ANUJ SAGGAR Vs. POONAM SHARMA SAGGAR

JUDGEMENT

(1.) 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 Sec. 24 of the Hindu Marriage Act and Sec. 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 The Appeal is dismissed as withdrawn.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 Sec. 24 of the Hindu Marriage Act and Sec. 125 of the Cr.P.C.