Narendra Singh vs Smt. Pooja Chauhan
2024 Latest Caselaw 37444 ALL

Allahabad High Court

Narendra Singh vs Smt. Pooja Chauhan 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. - 895 of 2017
 

 
Appellant :- Narendra Singh
 
Respondent :- Smt. Pooja Chauhan
 
Counsel for Appellant :- Kuldeep Saxena,Vijit Saxena
 

 
Hon'ble Saumitra Dayal Singh,J.
 

Hon'ble Donadi Ramesh,J.

1. List revised.

2. None present for the appellant, in either call.

3. Present appeal has been filed under Section 19 of the Family Court Act, 1984, arising from judgment and order dated 08.11.2017 passed by Additional Principal Judge, Family Court/Additional District Judge, Fast Track Court-2, Aligarh, in Marriage Petition No. 509 of 2004 (Narendra Singh Vs. Smt. Pooja Chauhan), whereby the learned Court below has dismissed the divorce suit instituted by the present appellant.

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

Order Date :- 13.11.2024

Noman

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