Smt. Manjinder Kaur vs Pawandeep Singh
2024 Latest Caselaw 17637 ALL

Allahabad High Court

Smt. Manjinder Kaur vs Pawandeep Singh on 16 May, 2024

Author: Vivek Kumar Birla

Bench: Vivek Kumar Birla

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:88500-DB
 
Court No. - 29
 

 
Case :- FIRST APPEAL No. - 737 of 2022
 

 
Appellant :- Smt. Manjinder Kaur
 
Respondent :- Pawandeep Singh
 
Counsel for Appellant :- Rakesh Pandey
 
Counsel for Respondent :- Sandeep Kumar Tripathi
 

 
Hon'ble Vivek Kumar Birla,J.
 

Hon'ble Syed Qamar Hasan Rizvi,J.

Re: Criminal Misc. Withdrawal Application No.3 of 2024

1. Heard learned counsel for the parties and perused the affidavit filed in support of the application.

2. Present appeal under Section 19 of the Family Court Act, 1984 has been filed against the judgment and order dated 25.08.2022 as well as Decree dated 07.09.2022 passed by Principal Judge, Family Court, Rampur.

3. This application has been filed seeking withdrawal of the first appeal in terms of compromise.

4. Application stands allowed.

5. The appeal is accordingly dismissed as withdrawn.

6. Interim order, if any, stands vacated.

Order Date :- 16.5.2024

Nitendra