Md. Sajid Arfi vs Anjum Aara Divorcee Of Md. Sajid ...
2022 Latest Caselaw 4406 Jhar

      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                   (Civil Appellate Jurisdiction)
                            FA No. 98 of 2019
Md. Sajid Arfi, s/o Md. Khatir, r/o Village Kasiya, PO Kasiya, PS Karon,
District Deoghar at present residing at Sil Road Chandmari, PO & PS
Madhupur, District Deoghar.                               ......Appellant
                                 Versus
Anjum Aara Divorcee of Md. Sajid Arfi now w/o Faijrul Rahman, d/o Md.
Lukman, r/o Village Barapansari, PO Babhangawan, PS Sarath, District
Deoghar at present residing at Islambagh, Tilaiyatanr at rented house near
Carmel School, PO & PS Madhupur, District Deoghar.         ..... Respondent
                             ---------------
CORAM: HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR
         HON'BLE MR. JUSTICE RATNAKER BHENGRA

For the Appellant        : Mr. A.K. Choudhary, Advocate
For the Respondent       : Mr. Sudhansu Kumar Deo, Advocate
                              ---------------
                              ORDER

rd 3 November 2022

Per, Shree Chandrashekhar, J.

This First Appeal has been filed against the order dated 1 st February 2019 and decree dated 20th February 2019 passed by the learned Principal Judge, Family Court, Deoghar in Guardian Suit No. 04/2017 whereby and whereunder by the judgment and decree the suit filed under section 10 of Guardian and Wards Act 1980 for custody and guardianship of minor daughter Rounak Jahan was dismissed.

Mr. A.K. Choudhary, the learned counsel for the appellant states that in view of observation made by the Family Court in paragraph no. 26 of the judgment dated 1st February 2019 passed in Guardian Suit No. 04/2017, on instructions, he seeks permission to withdraw the present First Appeal with liberty to the appellant to work out his remedy in accordance with law.

Accordingly, FA No. 98 of 2019 is dismissed as withdrawn.

(Shree Chandrashekhar, J.)

(Ratnaker Bhengra, J.) RKM