Kanchan Pandey vs Amit Kumar
2024 Latest Caselaw 19794 ALL

Allahabad High Court

Kanchan Pandey vs Amit Kumar on 29 May, 2024

Author: Vivek Kumar Birla

Bench: Vivek Kumar Birla

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Court No. - 29
 

 
Case :- FIRST APPEAL No. - 251 of 2022
 
Appellant :- Kanchan Pandey
 
Respondent :- Amit Kumar
 
Counsel for Appellant :- Rajneesh Tripathi
 

 
Hon'ble Vivek Kumar Birla,J.
 

Hon'ble Syed Qamar Hasan Rizvi,J.

1. The present appeal has been filed seeking following relief:

"It is, therefore, most respectfully prayed that this Hon'ble Court may graciously be pleased to allow the present application and stay the effect and operation of the impugned judgment and order dated 21.01.2022 passed by the Incharge Principal Judge, Family Court, Mainpuri in Misc. Case No. 01 of 2022 (Smt. Kanchan Pandey Vs. Amit Kumar) under Section 13 of Hindu Marriage Act by means of which the Principal Judge Family Court, Mainpuri has dismissed the Case of appellant under Section 13 Hindu Marriage Act, during the pendency of the present First Appeal before this Hon'ble Court, otherwise the appellant shall suffer irreparable loss and injury."

2. None of the counsel is present even in the revised list.

3. The present appeal is dismissed for want of prosecution.

4. Interim order, if any, stands vacated.

Order Date :- 29.5.2024

Arif