Brijesh Shukla vs Smt. Shikha Shukla
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Allahabad High Court

Brijesh Shukla vs Smt. Shikha Shukla on 17 May, 2024

Author: Vivek Kumar Birla

Bench: Vivek Kumar Birla

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Court No. - 29
 

 
Case :- FIRST APPEAL No. - 363 of 2018
 
Appellant :- Brijesh Shukla
 
Respondent :- Smt. Shikha Shukla
 
Counsel for Appellant :- Madan Gopal Sharma,Ashish Jaiswal,Praveen Kumar Pal,Santosh Kumar Tiwari
 
Counsel for Respondent :- Naresh Chandra Tripahti
 

 
Hon'ble Vivek Kumar Birla,J.
 

Hon'ble Syed Qamar Hasan Rizvi,J.

1. This appeal has been filed seeking following relief:

"The relief sought by this appeal is that this Hon'ble Court may be pleased to allow the appeal, set aside the part of judgment and decree dated 19.02.2018 passed by the Principle Judge, Family Court, Kanpur Nagar as well as decree drawn in Case No. 1142 of 2014 (Brijesh Shukla Vs. Smt. Shikha Shukla) and allow the petition filed by the appellant under Section 13 of the Hindu Marriage Act, 1955 by granting decree of divorce or may pass such order or direction which the Hon'ble Court may deem just and proper under the circumstances of the case."

2. None is present on behalf of parties to press this appeal even in the revised call.

3. Since the appeal is old being of the year 2018, the appeal is dismissed for want of prosecution.

4. Interim order, if any, stands vacated.

Order Date :- 17.5.2024

Arif