Mahesh Kumar vs Babli Devi
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Allahabad High Court

Mahesh Kumar vs Babli Devi 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. - 175 of 2022
 
Appellant :- Mahesh Kumar
 
Respondent :- Babli Devi
 
Counsel for Appellant :- Rajesh Kumar Singh
 

 
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 in the appeal is that the Hon'ble Court may be pleased to allow the appeal and set aside the impugned judgment and order dated 04.01.2022 passed by Ram Naresh Maurya, Principal Family Judge, Agra in Matrimonial Case No. 621 of 2020 (Mahesh Kumar Vs. Smt. Babli Devi) filed under Section 13 of Hindu Marriage Act and the suit filed by plaintiff may be allowed and appeal may be allowed with cost."

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