Madhya Pradesh High Court
Smt. Arti vs Raghvendra Singh on 10 December, 2015
F.A.No.341/2015 10.12.2015 Ms. Smita Arora, learned counsel for the appellant, seeks permission to withdraw the I.A.No.5099/2015 an application for interim maintenance under Section 24 of the Hindu Marriage Act, as the same has rendered infructuous.
Prayer allowed.
I.A.No.5099/2015 is dismissed as withdrawn.
(Rajendra Menon) (K.K. Trivedi)
Judge Judge
A.Praj.