Smt. Lakshmi Devi vs Manoj Kumar
2024 Latest Caselaw 37034 ALL

Allahabad High Court

Smt. Lakshmi Devi vs Manoj Kumar on 11 November, 2024

Author: Saumitra Dayal Singh

Bench: Saumitra Dayal Singh

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Court No. - 39
 

 
Case :- FIRST APPEAL No. - 811 of 2017
 

 
Appellant :- Smt. Lakshmi Devi
 
Respondent :- Manoj Kumar
 
Counsel for Appellant :- Arun Kumar Tiwari
 

 
Hon'ble Saumitra Dayal Singh,J.
 

Hon'ble Donadi Ramesh,J.

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

2. The present appeal has been filed under Section 19 of the Family Courts Act, 1984 arising from the judgment and order dated 28.05.2016 passed by Principal Judge, Family Court, Chitrakoot, in Case No.7 of 2015 (Manoj Kumar Vs. Smt. Laxmi Devi) whereby learned court below has granted decree for restitution of conjugal rights at the instance of the respondent.

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

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

 
Order Date :- 11.11.2024 
 
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(Donadi Ramesh, J.)      (S.D. Singh, J.)