Manish Kumar vs Smt. Rachna
2024 Latest Caselaw 36336 ALL

Allahabad High Court

Manish Kumar vs Smt. Rachna 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. - 449 of 2017
 

 
Appellant :- Manish Kumar
 
Respondent :- Smt. Rachna
 
Counsel for Appellant :- Jai Raj Singh Tomar,Vinay Kumar
 

 
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 11.04.2016 passed by Principal Judge, Family Court, Kanpur Nagar, in Case No.2034 of 2014 (Manish Kumar Vs. Smt. Rachna) providing for interim maintenance to the respondent pending main proceedings instituted by the appellant.

4. The appeal has remained pending for 8 years without any interim order. It is likely to have rendered infructuous by efflux of time.

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.)