Smt. Sudha Singh vs Mr.M.Balaji Singh
2021 Latest Caselaw 974 Tel

Item No.9

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


                         F.C.A.No. 81 of 2020
JUDGMENT: (Per the Hon'ble the Chief Justice Hima Kohli)


1.    After addressing arguments for some time, learned counsel for

the appellant/wife seeks leave to withdraw the present appeal while

reserving the right of his client to contest the Execution Petition, if

any, that may be filed by the respondent/husband seeking enforcement

of the order dated 17.02.2020 passed by the learned Family Court

granting restitution of conjugal rights in his favour.

2. Leave, as prayed for, is granted. The present appeal is disposed

of as not pressed along with the pending applications, if any.

_________________ HIMA KOHLI, CJ

______________________ B. VIJAYSEN REDDY, J 24.03.2021 lur