AI Structured Summary
Not yet generated for this judgment
Judgment
By Justice Rajiv Joshi, Member (Judicial):-
Heard Ms. Dolly Mishra, learned counsel for the applicants and Shri Anil Kumar, learned Standing Counsel for the respondents.
After some argument, learned counsel for the applicant seeks permission to withdraw the instant original application with a liberty to file afresh Original Application, challenging the Appellate Order along with delay condonation application, if required.
Learned counsel for the respondents does not object the said submission.
It appears that the appeal of the husband of the applicant has already been decided by the respondents vide order dated 14.08.2025, but the same has not been challenged in this original application.
Accordingly, instant original application stands dismissed as withdrawn with the liberty aforesaid.
No order as to costs.
Pending M.A., if any, also stands disposed of.