaid prayer made through I.A. 2960 of 2021, the appeal is dismissed as withdrawn. Consequently, the instant I.A stands disposed of.

(Aparesh Kumar Singh, J.)

(Anubha Rawat Choudhary, J.) Jk