Dr. Naushad Akhtar Khan vs Sana Mahtab
2021 Latest Caselaw 3587 Jhar

                IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                  First Appeal No. 4 of 2021

        Dr. Naushad Akhtar Khan                                ---   ---   Appellant
                                             Versus
        Sana Mahtab                                            ---   ---   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. Fahad Allam, Advocate

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05/23.09.2021 This appeal has been preferred by the defendant husband aggrieved by the judgment and decree of divorce dated 19th October 2020 and 22nd October 2020 with a maintenance amount of Rs.5,00,000/- which includes Mehr, Iddat and future maintenance passed by the learned Additional Principal Judge, Additional Family Court, Jamshedpur in Original Suit No.503/2017 preferred by the petitioner/respondent wife under Section 307 Sub-Section 3, Section 323, 331 and 335 of Mohammadan Law read with Dissolution of Muslim Marriage Act, 1939.

However, learned counsel for the appellant Mr. Fahad Allam on instructions does not press this appeal.

In that view of the matter, this appeal is dismissed as not pressed.

(Aparesh Kumar Singh, J)

(Anubha Rawat Choudhary, J) Shamim/