Charan Singh vs Bhanu Prakash
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Allahabad High Court

Charan Singh vs Bhanu Prakash 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. - 422 of 2021
 
Appellant :- Charan Singh
 
Respondent :- Bhanu Prakash
 
Counsel for Appellant :- Alok Tiwari,Anil Kumar Srivastava,Arvind Kumar Rai,Harikesh,Jitendra Kumar Yadav,Kuldeep Johri
 
Counsel for Respondent :- Rajesh Pandey
 

 
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 present first appeal is that this Hon'ble Court may graciously be pleased to allow this first appeal and set aside the impugned judgment and order dated 12.01.2021, passed in Guardian and Ward Case No. 10 of 2015 (Bhanu Prakash Vs. Charan Singh), by the Principal Judge, Family Court, Pilibhit, by which the aforesaid case filed by the plaintiff/respondent has been allowed, otherwise the appellant shall suffer an irreparable loss and injury."

2. None is present on behalf of the appellant even in the revised list.

3. Learned counsel for the respondent is present.

4. The present appeal is dismissed for want of prosecution.

5. Interim order, if any, stands vacated.

Order Date :- 29.5.2024

Arif