Smt. Savitesh Madhulika vs Suneel Kumar Sharma
2024 Latest Caselaw 37433 ALL

Allahabad High Court

Smt. Savitesh Madhulika vs Suneel Kumar Sharma on 13 November, 2024

Author: Saumitra Dayal Singh

Bench: Saumitra Dayal Singh

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Court No. - 39
 

 
Case :- FIRST APPEAL No. - 747 of 2017
 

 
Appellant :- Smt. Savitesh Madhulika
 
Respondent :- Suneel Kumar Sharma
 
Counsel for Appellant :- Mahadeo Singh Chandel,Suresh Pratap Singh
 

 
Hon'ble Saumitra Dayal Singh,J.
 

Hon'ble Donadi Ramesh,J.

1. List revised. None present for the appellant, in either call.

2. Present appeal has been filed under Section 19 of the Family Court Act arising from judgment and order dated 26.09.2017 passed by Family Court/Fast Track Court No. 1, Bareilly in Marriage Petition No. 1425 of 2014 (Smt. Savitesh Madhulika Vs. Suneel Kumar Sharma), whereby the learned Court below has dismissed the divorce suit instituted by the present appellant.

3. Accordingly, the appeal is dismissed for want of prosecution.

Order Date :- 13.11.2024

Noman

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