Chanda vs Shantilal (2024:Rj-Jd:40144-Db)
2024 Latest Caselaw 8563 Raj

Rajasthan High Court - Jodhpur

Chanda vs Shantilal (2024:Rj-Jd:40144-Db) on 26 September, 2024

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2024:RJ-JD:40144-DB]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                D.B. Civil Misc. Appeal No. 2004/2018

Chanda D/o Sh. Ranchhor Ji, Aged About 33 Years, W/o
Shantilal, By Caste Suthar, Resident Of Near Gandhi Chowk,
Sardar Patel Road, Jalore.
                                                                      ----Appellant
                                       Versus
Shantilal S/o Sh. Khangar Ji, By Caste Suthar, Resident Of
Badanwadi, Presently Residing At C-3, Near Khodiyar Park
Navrang School, Ambika Nagar, Odav, Ahmedabad (Gujarat)
                                                                    ----Respondent
                                 Connected With
                D.B. Civil Misc. Appeal No. 2003/2018
Chanda D/o Sh. Ranchhor Ji, Aged About 33 Years, W/o
Shantilal, By Caste Suthar, Resident Of Near Gandhi Chowk,
Sardar Patel Road, Jalore
                                                                      ----Appellant
                                       Versus
Shantilal S/o Sh. Khangar Ji, By Caste Suthar, Resident Of
Badanwadi, Presently Residing At C-3, Near Khodiyar Park
Navrang School, Ambika Nagar, Odav, Ahmedabad (Gujarat)
                                                                    ----Respondent


For Appellant(s)             :     Mr. Abhimanyu Singh for
                                   Mr. Sandeep Shah.
For Respondent(s)            :



      HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR

HON'BLE MR. JUSTICE KULDEEP MATHUR

Judgment

26/09/2024

I.A. No.01/2024 (Inward No.80878/2024)

The appellant has filed this application with the following

averments:

[2024:RJ-JD:40144-DB] (2 of 2) [CMA-2004/2018]

"3. That meanwhile during pendency of the instant misc.

appeal the Appellant and the respondent have recnciled and agreed to restore their martial relationship. Appellant is staying with the respondent and does not wish to press the present misc. appeal. Therefore, it is humbly submitted that, the Appellant does not wish to pursue the present misc. Appeal and may kindly be allowed to withdraw the same with liberty to file fresh if so occasion arises."

For the reasons indicated in the application, the same is

allowed.

D.B. Civil Misc. Appeal No. 2004/2018 D.B. Civil Misc. Appeal No. 2003/2018 Pursuant to the order passed in the I.A No.01/2024 (Inward

No.80878/2024), D.B. Civil Misc. Appeal Nos.2004/2018 and

2003/2018 stand dismissed as withdrawn.

A copy of this order be placed in each file.

(KULDEEP MATHUR),J (SHREE CHANDRASHEKHAR),J

107-108 - Ravi Khandelwal

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