Smt. Rinku Alias Rinu W/O Sohan ... vs Sohan Lal S/O Banshidhar
2021 Latest Caselaw 1554 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                D.B. Civil Miscellaneous Appeal No. 5420/2019

                                    Smt. Rinku Alias Rinu W/o Sohan Lal, D/o Maduram, Aged About
                                    26 Years, R/o Khatiyon Ki Dhani Harjanpura, Presently Residing
                                    At Dhani Jhodhawali Village Gadrata, Tehsil Khetri, District
                                    Jhunjhunu, Rajasthan.
                                                                                                       ----Appellant
                                                                        Versus
                                    Sohan Lal S/o Banshidhar, Aged About 30 Years, R/o Khatiyon Ki
                                    Dhani     Harjanpura,    Tehsil     Neem        Ka     Thana,    District   Sikar,
                                    Rajasthan
                                                                                                     ----Respondent

For Appellant(s) : Mr. Ravi Jangir, Advocate, through Video Conferencing

HON'BLE MRS. JUSTICE SABINA HON'BLE MR. JUSTICE MANOJ KUMAR VYAS

Judgment / Order

11/02/2021

Learned counsel for appellant has submitted that he may be

permitted to withdraw the appeal as the parties have got decree

of divorce under Section 13-B of the Hindu Marriage Act, 1955.

Ordered Accordingly.

(MANOJ KUMAR VYAS),J (SABINA),J

Sunita Kanwar /3

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