Smt. Beena @ Beenu vs Ravindra Nath Srivastava
2015 Latest Caselaw 1043 ALL

Citation : 2015 Latest Caselaw 1043 ALL
Judgement Date : 7 July, 2015

Allahabad High Court

Smt. Beena @ Beenu vs Ravindra Nath Srivastava on 7 July, 2015

Bench: Sudhir Agarwal, Brijesh Kumar Srivastava-Ii




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- FIRST APPEAL No. - 808 of 2005
 

 
Appellant :- Smt. Beena @ Beenu
 
Respondent :- Ravindra Nath Srivastava
 
Counsel for Appellant :- Pankaj Kumar Srivastava,Neeraj Kumar Srivastava
 
Counsel for Respondent :- Nisar Uddin,Irshad Husain,Pankaj Naqvi
 

 
Hon'ble Sudhir Agarwal,J.

Hon'ble Brijesh Kumar Srivastava-II,J.

1. Pursuant to the order dated 26.5.2015, parties are present.

2. On behalf of the respondent-husband, an affidavit has already been filed, where he is willing to pay a sum of Rs. 11,00,000/- (rupees eleven lacs) through Bank Draft to the appellant.

3. It is requested that this matter be taken up after 15 days.

4. Request accepted.

5. List / put up this matter on 23.7.2015, on which date parties shall appear before this Court and the respondent-husband shall also bring a Bank Draft of Rs. 11,00,000/- as stated in para-3 (A) of the affidavit filed to the appeal.

Order Date :- 7.7.2015

Ashish Pd.