FA/69/2023
2024 Latest Caselaw 778 UK

Uttarakhand High Court

FA/69/2023 on 25 April, 2024

             IN THE HIGH COURT OF UTTARAKHAND
                                  AT NAINITAL
                     HON'BLE THE CHIEF JUSTICE MS. RITU BAHRI
                                          AND
                      HON'BLE SRI JUSTICE RAKESH THAPLIYAL

                         FIRST APPEAL NO. 69 OF 2023
                              25TH APRIL, 2024
Lalit Bala                                                     .....Appellant.
                                       Versus

Mukesh                                                        ....Respondent.

Counsel for the Appellant                  :       Ms. Irum Zeba and Mr. Rafat
                                                   Munir Ali, learned counsel.

The Court made the following:

JUDGMENT:

(per Hon'ble The Chief Justice Ms. Ritu Bahri)

Learned counsel for the appellant seeks leave to

withdraw the present appeal as the parties have already got

divorce under Section 13-B, as per the instructions to her.

Section 13-B decree is taken on record.

2. The leave is granted.

3. The appeal is dismissed as withdrawn.

4. Pending application, if any, also stands disposed of.

(RITU BAHRI, C.J.)

(RAKESH THAPLIYAL, J.) Dated: 25th April, 2024 NISHANT