Vinay Verma vs Smt. Aashu Verma
2024 Latest Caselaw 17909 ALL

Allahabad High Court

Vinay Verma vs Smt. Aashu Verma 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. - 254 of 2017
 
Appellant :- Vinay Verma
 
Respondent :- Smt. Aashu Verma
 
Counsel for Appellant :- Nipun Singh
 
Counsel for Respondent :- Shyam Shanker Pandey
 

 
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 for by the instant First Appeal is that this Hon'ble Court may graciously be pleased to allow the present appeal and set aside the impugned judgment and order dated 3.3.2017 passed by the Principal Judge, Family Court, Saharanpur in Divorce Petition No. 585 of 2011 (Vinay Verma Vs. Smt. Asshu Verma) and divorce petition may be decreed filed by the plaintiff-appellant, and grant such other and further relief as this Hon'ble Court may deem fit and proper in the facts and circumstances of the present appeal."

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 2017, the appeal is dismissed for want of prosecution.

4. Interim order, if any, stands vacated.

Order Date :- 17.5.2024

Arif