Citation : 2021 Latest Caselaw 7405 ALL
Judgement Date : 9 July, 2021
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 31 Case :- U/S 482/378/407 No. - 2214 of 2021 Applicant :- Smt. Shakeena Bano & Ors. Opposite Party :- State Of U.P. & Ors. Counsel for Applicant :- Virendra Kumar Shukla Counsel for Opposite Party :- G.A. Hon'ble Mrs. Saroj Yadav,J.
On account of prevailing Covid-19 Pandemic, the case has been taken up through video conferencing.
Mr. Virendra Kumar Shukla, learned counsel for the applicants and Mr. Dhananjay Kumar, learned A.G.A. for the State are present.
Learned counsel for the applicant submitted that he has moved an application on 23.06.2021 before the concerned family court for execution of the judgment dated 21.07.2020 and no action has been taken by the concerned court.
Since the application has been moved on 23.06.2021, it is too early to say that concerned court is not taking any action.
Hence this application deserves dismissal. The application is dismissed accordingly.
Order Date :- 9.7.2021
A.K. Singh
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