Jai Varshney vs State Of U.P. And Another
2024 Latest Caselaw 33232 ALL

Allahabad High Court

Jai Varshney vs State Of U.P. And Another on 1 October, 2024

Author: Saurabh Shyam Shamshery

Bench: Saurabh Shyam Shamshery

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:160290
 
Court No. - 74
 

 
Case :- APPLICATION U/S 482 No. - 15526 of 2024
 

 
Applicant :- Jai Varshney
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Bhawani Prasad Shukla
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Saurabh Shyam Shamshery,J.
 

1. Heard Sri Bhawani Prasad Shukla, learned counsel for the applicant.

2. By means of this application, applicant has prayed to set-aside the judgment/order dated 23.01.2024 passed by the Additional Principal Judge, Family Court No.01, Aligarh, U.P. in Case No.27/2023(CNR No. UPAL02000552023) (Richa Varshney Vs. Jail Varshney), District Aligarh.

3. Learned counsel for the applicant is not pressing this application of merit and prays that there is a possibility of settlement.

4. In the aforesaid circumstances, without interfering with the order passed on interim maintenance, this application is disposed of with an observation that in case both the parties approach the learned Family Court with a prayer to refer the matter for mediation, learned Family Court will take appropriate decision on it.

Order Date :- 1.10.2024

SB