Madhya Pradesh High Court
Rakesh Kumar Shukla vs Smt.Neetu Sharma on 28 June, 2016
CRR-151-2015
(RAKESH KUMAR SHUKLA Vs SMT.NEETU SHARMA)
28-06-2016
Shri Sushil Goswami, Advocate for the applicant/accused.
Shri Mukesh Kulshrestha, Advocate for the respondents.
Heard on I.A. No.1472/2015 filed by the applicant for staying the effect and operation of the impugned order dated 01.01.2015 awarding the maintenance of an amount of Rs. 3000 per month to the respondents. Thereafter, learned counsel for the applicant/accused seeks permission to withdraw this application. Hence, the application filed by the applicant is hereby dismissed as withdrawn.
Both the parties are directed to remain present before this Court on 27.07.2016 for reconciliation of the dispute.
(M.K. MUDGAL) JUDGE