Bandi Anand Vardhan vs Smt. Bandi Nuthalapati Sri ...
2021 Latest Caselaw 1489 Tel

Item No.13
      THE HON'BLE THE CHIEF JUSTICE HIMA KOHLI
                         AND
      THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY\

                          F.C.A.No.46 of 2021

JUDGMENT: (Per the Hon'ble the Chief Justice Hima Kohli)
1.     After addressing arguments for some time in the present appeal,

learned counsel for the appellant seeks leave to withdraw the present

appeal as he states that the appellant/husband has already filed a

divorce petition against the respondent/wife in the Superior Court of

California, USA, wherein the respondent/wife is participating.

2. Mr. Parminder Singh Goindi, learned counsel appears along

with the respondent/wife and clarifies that his client has taken steps to

contest the aforesaid divorce petition filed by the appellant/husband in

the concerned court at California, USA on the ground that the said

court is not vested with jurisdiction to entertain the same. He states

that the respondent/wife reserves her right to pursue the said objection

before the concerned court and the anti-suit injunction proceedings

initiated by her against the appellant/husband.

3. While granting liberty to the respondent/wife, as prayed for, the

present appeal is disposed of as not pressed along with the pending

applications, if any.

______________________________ HIMA KOHLI, CJ

______________________________ B. VIJAYSEN REDDY, J 01.06.2021 JSU/PLN