Manish Kujal & Ors. vs State Of U.P. Thru. Prin. Secy. ...
2021 Latest Caselaw 11273 ALL

Citation : 2021 Latest Caselaw 11273 ALL
Judgement Date : 28 October, 2021

Allahabad High Court

Manish Kujal & Ors. vs State Of U.P. Thru. Prin. Secy. ... on 28 October, 2021

Bench: Rajeev Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 33
 

 
Case :- U/S 482/378/407 No. - 7916 of 2019
 

 
Applicant :- Manish Kujal & Ors.
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Home, Lucknow & Anr.
 
Counsel for Applicant :- Pankaj Kumar
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Rajeev Singh,J.

Learned counsel for the applicants has submitted that application under Section 13(b) of Hindu Marriage Act has been allowed and two days' time may be granted to him for filing supplementary affidavit enclosing the same.

Accordingly, list this case on 01.11.2021.

In the meantime, learned counsel for the applicants may file supplementary affidavit enclosing the judgment and order passed by the Principal Judge, Family Court, Lucknow under Section 13(b) of Hindu Marriage Act.

Order Date :- 28.10.2021

S. Shivhare

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