Sri Ashish Kumar Mohini vs Smt. Harapriya Panigrahi
2023 Latest Caselaw 967 Ori

                     IN THE HIGH COURT OF ORISSA AT CUTTACK

                                   MATA No.90 of 2021


     Sri Ashish Kumar Mohini               .........               Appellant
                                                       Mr. K.R. Nanda, Advocate

                                     -Versus-

     Smt. Harapriya Panigrahi               .........             Respondent


                                     CORAM:

                                     JUSTICE S. TALAPATRA
                                     JUSTICE SAVITRI RATHO

                                           ORDER

30.01.2023

I.A. No.32 of 2023 Order Nos.

07. 1. This matter is taken up through Hybrid Mode.

2. Mr. K.R. Nanda, learned counsel has appeared for the

applicant. The applicant is the appellant in MATA No.90 of 2021

whereby, the appellant had challenged the judgment dated 12.11.2021

delivered in C.P. No.39 of 2021 by the Judge, Family Court,

Rayagada. By the said judgment, the applicant's petition for

dissolution of marriage by a decree of divorce was dismissed.

3. Now, by this application, the appellant has sought leave of

this Court to withdraw this appeal.

4. It has been stated by Mr. Nanda, learned counsel that the

appellant and the respondent in MATA No.90 of 2021 have filed a

petition seeking dissolution of their marriage by mutual consent under

Section-13(b) of the Hindu Marriage Act, 1955.

5. Having regard to the prospective fact of filing the application

for withdrawal, we allow this application granting leave to the

applicant to withdraw the appeal, being MATA No.90 of 2021.

6. This application stands allowed.

(S. Talapatra) Judge

(Savitri Ratho) Judge

MATA No.90 of 2021

08. 1. In view of the order passed today in I.A. No.32 of 2023, this

appeal stands dismissed as withdrawn.

2. Urgent certified copy of this order be granted as per rules.

(S. Talapatra) Judge

(Savitri Ratho) Judge Subhasis