Smt. Soni Devi vs Shashiprakash Kushwaha
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Allahabad High Court

Smt. Soni Devi vs Shashiprakash Kushwaha 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. - 755 of 2017
 

 
Appellant :- Smt. Soni Devi
 
Respondent :- Shashiprakash Kushwaha
 
Counsel for Appellant :- Alok Krishan Tripathi
 
Counsel for Respondent :- Manoj Kumar Singh
 

 
Hon'ble Saumitra Dayal Singh,J.
 

Hon'ble Donadi Ramesh,J.

1. List revised. None present for the appellant, in either call. Sri Swatantra Singh, holding brief of Sri Manoj Kumar Singh, learned counsel for the respondent is present.

2. Present appeal has been filed under Section 19 of the Family Court Act arising from judgment and order dated 6.3.2017 passed by Principal Judge, Family Court, Varansi, in Case No. 1295 of 2013 (Shashiprakash Kushwaha Vs. Smt. Soni Devi), whereby the learned Court below has rejected the application filed by the appellant under Section 24 of the Hindu Marriage Act, 1955. The appeal has remained pending for 7 years without any interim order passed therein.

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

Order Date :- 13.11.2024

Noman

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