Anup Das vs Suman Kumari
2022 Latest Caselaw 3959 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                    First Appeal No. 77 of 2022

              Anup Das                               ---           ---     Appellant
                                               Versus
              1. Suman Kumari
              2. Ashis Raj                            ---         ---    Respondent
                                                     ---

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

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For the Appellant: Ms. Jasvindar Mazumdar, Advocate

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03 / 26.09.2022 This appeal was preferred against the judgment dated 30.06.2022 passed by the court of learned Principal Judge, Family Court, Deoghar whereby the Original Suit No. 111/2018 instituted by the husband-appellant herein under section 13 (1) (i) (i-a) of Hindu Marriage Act, 1955 for dissolution of marriage with the Respondent No. 1, was dismissed. However, during the pendency of this appeal, parties have arrived at an amicable settlement. It is submitted by the learned counsel for the appellant that interlocutory application bearing I.A. No. 8903/2022 has been filed seeking permission to withdraw this appeal since appellant has already approached the competent Family Court in Original Suit No. 276/2022 for dissolution of marriage through mutual consent under section-B of Hindu Marriage Act.

2. Having considered the submissions of learned for the appellant and the fact that the parties have already moved for dissolution of marriage by mutual consent, the instant appeal is permitted to be withdrawn. I.A. No. 8903/2022 is disposed of.

(Aparesh Kumar Singh, J)

(Deepak Roshan, J) Ranjeet/