Princi Sharma vs Vikram Shukla
2022 Latest Caselaw 4481 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 21
 

 
Case :- FIRST APPEAL No. - 429 of 2022
 

 
Appellant :- Princi Sharma
 
Respondent :- Vikram Shukla
 
Counsel for Appellant :- Anil Kumar Mishra,Manish Mishra
 

 
Hon'ble Manoj Kumar Gupta,J.

Hon'ble Dinesh Pathak,J.

The instant appeal is directed against the ex parte judgment dated 25.03.2022 passed by Principal Judge, Family Court, Kaushambi, decreeing the suit filed by the plaintiff-respondent under Section 9 of the Hindu Marriage Act.

After making brief submissions, learned counsel for the appellant prays for withdrawal of the instant appeal with liberty to the appellant to apply for setting-aside the ex parte decree under Order 9 Rule 13 C.P.C.

Accordingly, the appeal is disposed of with liberty in terms of the prayer made.

In case the appellant files application in the Registry for return of certified copy of the impugned judgment the same shall be returned, after retaining a photocopy of the same.

Order Date :- 27.5.2022

VR

(Dinesh Pathak, J.) (Manoj Kumar Gupta, J.)