Dinesh Kumar @ Sonu vs Smt. Alka Batham
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Allahabad High Court

Dinesh Kumar @ Sonu vs Smt. Alka Batham on 6 November, 2024

Author: Saumitra Dayal Singh

Bench: Saumitra Dayal Singh

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Court No. - 39
 

 
Case :- FIRST APPEAL No. - 277 of 2017
 

 
Appellant :- Dinesh Kumar @ Sonu
 
Respondent :- Smt. Alka Batham
 
Counsel for Appellant :- Vikas Tiwari
 

 
Hon'ble Saumitra Dayal Singh,J.
 

Hon'ble Donadi Ramesh,J.

1. List revised. None is present for the appellant, in either call.

2. Present appeal has been filed under Section 19 of the Family Court Act arising from judgment and order dated 7.3.2017 passed by Principal Judge, Family Court, Jhansi in Case No. 54 of 2016 (Dinesh Kumar @ Sonu Vs. Smt. Alka Batham), whereby the Court below has provided for interim maintenance. The appeal has remained pending for 7 years without any interim order passed therein.

3. The appeal is likely to have become infructuous. In any case, the appellant has not taken steps to serve the respondent.

4. Accordingly, the appeal is dismissed for want of prosecution.

Order Date :- 6.11.2024

Noman

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