Smt. Rama Rani vs Praveen Kumar Mittal
2016 Latest Caselaw 2167 ALL

Citation : 2016 Latest Caselaw 2167 ALL
Judgement Date : 3 May, 2016

Allahabad High Court

Smt. Rama Rani vs Praveen Kumar Mittal on 3 May, 2016

Bench: Arun Tandon, Abhai Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- FIRST APPEAL No. - 115 of 2007
 

 
Appellant :- Smt. Rama Rani
 
Respondent :- Praveen Kumar Mittal
 
Counsel for Appellant :- P.K. Srivastava,N.K. Srivastava
 
Counsel for Respondent :- Manoj Kumar Rajvanshi
 

 
Hon'ble Arun Tandon,J.

Hon'ble Abhai Kumar,J.

This is an application for permanent alimony to be provided to the wife in case decree of divorce is maintained.

Counsel for the husband is allowed a week's time to file reply thereto.

Put up on 10.05.2016.

Order Date :- 3.5.2016

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