Santosh Kumar Shukla vs Smt. Anita Shukla
2012 Latest Caselaw 306 ALL

Citation : 2012 Latest Caselaw 306 ALL
Judgement Date : 13 April, 2012

Allahabad High Court

Santosh Kumar Shukla vs Smt. Anita Shukla on 13 April, 2012

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- SECOND APPEAL No. - 976 of 2010
 

 
Petitioner :- Santosh Kumar Shukla
 
Respondent :- Smt. Anita Shukla
 
Petitioner Counsel :- Deepak K. Jaiswal,Santosh Shukla
 

 
Hon'ble Rajes Kumar,J.

Despite the notice being sent to the sole respondent, the sole respondent has not put in appearance. The appellant is the husband and respondent is the wife. The husband filed the suit for divorce which has been rejected by the trial court and appeal has also been dismissed.

Learned counsel for the appellant states that respondent resides at Auraiya.

Let a notice be served through Chief Judicial Magistrate, Auraiya.

List on 7.5.2012. Both appellant as well as respondent shall appear in person in the Court.

Order Date :- 13.4.2012

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