Hema Malini vs L. Roopesh Kumar And 2 Others
2021 Latest Caselaw 2261 Tel

Item No.8

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

                         W.A.No.315 OF 2021

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

1.     Mr. Vijay B. Paropakari, learned counsel appears for the

respondent No.1.

2. Learned counsel for the appellant/wife seeks permission to

withdraw the present appeal directed against the consent order dated

28.06.2021 passed by the learned Single Judge, while reserving the

right of his client to file an application in the disposed of writ petition

for seeking certain clarifications.

3. Without commenting on the merits or demerits of the impugned

order, which is quite apparently a consent order, leave, as prayed for,

is granted. The present appeal is dismissed as withdrawn along with

the pending applications, if any.

_________________ HIMA KOHLI, CJ

______________________ B. VIJAYSEN REDDY, J 30.07.2021 Lrkm