Smt. Tripti Singh vs Ajat Shatru
2017 Latest Caselaw 757 ALL

Citation : 2017 Latest Caselaw 757 ALL
Judgement Date : 16 May, 2017

Allahabad High Court

Smt. Tripti Singh vs Ajat Shatru on 16 May, 2017

Bench: Bharati Sapru, Shashi Kant




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- FIRST APPEAL No. - 251 of 2013
 

 
Appellant :- Smt. Tripti Singh
 
Respondent :- Ajat Shatru
 
Counsel for Appellant :- Chandra Shekher Singh
 
Counsel for Respondent :- Manish Tandon,Jitendra Kumar Srivastava
 

 
Hon'ble Bharati Sapru,J.

Hon'ble Shashi Kant,J.

Today the date was fixed for personal appearance of the parties before this Court to attempt reconciliation. The husband has turned up. The wife was unable to come with the child.

List this matter on 10.07.2017.

On that date both the parties shall appear personally before this Court. Learned counsel for the husband may bring a statement of the husband's income and disclose his assets on that date.

Order Date :- 16.5.2017

pks

Download the LatestLaws.com Mobile App