Ashish Prakash Sinha vs Smt. Shweta Srivastava
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Allahabad High Court

Ashish Prakash Sinha vs Smt. Shweta Srivastava on 11 November, 2024

Author: Saumitra Dayal Singh

Bench: Saumitra Dayal Singh

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:176776-DB
 
Court No. - 39
 

 
Case :- FIRST APPEAL No. - 469 of 2017
 

 
Appellant :- Ashish Prakash Sinha
 
Respondent :- Smt. Shweta Srivastava
 
Counsel for Appellant :- Bharat Singh Pankaj,Sharafat Ali
 

 
Hon'ble Saumitra Dayal Singh,J.
 

Hon'ble Donadi Ramesh,J.

1. List revised.

2. None 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 03.03.2017 passed by the Principal Judge, Family Court, Farrukhabad in Case No.14 of 2016 (Smt. Shweta Srivastava Vs. Ashish Prakash Sinha), whereby the learned court below has provided for interim maintenance in favour of the respondent pending main proceeding.

4. The present appeal has remained pending for ten years without any interim order. It appears to have been rendered infructuous by efflux of time.

5. Accordingly, the present appeal is dismissed as infructuous.

Order Date :- 11.11.2024

A Gautam

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