Rajesh Rajwar vs Shobha Devi
2022 Latest Caselaw 4300 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                    First Appeal No. 265 of 2019

              Rajesh Rajwar                         ---          ---     Appellant
                                             Versus
              Shobha Devi                           ---          ---     Respondent
                                                   ---

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

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For the Appellant: Mr. Ajit Kumar, Advocate For the Respondent: Mr. Ramakant Tiwari, Advocate

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08 / 19.10.2022 Learned counsel for the appellant, on instruction, seeks permission to withdraw this appeal.

Appeal was directed against the judgment dated 24.07.2019 passed in Original Suit No. 139/2017 by the learned Family Court, Bokaro, whereby the suit for restitution of conjugal rights under section 9 of Hindu Marriage Act, 1955 was dismissed.

Learned counsel for the Respondent has no objection to the prayer. In view of the prayer made, instant appeal is dismissed as withdrawn. Let lower court records be returned to the concerned court.

(Aparesh Kumar Singh, J)

(Deepak Roshan, J) Ranjeet/