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Upendra Sharma @ Upendra Kumar Sharma vs Divya Sharma
2025 Latest Caselaw 4180 Jhar

Citation : 2025 Latest Caselaw 4180 Jhar
Judgement Date : 23 June, 2025

Jharkhand High Court

Upendra Sharma @ Upendra Kumar Sharma vs Divya Sharma on 23 June, 2025

Author: Sujit Narayan Prasad
Bench: Sujit Narayan Prasad, Rajesh Kumar
                                                   2025:JHHC:16499-DB

 IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         First Appeal No.44 of 2021
                                 ---------

Upendra Sharma @ Upendra Kumar Sharma, aged about 38 years, Son of Suresh Sharma, present and permanent resident of Holding No.48/7, 'A' Block, Zone No.3, Near Police Check Post, Birsanagar, P.O. + P.S. - Birsanagar, Town

- Jamshedpur, District - East Singhbhum, State - Jharkhand.

                                            .....     Appellant
                           Versus

Divya Sharma, aged about 30 years, Wife of Upendra Sharma, Daughter of Ramesh Chandra Sharma and permanent resident of Qr. No.773, Sector 3/D, P.O. - Sector

-3, P.S. - Bokaro Steel City, District - Bokaro, State -

  Jharkhand.                             ..... Respondent
                       ---------

CORAM: HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD HON'BLE MR. JUSTICE RAJESH KUMAR

---------

For the Appellant : Mr. Ram Narayan Upadhyay, Advocate Mr. Tejo Mistry, Advocate For the Respondent : Mr. Navneet Toppo, Advocate

---------

rd 09/Dated: 23 June, 2025

1. The instant appeal is directed against the judgment and decree dated 30.06.2021 and 06.07.2021 respectively, passed by the learned Principal Judge, Family Court, Bokaro, in Original Suit No.75 of 2019, whereby the suit has been decreed on contest subject to payment of Rs.15,00,000/- (Rupees fifteen lacs) by the appellant to the respondent towards one time permanent alimony.

2. After some argument, learned counsel appearing for the appellant seeks liberty of this Court to withdraw the present appeal.

3. Such submission has been made in the presence of Mr. Navneet Toppo, learned counsel appearing for the respondent.

4. In view of above submission, the present first appeal stands dismissed as withdrawn.

(Sujit Narayan Prasad, J.)

(Rajesh Kumar, J.) Chandan-Raja/-

 
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