Parveen & Another vs State Of Uttarakhand & Others

Sudhanshu Dhulia, J

This case has been heard through video conferencing.

Petitioners are a married couple who had sought protection from this Court as their marriage was being opposed at the hands of the private respondent no.3 who is father of petitioner no.1.

This Court vide its order dated 20.07.2020 had passed the following order:-

"Shri Mohd. Azim, learned counsel for the petitioners.

Shri J.S. Virk, learned additional government advocate takes notice for respondent nos. 1 and 2.

Heard learned counsels.

Issue notice to respondent no. 3.

Steps to be taken within a week.

Counter affidavit, if any, to be filed by the next date.

The case of the petitioners is that respondent no. 3 is unnecessarily causing physical and mental torture to them. Hence, the instant petition.

Having considered the contentions and the pleadings, we hereby direct respondent no. 2 to offer an adequate protection to the petitioners to ensure that they lead their normal life in a just and proper manner.

Call on 24.08.2020.

Interim relief application no. 5000 of 2020 stands disposed off."

Learned Counsel for the petitioners Mr. Mohd. Azim has given a statement before this Court, on instructions of his clients, that during the pendency of the writ petition, better sense has prevailed between the parties and the relation between the parties are amicable and there is no more threat perception to the petitioners at the hands of the private respondent and now they are living peacefully. The learned Counsel for the petitioners prays that he may be permitted to withdraw the writ petition.

In view of the above statement made by the learned counsel for the petitioners, the writ petition is dismissed as withdrawn.

Interim order dated 20.07.2020 is hereby vacated.