Smt. Neelam Gautam vs Praduwan Pratap Gautam
2017 Latest Caselaw 802 ALL

Citation : 2017 Latest Caselaw 802 ALL
Judgement Date : 17 May, 2017

Allahabad High Court

Smt. Neelam Gautam vs Praduwan Pratap Gautam on 17 May, 2017

Bench: Bharati Sapru, Shashi Kant




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- FIRST APPEAL No. - 143 of 2015
 

 
Appellant :- Smt. Neelam Gautam
 
Respondent :- Praduwan Pratap Gautam
 
Counsel for Appellant :- Ram Kaushik,Kaushalendra Nath Singh
 
Counsel for Respondent :- Sanjay Kr. Dubey,Krishna Murari,Manoj Kumar Pandey
 

 
Hon'ble Bharati Sapru,J.

Hon'ble Shashi Kant,J.

Learned counsel for the appellant prays for and is allowed three weeks' time to file rejoinder affidavit.

List this matter on 24.07.2017.

On that date, both the parties may appear personally before this Court to attempt a reconciliation/settlement as both parties are willing to negotiate as informed by the counsels.

Interim order, if any, to continue till then.

Order Date :- 17.5.2017

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