Smt. Anjali Tewari vs Sri Satyarth Tewari
2014 Latest Caselaw 1427 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 6
 

 
Case :- APPLICATION UNDER SECTION 24 C.P.C. No. - 111 of 2013
 

 
Applicant :- Smt. Anjali Tewari
 
Opposite Party :- Sri Satyarth Tewari
 
Counsel for Applicant :- Alok Saxena
 

 
Hon'ble Shabihul Hasnain,J.

C. M. Application No.43641 of 2014 (For correction of order dated 21.4.2014).

Heard learned counsel for the applicant.

The cause shown is sufficient. Application for correction is allowed.

Order dated 21.4.2014 is corrected. The corrected order is produced as under:-

Heard Sri Alok Saxena learned counsel for the applicant.

Notice has been issued to the opposite party but the service report shows that the husband is living in Maharashtra and service could not be effected upon him till date.

Let the applicant take fresh steps on the Maharashrta address.

List after return of the notice.

Till that date the proceedings of Regular Suit No. 760 of 2013 (Satyarth Tewari vs. Smt. Anjali Tripathi), under Section 10 of Hindu Marriage Act, 1955 pending in the court of Principal Judge, Family Court, Lucknow, shall remain stayed.

Order Date :- 1.5.2014

RKM.