Vishal Saxena vs Smt. Ruchi Saxena
2022 Latest Caselaw 18623 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 3
 

 
Case :- FIRST APPEAL DEFECTIVE No. - 335 of 2022
 

 
Appellant :- Vishal Saxena
 
Respondent :- Smt. Ruchi Saxena
 
Counsel for Appellant :- Atul Kumar Singh
 

 
Hon'ble Surya Prakash Kesarwani,J.

Hon'ble Rajendra Kumar-IV,J.

This appeal has been filed under Section 19 of the Family Courts Act, 1984 praying to set aside the judgment and order dated 27.05.2019 in Divorce Suit No.1062 of 2016 (Vishal Saxena vs. Smt. Ruchi Saxena) under Section 24 of the Hindu Marriage Act, 1955 and the order dated 08.07.2022 in Execution Case No.9 of 2019 passed by the Additional Principal Judge, Family Court, Room No.4, Aligarh.

This appeal is reported beyond limitation by 715 days.

Sri Atul Kumar Singh, learned counsel for the plaintiff-appellant states that the appellant wants to withdraw the delay condonation application and appeal and, therefore, both may be dismissed as withdrawn.

In view of the aforesaid, delay condonation application and the appeal are dismissed.

Order Date :- 23.11.2022

NLY