Ayodhya Prasad And Ors. vs The State Of U.P And Anr.
2012 Latest Caselaw 1963 ALL

Citation : 2012 Latest Caselaw 1963 ALL
Judgement Date : 21 May, 2012

Allahabad High Court

Ayodhya Prasad And Ors. vs The State Of U.P And Anr. on 21 May, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- U/S 482/378/407 No. - 1402 of 2012
 

 
Petitioner :- Ayodhya Prasad And Ors.
 
Respondent :- The State Of U.P And Anr.
 
Petitioner Counsel :- Ravi Shanker Somvanshi
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Ajai Lamba,J.

In response to order dated 25.4.2012, respondent no.2, as identified by her counsel Sri Om Prakash Yadav, Advocate, has put in appearance.

Learned counsel for the petitioners contends that the respondent no.2 has resorted to malicious and vexatious litigation. A petition for divorce was filed in which despite service of notice, respondent no.2 did not put in appearance before the court of law. An ex-parte decree of divorce was passed. In counter-blast to the decree of divorce, present proceedings have been initiated.

It transpires that decree of divorce has not been challenged in any court of law till now.

Let the case be listed for final disposal on 17.7.2012.

Interim order to continue till the next date of listing.

Order Date :- 21.5.2012

A.Nigam