Smt. Shahnaj Bano vs Mohammad Abdullah
2024 Latest Caselaw 37218 ALL

Allahabad High Court

Smt. Shahnaj Bano vs Mohammad Abdullah on 12 November, 2024

Author: Saumitra Dayal Singh

Bench: Saumitra Dayal Singh

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Court No. - 39
 

 
Case :- FIRST APPEAL No. - 866 of 2017
 

 
Appellant :- Smt. Shahnaj Bano
 
Respondent :- Mohammad Abdullah
 
Counsel for Appellant :- Arun Kumar Sharma,Shamim Ahmad Ansari
 

 
Hon'ble Saumitra Dayal Singh,J.
 

Hon'ble Donadi Ramesh,J.

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

2. Steps have also not been taken.

3. The present appeal has been filed under Section 19 of the Family Courts Act, 1984 arising from the judgment and order dated 20.09.2017 passed by Additional District Judge, FTC-II / Additional Family Judge, Basti, in Case No.282 of 2012 (Mohammad Abdullah Vs. Smt. Shahnaj Bano) whereby the learned court below has awarded the decree of restitution of conjugal rights.

4. The appeal has remained pending for 7 years.

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

6. Interim order, granted earlier, is vacated.

 
Order Date :- 12.11.2024 
 
rkg
 
(Donadi Ramesh, J.)      (S.D. Singh, J.)