Rekha vs Pawan Paliwal
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Allahabad High Court

Rekha vs Pawan Paliwal on 13 November, 2024

Author: Saumitra Dayal Singh

Bench: Saumitra Dayal Singh

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:178114-DB
 
Court No. - 39
 
Case :- FIRST APPEAL DEFECTIVE No. - 22 of 2018
 
Appellant :- Rekha
 
Respondent :- Pawan Paliwal
 
Counsel for Appellant :- Deepak Kumar Jaiswal,Santosh Kumar Shukla
 
Counsel for Respondent :- Prabhakar Dubey
 

 
Hon'ble Saumitra Dayal Singh,J.
 

Hon'ble Donadi Ramesh,J.

1. Heard Shri Santosh Kumar Shukla, learned counsel for the appellant and Shri Prabhakar Dubey, learned counsel for the respondent.

2. The present appeal has been filed under Section 19 of the Family Courts Act, 1984 arising from the judgment and order dated 08.08.2017 passed by the Judge, Family Court/ Additional District Judge/ F.T.C.-2, Siddharthnagar in Matrimonial Case No.- Old 03 of 2016 (New No.09/2017) (Pawan Paliwal Vs. Smt. Rekha), whereby the learned court below has granted decree of restitution of conjugal rights in favour of the respondent.

3. Today, it has been stated that subsequent events intervened and the marriage between the parties has been dissolved vide order dated 01.12.2018 passed by the learned court below.

4. Learned counsel for the appellant states that the appeal has been rendered infructuous by efflux of time.

5. Accordingly, the present appeal is dismissed as infructuous.

Order Date :- 13.11.2024/A Gautam

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