Smt. Radha Shukla vs Vinamra Raj Shukla
2024 Latest Caselaw 36324 ALL

Allahabad High Court

Smt. Radha Shukla vs Vinamra Raj Shukla on 5 November, 2024

Author: Saumitra Dayal Singh

Bench: Saumitra Dayal Singh

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Court No. - 39
 

 
Case :- FIRST APPEAL No. - 515 of 2017
 

 
Appellant :- Smt. Radha Shukla
 
Respondent :- Vinamra Raj Shukla
 
Counsel for Appellant :- Rohit Tiwari,Seema Tiwari
 

 
Hon'ble Saumitra Dayal Singh,J.
 

Hon'ble Donadi Ramesh,J.

1. This is an old appeal.

2. List revised. None is present for either party, in either call.

3. The present appeal has been filed under Section 19 of the Family Courts Act, 1984 arising from the judgment and order dated 12.05.2017 passed by Principal Judge, Fast Track Court No.52, Kanpur Nagar, in Case No.469 of 2010 (Vinamra Raj Shukla @ Manish Vs. Smt. Radha Shukla) whereby the learned court below has rejected application filed by the appellant seeking interim maintenance in that proceeding.

4. The appeal has remained pending for 7 years without any interim order. It is likely to have rendered infructuous by efflux of time as main case proceedings would have been disposed of by now.

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

 
Order Date :- 5.11.2024 
 
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(Donadi Ramesh, J.)      (S.D. Singh, J.)