Ashu Chaudhary vs Smt. Kalpana Chaudhary
2024 Latest Caselaw 37221 ALL

Allahabad High Court

Ashu Chaudhary vs Smt. Kalpana Chaudhary 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. - 867 of 2017
 

 
Appellant :- Ashu Chaudhary
 
Respondent :- Smt. Kalpana Chaudhary
 
Counsel for Appellant :- Vijay Pratap Singh
 

 
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 07.11.2017 passed by Principal Judge, Family Court, Muzaffarnagar, in Divorce Case No.949 of 2015 (Ashu Chaudhary Vs. Smt. Kalpana Chaudhary) whereby the learned court below has dismissed the divorce suit instituted by the appellant.

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

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