Smt. Aparna Pandey (Mishra) vs Sri Satya Prakash Pandey
2015 Latest Caselaw 2402 ALL

Citation : 2015 Latest Caselaw 2402 ALL
Judgement Date : 17 September, 2015

Allahabad High Court

Smt. Aparna Pandey (Mishra) vs Sri Satya Prakash Pandey on 17 September, 2015

Bench: Sudhir Agarwal, Brijesh Kumar Srivastava-Ii




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- FIRST APPEAL No. - 472 of 2003
 

 
Appellant :- Smt. Aparna Pandey (Mishra)
 
Respondent :- Sri Satya Prakash Pandey
 
Counsel for Appellant :- Siddharth
 
Counsel for Respondent :- G.M. Tripathi
 

 
Hon'ble Sudhir Agarwal,J.

Hon'ble Brijesh Kumar Srivastava-II,J.

1. This appeal has arisen from the judgment and decree dated 19.8.1999 granting for divorce.

2. Learned counsel for the appellant Sri Siddharth, stated that appellant has remarried, and therefore, this appeal has rendered infructuous, and, it may be dismissed as such.

3. The appeal is, accordingly, dismissed as infructuous.

4. Interim order, if any, stands vacated.

OrderDate:-17.9.2015

Ishan

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