Lalit Kumar vs Smt. Pragaya
2016 Latest Caselaw 6044 ALL

Citation : 2016 Latest Caselaw 6044 ALL
Judgement Date : 21 September, 2016

Allahabad High Court

Lalit Kumar vs Smt. Pragaya on 21 September, 2016

Bench: Naheed Ara Moonis




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 47
 

 
Case :- APPLICATION U/S 482 No. - 13230 of 1992
 

 
Applicant :- Lalit Kumar
 
Opposite Party :- Smt. Pragaya
 
Counsel for Applicant :- P.N. Lal
 
Counsel for Opposite Party :- A.G.A.
 

 
Hon'ble Naheed Ara Moonis,J.

Shri Sunil Kumar Dwivedi, Advocate, has put in appearance on behalf of the applicant. He submits that the applicant and respondent no.1 have entered into a compromise in the year 2004 and as such the proceeding against the respondent no.1, who is the husband of the applicant no.1 is liable to be quashed.

Let notice be issued to the respondent no.1 fixing in the week commencing 17.10.2016, who shall file counter affidavit within the said period. On the date of appearance of the respondent no.1, the applicant shall pay an amount of Rs.5000/- to the respondent no.2 towards expenses.

Let the matter be listed in the week commencing 17.10.2016.

Order Date :- 21.9.2016