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Nidhi Kapoor vs Rajeev Sachdeva on 30 March, 2022

Author: Mukta Gupta

Bench: Mukta Gupta, Neena Bansal Krishna

                              $~21

                              *      IN THE HIGH COURT OF DELHI AT NEW DELHI

                              +      MAT.APP.(F.C.) 35/2022
                                     CM APPL. 15953/2022

                                     NIDHI KAPOOR                              ..... Appellant
                                              Represented by:        Mr.Sunny Arora, Advocate.

                                                        Versus

                                     RAJEEV SACHDEVA                             .... Respondent
                                              Represented by:

                                     CORAM:
                                     HON'BLE MS. JUSTICE MUKTA GUPTA
                                     HON'BLE MS. JUSTICE NEENA BANSAL KRISHNA

                                                        ORDER

% 30.03.2022 CM APPL. 15953/2022 (for exemption)

1. Exemption allowed subject to just exceptions.

2. Application is disposed of. MAT.APP.(F.C.) 35/2022

1. By this appeal, the appellant challenges the judgment dated 20th November 2021 passed by the learned Principal Judge, Family Courts, Karkardooma Courts.

2. After some arguments, learned counsel for the appellant seeks leave to withdraw the appeal.

3. Leave granted.

MUKTA GUPTA MAT.APP.(F.C.) 35/2022 page 1 of 2 Signing Date:01.04.2022 16:51:03

4. Appeal is dismissed as withdrawn.

5. Order be uploaded on the website of this Court.

MUKTA GUPTA, J.

NEENA BANSAL KRISHNA, J.

MARCH 30, 2022/akb Signature Not Verified Digitally Signed By:JUSTICE MUKTA GUPTA MAT.APP.(F.C.) 35/2022 page 2 of 2 Signing Date:01.04.2022 16:51:03