Parmanand Pal vs Smt. Vijay Kumari And Another
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Allahabad High Court

Parmanand Pal vs Smt. Vijay Kumari And Another 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. - 37 of 2022
 
Appellant :- Parmanand Pal
 
Respondent :- Smt. Vijay Kumari And Another
 
Counsel for Appellant :- Nanhe Lal Tripathi,Rajiv Shukla,Ram Raj Prajapati,Ravindra Mani Pal
 
Counsel for Respondent :- Ashish 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 for, by this Hon'ble Court in this appeal is that, this Hon'ble Court may graciously be pleased to allow the appeal and set-aside the judgment and order dated 10.11.2021 passed by Principal Judge, Family Court, Ghaziabad and allow the Suit No. 2798 of 2021 Parmanand Pal Vs. Smt. Vijay Kumari & another, under Section 13 of Hindu Marriage Act. And/or to pass such other or further order which this Hon'ble Court may deem fit and proper under 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