Smt. Jyoti @ Ruby vs Pankaj Pandey
2017 Latest Caselaw 1430 ALL

Citation : 2017 Latest Caselaw 1430 ALL
Judgement Date : 30 May, 2017

Allahabad High Court

Smt. Jyoti @ Ruby vs Pankaj Pandey on 30 May, 2017

Bench: Devendra Kumar Arora, Ravindra Nath Mishra-Ii




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 17
 

 
Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 670 of 2015
 

 
Appellant :- Smt. Jyoti @ Ruby
 
Respondent :- Pankaj Pandey
 
Counsel for Appellant :- O.P.Tiwari,Ashutosh Misra
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Hon'ble Ravindra Nath Mishra-II,J.

1. Today an affidavit has been filed by respondent stating therein that he has found a job in Alambagh, Lucknow where he will be earing Rs. 10,000/- per month as a Manager and in order to keep the entire family together. Respondent has also taken a rented house and arranged for admission of the children in P.L.Montenssori Inter College, Sneha Nagar, Lucknow which is 500 meter away from the said house.

2. Learned counsel for the appellant submitted that appellant is ready to move with the respondent in terms of offer given by the respondent.

3. To the said effect, let an affidavit be filed by the learned counsel for the appellant.

4. Put up tomorrow, i.e 31.05.2017.

Order Date :- 30.5.2017

Pachhere/-