Ankur Agrawal vs Payal Agrawal And Another
2021 Latest Caselaw 7248 ALL

Citation : 2021 Latest Caselaw 7248 ALL
Judgement Date : 7 July, 2021

Allahabad High Court

Ankur Agrawal vs Payal Agrawal And Another on 7 July, 2021

Bench: Rohit Ranjan Agarwal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 1
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 1930 of 2021
 

 
Petitioner :- Ankur Agrawal
 
Respondent :- Payal Agrawal And Another
 
Counsel for Petitioner :- Anurag Shrivastava
 

 
Hon'ble Rohit Ranjan Agarwal,J.

After some argument, Sri Anurag Shrivastava, learned counsel appearing for the petitioner prays for and is permitted to withdraw the writ petition with a liberty to file an appeal under Section 19 of the Family Courts Act, 1984.

In view of above, the writ petition is dismissed as withdrawn with liberty as prayed for.

Office is directed to hand over the certified copies of the judgment of the court below to learned counsel for the petitioner.

Order Date :- 7.7.2021

V.S.Singh

Download the LatestLaws.com Mobile App