Seema Srivastava vs Ashish Kumar Srivastava
2014 Latest Caselaw 6793 ALL

Citation : 2014 Latest Caselaw 6793 ALL
Judgement Date : 22 September, 2014

Allahabad High Court

Seema Srivastava vs Ashish Kumar Srivastava on 22 September, 2014

Bench: Rajes Kumar, Om Prakash-Vii




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- FIRST APPEAL No. - 103 of 2011
 

 
Appellant :- Seema Srivastava
 
Respondent :- Ashish Kumar Srivastava
 
Counsel for Appellant :- K.K. Tripathi
 
Counsel for Respondent :- D.K. Tiwari,S.Kumar,Santosh.Kr.Nigam
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Om Prakash-VII,J.

Sri D.P. Tripathi, Advocate, holding brief of Sri K.K. Tripathi, appeared on behalf of the appellant and Sri D.K. Tiwari, Advocate, appeared on behalf of the respondent.

Learned counsel for the appellant states that due to viral fever, the appellant could not come and requested that any date may be fixed after vacation. The respondent is present. We had a talk with him. He is not ready to give any amount towards permanent alimony and submitted that the matter may be decided on merit.

List on 13.10.2014.

Order Date :- 22.9.2014

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