Vikas Tyagi vs Smt. Roopa Tyagi
2017 Latest Caselaw 301 ALL

Citation : 2017 Latest Caselaw 301 ALL
Judgement Date : 8 May, 2017

Allahabad High Court

Vikas Tyagi vs Smt. Roopa Tyagi on 8 May, 2017

Bench: Bharati Sapru, Shashi Kant




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 
Case :- FIRST APPEAL No. - 266 of 2017
 

 
Appellant :- Vikas Tyagi
 
Respondent :- Smt. Roopa Tyagi
 
Counsel for Appellant :- Nipun Singh
 
Counsel for Respondent :- Y.K. Sinha
 

 
Hon'ble Bharati Sapru,J.

Hon'ble Shashi Kant,J.

Both husband and wife are present in Court.

Let a meeting be arranged between both the parties in the presence of their counsels at 1.15 P.M. in the premises of court no.35. This Court appoints Shri Nimai Dass and Sri B.P. Singh Kachhwah, learned Standing Counsel of this Court to act as observers, who will monitor the meeting and give their report by 2 P.M.

Put up this matter again at 2 P.M. today.

The husband shall pay to both the counsels, who have been appointed as observers a token fee of Rs.1000/- each. The Bench Secretary shall open this Court room at 1.15 P.M. and allow the meeting to be carried out here itself. No other person will be allowed in the Court room.

Order Date :- 8.5.2017

pks