G.Raj Kumar vs G.Sailaja
2021 Latest Caselaw 2388 Tel

Item No.62



      THE HON'BLE THE CHIEF JUSTICE HIMA KOHLI
                                 AND
      THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY

             I.A.No.5 of 2021 In/And FCA.No.10 of 2021

COMMON JUDGMENT: (Per the Hon'ble the Chief Justice Hima Kohli)


1.     I.A.No.5 of 2021 has been filed by the respondent/wife praying

inter alia for permission to withdraw a sum of Rs.4,25,000/- deposited

by the appellant/husband in the Registry.

2. Learned counsel for the respondent/wife accepts notice and

states that he has no objection to the application being allowed. He

further states that in view of the fact that the respondent/wife had

already got re-married, pursuant to the passing of the impugned

judgment dated 18.11.2019, the appellant/husband does not wish to

press the present appeal any further.

3. Accordingly, I.A.No.5 of 2021 is allowed. A sum of

Rs.4,25,000/- is permitted to be released in favour of the

respondent/wife. The present appeal also stands disposed of along

with the pending applications, if any.

______________________________ HIMA KOHLI, CJ

______________________________ B. VIJAYSEN REDDY, J 16.08.2021 JSU