Smt. Mamta Bhomik vs Sameer Bhomik
2022 Latest Caselaw 9944 MP

                                 1
            IN THE HIGH COURT OF MADHYA PRADESH
                         AT GWALIOR
                               BEFORE
                  HON'BLE SHRI JUSTICE ROHIT ARYA
                                  &
             HON'BLE SHRI JUSTICE MILIND RAMESH PHADKE
                         ON THE 19th OF JULY, 2022

                     FIRST APPEAL No. 1105 of 2022

         Between:-
         SMT. MAMTA BHOMIK W/O SHRI SAMIR
         BHOMIK, D/O SHRI NARENDRA SINGH TOMAR,
         AGE 32 YEARS, PROFESSION - HOMEWORK,
         RESIDENT 153, SHEEL NAGAR BAHODAPUR
         GWALIOR (MADHYA PRADESH)

                                                             .....APPELLANT
         (SHRI SURESH AGRAWAL - ADVOCATE )

         AND

         SAMEER BHOMIK S/O SHRI SURYAKANT
         BHOMIK, AGE 40 YEARS, BUSINESS, RESIDENT
         D.B.CITY, CITY CENTER, : BUSINESS D.B. CITY
         CITY, APPLICANT'S OCCUPATION IN GWALIOR
         (MADHYA PRADESH)

                                                            .....RESPONDENT


      Th is appeal coming on for admission this day, JUSTICE ROHIT

ARYA passed the following:
                                  ORDER

Learned counsel for the appellant seeks to withdraw this First Appeal filed against the judgment and decree dated 05.05.2022 passed by the Additional Judge Gwalior to the Principal Judge, Family Court, Gwalior in Case No.805A/2021 HMA, as he intends to file Review Petition before the court below.

He may do so.

Ordered accordingly.

        (ROHIT ARYA)                  (MILIND RAMESH PHADKE)
           JUDGE                               JUDGE
   SP

SANJEEV KUMAR
PHANSE
2022.07.20
16:52:10 +05'30'