Beena vs Sushil Kuamr Tevatiya
2017 Latest Caselaw 293 ALL

Citation : 2017 Latest Caselaw 293 ALL
Judgement Date : 8 May, 2017

Allahabad High Court

Beena vs Sushil Kuamr Tevatiya on 8 May, 2017

Bench: Bharati Sapru, Shashi Kant




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- FIRST APPEAL No. - 244 of 2014
 

 
Appellant :- Beena
 
Respondent :- Sushil Kuamr Tevatiya
 
Counsel for Appellant :- Manish Kumar Niranjan
 
Counsel for Respondent :- Ramesh Kumar Pandey,Ramesh Pandey
 

 

 
Hon'ble Bharati Sapru,J.

Hon'ble Shashi Kant, J.

Both sides are present.

Learned counsel appears for the wife states that she does not wish to prosecute with the matter as the matter has already been settled between the parties.

The matter is dismissed for non-prosecution.

Order Date :- 8.5.2017

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