Kalawati Upadhyay And Another vs Archita Upadhyay
2024 Latest Caselaw 19822 ALL

Allahabad High Court

Kalawati Upadhyay And Another vs Archita Upadhyay 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. - 203 of 2022
 
Appellant :- Kalawati Upadhyay And Another
 
Respondent :- Archita Upadhyay
 
Counsel for Appellant :- Sanjeev Kumar Rai,Santosh Kumar Mishra
 

 
Hon'ble Vivek Kumar Birla,J.
 

Hon'ble Syed Qamar Hasan Rizvi,J.

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

"Relief sought by instant First Appeal From Order is that this Hon'ble Court may kindly be pleased to admit and allow this First Appeal From Order and judgment and order dated 31.01.2022 passed by learned Principal Judge, Family Court, Ghazipur in Misc. Case No. 7 of 2022; Kalawati Upadhyay Vs. Archita Upadhyay, under Order 9, Rule 13 of C.P.C. alongwith application u/s 5 of Limitation Act be set-aside, and/or pass such other and further orders as this Hon'ble Court may deem fit and proper to meet the ends of justice.."

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