Shree Chandrashekhar, J. - (1.) Ms. Sweta Kumari, the learned counsel appears for the respondent.
(2.) The petitioner, who has instituted Matrimonial Title Suit No. 243 of 2013, is aggrieved of the order dated 15.01.2015 by which the trial court has directed him to pay Rs. 10,000/- per month as maintenance pendente lite to his wife, besides Rs. 5,000/- for legal expenses.
(3.) The petitioner has filed affidavit dated 10.10.2018 confining his prayer in the writ petition for a direction to the trial court for expeditious disposal of the suit. In view of the statement made in paragraph no. 9 of this affidavit, challenge to the impugned order dated 15.01.2015 stands withdrawn by the petitioner.;