FA/34/2015
2022 Latest Caselaw 291 UK

                      Office Notes,
                   reports, orders or
SL.                 proceedings or
         Date                                     COURT'S OR JUDGES'S ORDERS
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      18.02.2022                        FA No.34 of 2015
                                        Hon'ble Alok Kumar Verma, J.

Heard Mr. Aakib Ahmed, learned counsel for the appellant and Mr. Sudhir Kumar, learned counsel for the respondent no.1 through video conferencing.

None is present on behalf of the respondent no.2.

This first appeal has been filed against the judgment and decree dated 20.02.2015, passed by the learned Civil Judge (Senior Division), Ramnagar, District Nainital in Original Suit No.47 of 2010, "Smt. Sunita Agarwal and Smt. Rama Devi Agarwal vs. Vipin Kumar Agarwal", whereby the original suit of the appellant-plaintiff and the respondent no.2/proforma respondent was dismissed.

The learned counsel for the appellant has filed a withdrawal application to withdraw the present first appeal.

The learned counsel for the appellant submitted that the parties to the suit are real brother and sisters. The appellant does not want to continue with this appeal.

The respondent no.1 has no objection.

The Withdrawal Application No.3783 of 2021 is allowed.

The present First Appeal No.34 of 2015 is dismissed as withdrawn.

(Alok Kumar Verma, J.) 18.02.2022

Neha