Smt. Shuchi vs Ambuj Kumar
2013 Latest Caselaw 4167 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- FIRST APPEAL No. - 417 of 2013
 

 
Appellant :- Smt. Shuchi
 
Respondent :- Ambuj Kumar
 
Counsel for Appellant :- Anand Kumar Srivastava
 
Counsel for Respondent :- Sudhanshu Srivastava
 

 
Hon'ble Satya Poot Mehrotra,J.

Hon'ble Anjani Kumar Mishra,J.

              Issue Notice pending Admission.

          Notice on behalf of the Respondent accepted by Sri Sudhanshu Srivastava, Advocate, who has filed Caveat on behalf of the Respondent.

             Therefore, no notice need be sent to the Respondent.

              Heard on the question of grant of Interim relief.

          Having regard to the facts and circumstances of the case and having considered the submissions made by Sri Anand Kumar Srivastava, learned counsel for the Appellant and Sri Sudhanshu Srivastava, learned counsel for the Caveater-Respondent and keeping in view the provisions contained in Section 15 of the Hindu Marriage Act, 1955, it is directed that until further orders of this Court, the operation of the impugned Judgment and Decree dated 2nd May, 2013 will remain stayed.

           Counter Affidavit and Rejoinder Affidavit may be exchanged between the parites by the next date fixed in the matter.

           List this case for admission before the appropriate Bench on 12th September, 2013.

           Both the parties will be personally present before the Court on the said date.

Order Date :- 15.7.2013

Priyanka