MAHADEV Vs. PRIYA

JUDGEMENT

(1.) The appellant and respondent have rejoined the matrimony with all happiness. The appellant and respondent both are present before the Court with lots of smiles. This incident of rejoining matrimony is real exemplary and appreciatory. The bad memories, if any, having faded away. The appellant has filed a memo seeking permission to withdraw the appeal. The said memo reads as under:

(2.) The respondent signifies that she has no objection for withdrawal of appeal.

(3.) The counsel for the Appellant rightly submits that his client is entitled for refund of the entire Court fee paid on the appeal memo and therefore a direction be issued in this regard.