Citation : 2023 Latest Caselaw 23505 ALL
Judgement Date : 25 August, 2023
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2023:AHC:171761 Court No. - 87 Case :- APPLICATION U/S 482 No. - 21514 of 2023 Applicant :- Smt Arti Sharma Opposite Party :- State of U.P. and Another Counsel for Applicant :- Ganesh Mani Counsel for Opposite Party :- G.A.,Prabhat Kumar Tiwari Hon'ble Neeraj Tiwari,J.
1. Heard Sri Vinod Kumar Yadav, Advocate, holding brief of Sri Ganesh Mani, learned counsel for the applicant, learned A.G.A. for the State and Sri Prabhat Kumar Tiwari, learned counsel for the opposite party No. 2.
2. Learned counsel for the applicant submitted that now the proceeding of case no. 1184 of 2021(Smt. Arti Sharma Vs. Adarsh Sharma) has been finalized and final judgment has been delivered by the Family Court, therefore, this application has become infructuous and the same may be dismissed as infructuous, for which learned A.G.A. as well as Sri Prabhat Kumar Tiwari, learned counsel for the opposite party No. 2 are having no objection.
3. Accordingly, application is dismissed as infructuous.
Order Date :- 25.8.2023
ADY
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