KABIL GAZI Vs. MADARI BIBI

JUDGEMENT

(1.) AFTER hearing the learned advocates appearing for the parties in this case, it appears to me that leave should be granted to the opposite party in this Court, the petitioner by whom the application for dissolution of marriage was made before the learned District Judge of 24- Parganas to withdraw her application. It would be open to the party, the applicant for dissolution of marriage, to file a suit for dissolution of marriage in accordance with law; and any finding come to by the learned District Judge in his order against which this Rule is directed, will not affect hat rights of the parties. As the application on which the order of the learned District Judge, 24-Parganas was made, is allowed to be withdrawn, the order against which this is Rule is directed is discharged, and this Rule made absolute. There is no order as to costs in this Rule.