Shohit Kumar Chaurasia vs Smt. Neha Chaurasia
2023 Latest Caselaw 3094 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 1
 

 
Case :- FIRST APPEAL No. - 56 of 2020
 

 
Appellant :- Shohit Kumar Chaurasia
 
Respondent :- Smt. Neha Chaurasia
 
Counsel for Appellant :- Vimal Mishra,Rakesh Kumar Srivastava
 
Counsel for Respondent :- Shilpi Rai,Prem Shanker Shukla,Ranvijay Singh
 

 
Hon'ble Ramesh Sinha,J.

Hon'ble Subhash Vidyarthi,J.

Case called out. None is present on behalf of the petitioner to press this petition. However, Shri Ranvijay Singh, learned Counsel for the respondent is present.

The instant appeal has been filed challenging the impugned judgment and decree dated 15.09.2020 passed by Additional Principal Judge, Family court, Faizabad in Matrimonial Petition No.02 of 2016 (Computerized Registration No.1019/2019) in Matrimonial Petition filed by the plaintiff/appellant u/s 13 of Hindu Marriage Act.

Since none is present on behalf of the appellant to press this petition, the present petition is dismissed for want of prosecution.

Interim order, if any, stands vacated.

(Subhash Vidyarthi, J.) (Ramesh Sinha, J.)

Order Date :- 30.1.2023

Anand Sri./-