Smt. Kamanshi Alias Chetna vs Vimal Saxena
2017 Latest Caselaw 1491 ALL

Citation : 2017 Latest Caselaw 1491 ALL
Judgement Date : 31 May, 2017

Allahabad High Court

Smt. Kamanshi Alias Chetna vs Vimal Saxena on 31 May, 2017

Bench: Bharati Sapru, Shashi Kant




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- FIRST APPEAL No. - 468 of 2017
 

 
Appellant :- Smt. Kamanshi Alias Chetna
 
Respondent :- Vimal Saxena
 
Counsel for Appellant :- Mritunjay Mohan Sahai
 
Counsel for Respondent :- Hari Mohan Srivastava,Neeraj Srivastava
 

 
Hon'ble Bharati Sapru,J.

Hon'ble Shashi Kant,J.

Shri Hari Mohan Srivastava, Advocate appears for the respondent, who may file a counter affidavit within a month.

List this matter on 10.08.2017.

Till then the custody of the two minor children will remain with the mother.

Order Date :- 31.5.2017

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