AO/319/2022
2022 Latest Caselaw 2910 UK

             IN THE HIGH COURT OF UTTARAKHAND
                        AT NAINITAL
                 HON'BLE THE CHIEF JUSTICE SRI VIPIN SANGHI
                                    AND
                  HON'BLE SRI JUSTICE MANOJ KUMAR TIWARI


                             9TH SEPTEMBER, 2022
                APPEAL FROM ORDER No. 319 OF 2022


       Between:

       Anuj Saggar.                                                  ...Appellant

       and

       Poonam Sharma Saggar.                                         ...Respondent

       Counsel for the appellant.        :   Mr. Pankaj Miglani, the learned counsel.




JUDGMENT :             (per Sri Vipin Sanghi, C.J.)

                Mr. Miglani, the learned counsel, on instructions,
seeks leave to withdraw the present Appeal. He states that
the impugned order may not come in the way of the appellant
in pursuing his remedy qua the order passed under Section
24 of the Hindu Marriage Act and Section 125 of the Cr.P.C.


2.              The Appeal is dismissed as withdrawn.


3.              The withdrawal of the present Appeal shall not
come in the way of the appellant in pursuing remedies against
orders passed under Section 24 of the Hindu Marriage Act and
Section 125 of the Cr.P.C.

                                                ___________________
                                                   VIPIN SANGHI, C. J.


                                                            ______________
                                                MANOJ KUMAR TIWARI, J.

Dt: 09.09.2022 A/NT