Jakir Ali vs Smt. Ashma Khatun
2024 Latest Caselaw 36330 ALL

Allahabad High Court

Jakir Ali vs Smt. Ashma Khatun 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. - 245 of 2016
 

 
Appellant :- Jakir Ali
 
Respondent :- Smt. Ashma Khatun
 
Counsel for Appellant :- Lal Chandra Mishra,Usha Srivastava
 
Counsel for Respondent :- Roopesh Kumar Nigam
 

 
Hon'ble Saumitra Dayal Singh,J.
 

Hon'ble Donadi Ramesh,J.

1. This is an old appeal listed peremptorily.

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 28.04.2016 passed by Principal Judge, Family Court, Banda, in Original Suit No.101 of 2014 (Jakir Ali Vs. Smt. Ashma Khatun) whereby the learned court below has dismissed the suit instituted for restitution of conjugal rights.

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

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