Smt. Rekha Devi vs State Of U.P. And Another
2021 Latest Caselaw 3754 ALL

Citation : 2021 Latest Caselaw 3754 ALL
Judgement Date : 16 March, 2021

Allahabad High Court

Smt. Rekha Devi vs State Of U.P. And Another on 16 March, 2021

Bench: J.J. Munir




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 74
 

 
Case :- APPLICATION U/S 482 No. - 3393 of 2021
 

 
Applicant :- Smt. Rekha Devi
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Vipin Kumar,Shahzadi Momina Khatoon
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble J.J. Munir,J.

Learned counsel for the applicant states that the maintenance application has come to be granted ex parte vide judgment and order dated 05.03.2021, and, in consequence, this application has been rendered infructuous.

This Court has perused the report of the Additional Principal Judge, Family Court, Fatehpur dated 18.02.2021. It is retained on record.

This application is dismissed as infructuous.

Let this order be communicated to the Additional Principal Judge, Family Court, Fatehpur by the Joint Registrar (compliance).

Order Date :- 16.3.2021

Brijesh Maurya

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