Neeraj Niranjan vs Smt. Soniya Niranjan
2017 Latest Caselaw 1431 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- FIRST APPEAL No. - 43 of 2016
 

 
Appellant :- Neeraj Niranjan
 
Respondent :- Smt. Soniya Niranjan
 
Counsel for Appellant :- Hari Prasad Pandey,Subedar Shukla
 
Counsel for Respondent :- Hare Krishna Tripathi
 

 
Hon'ble Bharati Sapru,J.

Hon'ble Shashi Kant,J.

This matter was fixed for reconciliation on 30.05.2017.  We are happy to record that the parties have reconciled their differences. They are going back together as a family united. Neeraj, Soniya and daughter Vanya are proceeding together to Bhopal where they will reside with Neeraj as a family together. Soniya has assured the Court that she will fulfill her duties and obligations as a wife and as a mother.  Neeraj has assured the Court that he will do his level best to keep his family together.

List this matter for further hearing on 05.07.2015 for passing of final orders as it has been agreed between the parties that they will drop all civil and criminal proceedings instituted against each other.

Order Date :- 30.5.2017

pks