Sunil Kumar Mahendra vs Smt. Sangeeta Kumari
2023 Latest Caselaw 3093 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 1
 

 
Case :- FIRST APPEAL No. - 26 of 2006
 
Appellant :- Sunil Kumar Mahendra
 
Respondent :- Smt. Sangeeta Kumari
 
Counsel for Appellant :- R.K. Sharma,Vaibhav Srivastava
 
Counsel for Respondent :- Ratan Kumar Sharma
 

 
Hon'ble Ramesh Sinha,J.

Hon'ble Subhash Vidyarthi,J.

Heard Shri Shashank Tripathi, holding brief of Shri Vaibhav Srivastava, learned counsel for appellant. However, Shri Ratan Kumar Sharma, learned counsel for respondent is not present.

The instant appeal under Section 19 of the Family Courts Act, 1984 has been filed by appellant against the judgment and decree dated 08.02.2006 passed by Judge, Family Court, Faizabad in Suit No.70 of 2005: Sunil Kumar Mahendra vs. Smt. Sangeeta Kumari @ Gitika.

Learned counsel for appellant states that he has no instruction in the matter, as his client is not responded till date.

In view of the above, the instant first appeal is dismissed for want of instruction.

(Subhash Vidyarthi, J.)    (Ramesh Sinha, J.)
 
Order Date :- 30.1.2023
 
Shubhankar