Shiv Bhawan Singh vs Smt. Madhu Singh
2017 Latest Caselaw 102 ALL

Citation : 2017 Latest Caselaw 102 ALL
Judgement Date : 4 May, 2017

Allahabad High Court

Shiv Bhawan Singh vs Smt. Madhu Singh on 4 May, 2017

Bench: Bharati Sapru, Shashi Kant




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- FIRST APPEAL No. - 421 of 2014
 

 
Appellant :- Shiv Bhawan Singh
 
Respondent :- Smt. Madhu Singh
 
Counsel for Appellant :- Awadhesh Pratap Singh
 
Counsel for Respondent :- In Person;Madhu Singh,Madhu Singh [In Person]
 

 
Hon'ble Bharati Sapru,J.

Hon'ble Shashi Kant,J.

Both parties are present.

In the interest of justice both parties may negotiate for a settlement during lunch hours in the premises of court no.35.

The lady is appearing in person. This Court appoints Shri Nimai Dass, learned Standing Counsel to assist the wife during the lunch hours.

Shri B.P. Singh Kachhwah, learned Standing Counsel may also be present as an observer in the matter. He may give his report in chamber after lunch hour.

Put up this matter again at 2: 00 PM today.

The husband shall pay to both the counsels, a token fee of Rs.1000/- each. No other persons will be allowed in the Court room.

Order Date :- 4.5.2017

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