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Judgment
This writ petition has been listed pursuant to a communication dated 19.03.2018 received from the Principal Judge, Family Court, Jamshedpur.
 The petitioner is represented through Mr. Shravan Kumar, the learned counsel and the respondent is represented through Mr. Rohitashya Roy, the
learned counsel.Â
Responding to the Court’s query in the context of communication dated 19.03.2018, Mr. Shravan Kumar, the learned counsel for the petitioner
submits that on account of lack of clarity in communication he made a statement before the Court on 07.02.2018 that Matrimonial Suit No.350 of 2013
has been finally disposed of. The learned counsel submits that it was the petition under section 125 Cr.P.C for maintenance which has finally been
disposed of, in view of which the petitioner has instructed him to withdraw the instant writ petition.Â
Prayer seeking withdrawal of this writ petition is not opposed by the learned counsel for the respondent.Â
Accordingly, the writ petition stands withdrawn.
Order dated 07.02.2018 stands modified to the above extent.
Order dated 30.08.2016 stands vacated.  Â