Rajiv Kumar Singh vs Smt. Saroj Rani Verma
2023 Latest Caselaw 9669 ALL

Citation : 2023 Latest Caselaw 9669 ALL
Judgement Date : 3 April, 2023

Allahabad High Court

Rajiv Kumar Singh vs Smt. Saroj Rani Verma on 3 April, 2023

Bench: Suneet Kumar, Rajendra Kumar-Iv




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 

 
Case :- FIRST APPEAL No. - 276 of 2017
 

 
Appellant :- Rajiv Kumar Singh
 
Respondent :- Smt. Saroj Rani Verma
 
Counsel for Appellant :- Gopal Chandra Saxena,Vijay Kumar
 

 
Hon'ble Suneet Kumar,J.

Hon'ble Rajendra Kumar-IV,J.

Heard Shri Gopal Chandra Saxena, learned counsel for the appellant.

Despite notice, the respondent has not put in appearance.

In the instant appeal, the appellant is challenging the judgment and order dated 24 February, 2017 and 10 March, 2017, passed by Principal Judge, Family Court, Farrukhabad, in original suit No. 368 of 2008.

On specific query, learned counsel for the appellant failed to point out any illegality, infirmity or perversity in the impugned orders.

The appeal being devoid of merit is, accordingly, dismissed.

Order Date :- 3.4.2023

Mukesh Pal

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