Sumanta Chakraborty vs Smt. Nidhi Banarjee
2022 Latest Caselaw 3533 MP

                                                                      1
                                       IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR
                                                              BEFORE LOK ADALAT
                                                   HON'BLE SHRI JUSTICE DWARKA DHISH BANSAL
                                                                       &
                                                          SHRI NITIN GUPTA, ADVOCATE
                                                              ON THE 12th OF MARCH, 2022

                                                          FIRST APPEAL No. 467 of 2014

                                            Between:-
                                            SUMANTA CHAKRABORTY S/O SHRI TAPENDRA
                                            KISHORE CHAKRABORTY , AGED ABOUT 26
                                            YEARS, R/O H.NO.92 SAI BIHAR COLONY SUHAGI
                                            JABALPUR (MADHYA PRADESH)

                                                                                                     .....APPELLANT
                                            (BY SHRI RAKESH SAGAR, LEARNED COUNSEL FOR THE
                                            APPELLANT )

                                            AND

                                            SMT. NIDHI BANARJEE D/O NIL , AGED ABOUT 26
                                            YEARS, R/O H.NO.512/1 PROFESSOR COLONY
                                            SUHAGI, JABALPUR (MADHYA PRADESH)

                                                                                                  .....RESPONDENTS
                                            NONE

                                         This appeal coming on for orders this day, JUSTICE DWARKA DHISH
                                   BANSAL passed the following:
                                                                       ORDER

This first appeal has been filed against the judgment and decree dated 19.04.2014, whereby petition under Section 13 of the Hindu Marriage Act, 1955 filed by the appellant-husband Sumanata Chakrabarty has been dismissed.

The appeal was filed by the counsel Shri Rakesh Sagar, who has filed an application for withdrawal of this appeal (IA No. 1546/2022) on the ground that both the parties have filed an application under Section 13-B of Hindu Marriage Act before the Family Court and the same is pending.

In view of the aforesaid fact, the counsel seeks permission for withdrawal of this appeal.

Prayer is allowed.

Accordingly, this appeal stands dismissed as withdrawn.

Signature Not Verified SAN

Digitally signed by VARSHA DUBEY Date: 2022.03.16 14:25:52 IST

(DWARKA DHISH BANSAL) (NITIN GUPTA)

MEMBER MEMBER VD

Signature Not Verified SAN

Digitally signed by VARSHA DUBEY Date: 2022.03.16 14:25:52 IST