Bhagwan Shankar Sharma vs Smt Geeta Devi
2024 Latest Caselaw 37626 ALL

Citation : 2024 Latest Caselaw 37626 ALL
Judgement Date : 14 November, 2024

Allahabad High Court

Bhagwan Shankar Sharma vs Smt Geeta Devi on 14 November, 2024

Author: Rohit Ranjan Agarwal

Bench: Rohit Ranjan Agarwal





HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:178928
 
Court No. - 9
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 10075 of 2024
 

 
Petitioner :- Bhagwan Shankar Sharma
 
Respondent :- Smt Geeta Devi
 
Counsel for Petitioner :- Garun Pal Singh,Som Veer
 

 
Hon'ble Rohit Ranjan Agarwal,J.

At the very outset, learned counsel for the petitioner states that the order impugned is appealable under Section 19 of the Family Courts Act, 1984 and he wants to withdraw the present writ petition with liberty to file appeal.

In view of the statement so made, writ petition stands dismissed as withdrawn with liberty as prayed.

Office is directed to handover certified copy of the judgment to the petitioner's counsel within 48 hours.

Order Date :- 14.11.2024

SK Goswami

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