Dinesh Kumar Singh vs Smt. Neha
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Allahabad High Court

Dinesh Kumar Singh vs Smt. Neha 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. - 810 of 2017
 

 
Appellant :- Dinesh Kumar Singh
 
Respondent :- Smt. Neha
 
Counsel for Appellant :- Vishesh Kumar
 
Counsel for Respondent :- Ram Raj Prajapati
 

 
Hon'ble Saumitra Dayal Singh,J.
 

Hon'ble Donadi Ramesh,J.

1. List revised. None is present for the appellant, in either call. Sri Ram Raj Prajapati, learned counsel for the respondent is present.

2. The present appeal has been filed under Section 19 of the Family Courts Act, 1984 arising from the judgment and order dated 14.08.2015 passed by Principal Judge, Family Court, Jalaun at Orai in Matrimonial Petition No.167 of 2013 (Dinesh Kumar Singh Vs. Smt. Neha) whereby learned court below has dismissed the divorce suit instituted by the appellant.

3. 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.)