KAVITA BISWAS Vs. AJAY BISWAS

JUDGEMENT

(1.) Learned counsel for the appellant submitted that after filing of this appeal, a subsequent event has occurred and both the parties applied for divorce by mutual consent under Section 13(B) of Hindu Marriage Act, which has been granted by the Family Court, Jabalpur. It is submitted that in view of the aforesaid subsequent event, appellant may be permitted to withdraw this appeal.

(2.) In view of the aforesaid, appellant is permitted to withdraw this appeal. This appeal is dismissed as withdrawn with no order as to costs.