Ranjeet Prasad @ Ranjit Kr. Soni vs Renu Devi
2021 Latest Caselaw 3586 Jhar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                 First Appeal No. 1 of 2020

        Ranjeet Prasad @ Ranjit Kr. Soni                      ---   ---    Appellant
                                            Versus
        Renu Devi                                      ---          ---    Respondent
                                             ---

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. Anil Kr. Sinha, Advocate

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05/23.09.2021 This appeal is by the husband petitioner in Matrimonial (Divorce) Suit No.165/2014 being aggrieved by the permanent alimony of Rs.5 lakhs awarded by the learned Principal District Judge, Ramgarh while decreeing the Suit for divorce against the respondent wife vide impugned judgment dated 4th December 2019. I.A. No.4322/2021 has been preferred for withdrawal of this appeal.

Learned counsel for the appellant submits that the appellant is not interested in prosecuting this appeal. Therefore, it may be permitted to be withdrawn.

In view of the prayer made on behalf of the appellant, the instant appeal is dismissed as withdrawn. I.A. No.4322/2021 stands disposed of.

(Aparesh Kumar Singh, J)

(Anubha Rawat Choudhary, J) Shamim/