Parwati Devi vs Sunil Kumar
2023 Latest Caselaw 839 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                    First Appeal No. 95 of 2022

              Parwati Devi                             ---         ---    Appellant
                                                Versus
              Sunil Kumar                              ---         ---   Respondent
                                                  ---

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

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For the Appellant: Ms. Kavita Kumari, Advocate

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06 / 21.02.2023 Appeal is directed against the judgment and decree dated 24.06.2022 and 30.06.2022 passed by the learned Principal Judge, Family Court, Bokaro in Original Suit No. 349/2018 preferred under section 13(1) (ia) of Hindu Marriage Act, 1955 which was decreed on contest with alimony of Rs. 4.00 lakhs granted in favour of the Respondent / Appellant herein.

2. Learned counsel for the Appellant, on instruction, seeks permission to withdraw this appeal, for which I.A. No. 1689/2023 has been preferred

3. In view of the request made by the learned counsel for the Appellant, instant appeal is dismissed as withdrawn. I.A stands disposed of.

(Aparesh Kumar Singh, J)

(Deepak Roshan, J) Ranjeet/