Doman Kumar Das vs Puja Devi
2022 Latest Caselaw 4833 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                    First Appeal No. 10 of 2021

              Doman Kumar Das                       ---          --- Appellant
                                             Versus
              Puja Devi                             ---         ---   Respondent
                                                   ---

CORAM: Hon'ble Mr. Justice Aparesh Kumar Singh Hon'ble Mr. Justice Deepak Roshan

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For the Appellant: Mr. Ranjan Kr. Singh, Advocate For the Respondent: M/s Anil Kr. Sinha, Nanda Kumari, Nirupama, Advocates

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07 / 01.12.2022 Instant appeal was preferred by the aggrieved husband against the dismissal of Original Suit No. 314/2019 instituted under section 9 of Hindu Marriage Act, 1955 for restitution of conjugal rights with the Respondent/wife, vide impugned judgment dated 27.02.2020 passed by the learned Principal Judge, Family Court, Dhanbad.

2. Learned counsel for the appellant however seeks permission to withdraw this appeal on instruction. Learned counsel for the Respondent does not object.

3. In view of the prayer made, instant appeal is dismissed as withdrawn. Let lower courts records be sent down to the court concerned.

(Aparesh Kumar Singh, J)

(Deepak Roshan, J) Ranjeet/