Mr. Arun Tanwar vs Mrs. Nidhi
2022 Latest Caselaw 15262 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 3
 

 
Case :- FIRST APPEAL No. - 784 of 2022
 

 
Appellant :- Mr. Arun Tanwar
 
Respondent :- Mrs. Nidhi
 
Counsel for Appellant :- In Person
 

 
Hon'ble Surya Prakash Kesarwani,J.

Hon'ble Rajendra Kumar-IV,J.

Heard the appellant, Sri Arun Tanwar, in person.

This appeal has been filed praying to set aside the order dated 08.09.2022 in Misc. Case No. 104 of 2022 (Nidhi Vs. Arun) whereby the ex parte order dated 23.03.2022 in O.S. No.262 of 2016 (Nidhi Vs. Arun) has been recalled.

We have perused the impugned judgment and order dated 08.09.2022 and we do not find any manifest error of law in it. However, considering the facts that the O.S. is pending since the year 2016, we direct the concerned court below to decide the aforesaid suit in accordance with law within six months from the date of presentation of a certified copy of this order without granting any unnecessary adjournment to either of the parties.

Subject to the aforesaid observations, the appeal is dismissed.

Order Date :- 31.10.2022/vkg