Ajay Kumar Kesharwani vs Smt. Rashmi Kesharwani
2012 Latest Caselaw 3275 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- FIRST APPEAL No. - 292 of 2007
 

 
Petitioner :- Ajay Kumar Kesharwani
 
Respondent :- Smt. Rashmi Kesharwani
 
Petitioner Counsel :- Satya Prakash,A.K.Gupta,Ajay Kumar Singh,Brahama Nand Tripathi,Gyaneshwar Mani Tripathi,Mohd.Shoeb Khan,Sunita Agrawal
 
Respondent Counsel :- R.N. Misra,A.N.Bhargava,Nitin Agarwal,Pratik J.Nagar,Ramesh Chandra Gupta-Ii
 

 
Hon'ble Prakash Krishna,J.

Hon'ble Mushaffey Ahmad,J.

Learned counsel for the respondent-wife informs the Court that she will come to the Court on 17th August, 2012 to which learned counsel for the appellant has no objection. Parties are directed to appear on 17th August, 2012 so that the reconciliation proceeding may take place. Appellant shall pay a sum of Rs.10,000/- by way of bank-draft drawn in favour of respondent within a week. The said bank-draft shall be handed over to the learned counsel for the respondent who will pass it to the respondent towards travelling expenses.

List on 17th August, 2012.

        (Mushaffey Ahmad,J)         (Prakash Krishna,J)

Order Date :- 27.7.2012

MK/