Mahesh Kothari vs Poona Kothari & Another
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Uttarakhand High Court

Mahesh Kothari vs Poona Kothari & Another on 28 February, 2024

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

                    APPEAL FROM ORDER NO. 86 OF 2020
                           28TH FEBRUARY, 2024
Mahesh Kothari                                                .....Appellant.
                                       Versus

Poona Kothari & another                                       ....Respondents.

Counsel for the Appellant                  :       Mr. Mukesh Kumar Kaparuwan,
                                                   learned counsel.

Counsel for the Respondent No.1            :       Mr. Hitesh Chandra Sanwal,
                                                   proxy counsel for Mr. Sagar
                                                   Kothari, learned counsel.

Counsel for the Respondent No.2            :       Ms. Mamta Bisht, learned Deputy
                                                   Advocate General.

The Court made the following:

JUDGMENT:

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

Learned counsel for the appellant, on instructions,

wants to withdraw the present appeal since the matter has been

resolved between the parties, and petition under Section 13-B of

the Hindu Marriage Act, has already been filed.

2. Learned counsel for the respondents are not disputing

the above fact.

3. In view of this, the present appeal is dismissed as

withdrawn.

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

(RITU BAHRI, C.J.)

(RAKESH THAPLIYAL, J.) Dated: 28th February, 2024 NISHANT