Bhola Nath Mahto vs Rekha Devi
2021 Latest Caselaw 3315 Jhar

             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                First Appeal No. 282 of 2019

        Bhola Nath Mahto                                     ---   ---    Appellant
                                            Versus
        Rekha Devi                                         ---     ---   Respondent
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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. Atanu Banerjee, Advocate For the Respondent : Mr. Rajesh Kr. Mahtha, Advocate

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08/07.09.2021 Learned counsel for the appellant Mr. Atanu Banerjee is present.

Learned counsel for the respondent Mr. Rajesh Kumar Mahtha is also present.

The present appeal has been filed against the judgment dated 13.8.2019 and the decree dated 23.8.2019 passed by learned Principal Judge, Family Court, Bokaro in Original (M) Suit No.420 of 2017, whereby and whereunder the said Suit registered on a petition under Section 13(1) (ia) of the Hindu Marriage Act has been dismissed on contest without cost.

Learned counsel for the appellant, at the outset, submits that a petition for divorce through mutual consent under Section 13B of the Hindu Marriage Act has been filed before the Family Court, Bokaro which has been numbered as Original Matrimonial Suit No.275/2021 and accordingly he does not want to press the present appeal. He seeks permission to withdraw the same.

Learned counsel appearing on behalf of the respondent has no objection to the prayer for withdrawal.

Accordingly, the present appeal is dismissed as withdrawn. Let this order be communicated to the court of learned Family Court, Bokaro through FAX.

(Aparesh Kumar Singh, J)

(Anubha Rawat Choudhary, J) Shamim/