Suneeta vs Parvesh Yadav
2022 Latest Caselaw 2110 ALL

Citation : 2022 Latest Caselaw 2110 ALL
Judgement Date : 5 May, 2022

Allahabad High Court

Suneeta vs Parvesh Yadav on 5 May, 2022

Bench: J.J. Munir




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 6
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 2251 of 2022
 

 
Petitioner :- Suneeta
 
Respondent :- Parvesh Yadav
 
Counsel for Petitioner :- Kirt Raj Yadav
 

 
Hon'ble J.J. Munir,J.

Perused the report dated 04.05.2022, submitted by the In-charge Additional Principal, Family Court No.2, Azamgarh. A perusal of the same shows that Case No.565 of 2020, Suneeta Yadav Vs. Pravesh Yadav, under Section 13B Hindu Marriage Act, 1955 has been decided vide judgment and order dated 28.04.2022.

In view of the aforesaid event, no further orders are required to be made in this petition. It is consigned to the record.

Let this order be communicated to the learned In-charge Additional Principal Judge, Family Court No.2, Azamgarh, through the learned Principal Judge, Family Court, Azamgarh, by the office within 48 hours, without fail.

Order Date :- 5.5.2022

NSC

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