Raj Kumar Singh vs Smt. Savita @ Anjali
2024 Latest Caselaw 36326 ALL

Allahabad High Court

Raj Kumar Singh vs Smt. Savita @ Anjali on 5 November, 2024

Author: Saumitra Dayal Singh

Bench: Saumitra Dayal Singh

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:172679-DB
 
Court No. - 39
 

 
Case :- FIRST APPEAL No. - 3 of 2017
 

 
Appellant :- Raj Kumar Singh
 
Respondent :- Smt. Savita @ Anjali
 
Counsel for Appellant :- Bhuvnesh Kumar Singh
 

 
Hon'ble Saumitra Dayal Singh,J.
 

Hon'ble Donadi Ramesh,J.

1. Heard Shri Bhuvnesh Kumar Singh, learned counsel for the appellant.

2. Present appeal has been filed under Section 19 of the Family Courts Act, 1984 arising from the judgment and order dated 22.11.2016 passed by the Principal Judge, Family Court, Ghaziabad in O.S. No.147 of 2009 (Raj Kumar Singh Vs. Smt. Savita @ Anjali), whereby the learned court below has dismissed the divorce suit instituted by the appellant.

3. At the outset, learned counsel for the appellant states that parties have reached settlement outside the Court. In view of that development, the appellant does not want to press the appeal any further.

4. In view of such facts, the present appeal is dismissed as not pressed.

Order Date :- 5.11.2024

A Gautam

(Donadi Ramesh,J.) (S.D. Singh,J.)