Durga Prasad vs Poonam Bharti
2024 Latest Caselaw 19823 ALL

Allahabad High Court

Durga Prasad vs Poonam Bharti 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. - 235 of 2022
 
Appellant :- Durga Prasad
 
Respondent :- Poonam Bharti
 
Counsel for Appellant :- Amit Kumar Pandey,Sourabh Pathak
 
Counsel for Respondent :- Narendra Kumar,Yogendra Nath Ram
 

 
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 this appeal is that this Hon'ble Court may be pleased to allow this appeal and set aside the impugned judgment and order dated 21.01.2022 passed by the learned Principal Judge, Family Court, Allahabad in Maintenance Case No. 721 of 2018 (Poonam Bhartiya Vs. Durga Prasad), under Section 125 of Cr.P.C."

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