Smt. Rashmi Dwivedi vs Sanjeev Dwivedi
2016 Latest Caselaw 866 ALL

Citation : 2016 Latest Caselaw 866 ALL
Judgement Date : 17 March, 2016

Allahabad High Court

Smt. Rashmi Dwivedi vs Sanjeev Dwivedi on 17 March, 2016

Bench: Sudhir Agarwal, Rakesh Srivastava




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- FIRST APPEAL No. - 329 of 2011
 

 
Appellant :- Smt. Rashmi Dwivedi
 
Respondent :- Sanjeev Dwivedi
 
Counsel for Appellant :- Shashi Kant Shukla,Ravindra Prakash Srivasta,Shailendra Singh
 
Counsel for Respondent :- Anil Kr. Pathak,Yogendra Kumar Srivastva
 

 
Hon'ble Sudhir Agarwal,J.

Hon'ble Rakesh Srivastava,J.

1. Heard.

2. Admit.

3. Issue notice to respondent by registered post A.D. as well as Courier as approved by Office Memorandum dated 15.12.2015 under Order V, Rule 9 (3) C.P.C. returnable at an early date.

4. Call for the record of Court below.

5. Steps be taken within a week.

Order Date :- 17.3.2016

Pravin

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