Akanksha Pradhan vs Suresh Mantry
2022 Latest Caselaw 4801 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                    First Appeal No. 89 of 2022

              Akanksha Pradhan                       ---        ---    Appellant
                                             Versus
              Suresh Mantry                          ---        ---    Respondent
                                                   ---

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

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              For the Appellant:       Ms. Aanya, Advocate
                                                   ---
05 / 30.11.2022      Appeal was preferred against the judgment dated 23.02.2022 passed by

the learned Principal Judge, Family Court, Chaibasa whereby the Original Suit No. 42/2021, preferred by the petitioner / appellant herein, was dismissed for non-compliance of the court's order and also for non-prosecution of the case.

2. However, learned counsel for the appellant, on instruction, seeks permission to withdraw this appeal in order to avail of the remedy permissible in law. Accordingly, instant appeal is dismissed as withdrawn.

3. In case the appellant who is a lady covered under the definition of 'person' under section 12(c) of Legal Services Authorities Act, 1987, interested in seeking legal aid, she may approach the concerned D.L.S.A, West Singhbum at Chaibasa for the same. Needless to say, the Secretary, D.L.S.A, Chaibasa would process her application in accordance with law.

(Aparesh Kumar Singh, J)

(Deepak Roshan, J) Ranjeet/