Kanchan Pandey vs Kuldeep Pandey
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Allahabad High Court

Kanchan Pandey vs Kuldeep Pandey 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. - 167 of 2022
 
Appellant :- Kanchan Pandey
 
Respondent :- Kuldeep Pandey
 
Counsel for Appellant :- Ram Naresh Nigam,Suresh Singh
 
Counsel for Respondent :- Yogesh Kumar Tripathi
 

 
Hon'ble Vivek Kumar Birla,J.
 

Hon'ble Syed Qamar Hasan Rizvi,J.

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

"The relief sought by means of present first appeal is that the Hon'ble Court may graciously be pleased to set aside the order and judgment dated 09.09.2021 passed by Principal Judge, Family Court, Farrukhabad in Case No. 139 of 2021 UPFR020003162021 (Kuldeep Pandey Vs. Smt. Kanchan Pandey) under Section 13B of Hindu Marriage Act and the case of the plaintiff may be dismissed with cost throughout and/or grant such other and further relief deemed just and proper in the facts and the circumstances of the case."

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