Sanket Mishra vs Smt. Urvashi
2019 Latest Caselaw 2427 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 32
 

 
Case :- FIRST APPEAL No. - 477 of 2015
 

 
Appellant :- Sanket Mishra
 
Respondent :- Smt. Urvashi
 
Counsel for Appellant :- Pranav Kumar Srivastava,Gajendra Pratap,Jitendra Kumar Srivastava
 
Counsel for Respondent :- Kaushal Kishore Mani
 

 
Hon'ble Shashi Kant Gupta,J.

Hon'ble Pradeep Kumar Srivastava,J.

Heard learned counsel for the parties.

This Court by order dated 4.9.2018 had passed the following order:

"We have had a talk in the Chambers with the appellant-husband and the respondent-wife.It appears that there exists some elements for reconciliation.

Both the parties pray for some time to take final decision after good thinking.

List the case after three weeks on 26th September, 2018."

In view of aforesaid order of this Court, we are of the opinion that parties will appear again before this Court to know whether they are interested for reconciliation.

As prayed, put up on Friday i.e. 05.4.2018 as unlisted.

Order Date :- 3.4.2019

RCT/-