Suresh Kumar vs Khooshbu Devi
2022 Latest Caselaw 2449 Jhar

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                     F.A. No. 355 of 2018
           Suresh Kumar                                                ---    Appellant
                                               Versus
           1. Khooshbu Devi
           2. Chandan Singh                                            ---    Respondents
                                                 ---

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

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            For the Appellant              : Mr. Amit Kumar Das, Advocate
            For the Respondents            :
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09/05.07.2022           Learned counsel for the appellant, Mr. Amit Kumar Das submits

on written instruction of the appellant that appellant is not interested in pursuing this appeal. The appeal was directed against the dismissal of Original Suit no. 776 of 2017 instituted under Section 13(1)(i-a)&(i-b) of the Hindu Marriage Act, 1955 by the impugned judgment dated 20 th July, 2018 and decree dated 27th July, 2018 passed by learned Principal Judge, Family Court, Ranchi.

However, in view of the request made, the instant appeal is dismissed as withdrawn. I.A. No. 9723 of 2019 for limitation, is closed.

(Aparesh Kumar Singh, J)

(Deepak Roshan, J) jk/