Smt. Rinkoo Jaiswal vs Ankush Jaiswal
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Allahabad High Court

Smt. Rinkoo Jaiswal vs Ankush Jaiswal on 9 March, 2026

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


Neutral Citation No. - 2026:AHC:46700
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD 
 
MATTERS UNDER ARTICLE 227 No. - 2363 of 2026   
 
   Smt. Rinkoo Jaiswal    
 
  .....Petitioner(s)   
 
 Versus  
 
   Ankush Jaiswal    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Piyush Tripathi, Sabhajeet Singh   
 
  
 
Counsel for Respondent(s)   
 
:   
 
 
 
   
 
     
 
 Court No. - 5
 
   
 
 HON'BLE MANISH KUMAR NIGAM, J.      

1. It has been submitted by Shri Devashish Mitra, learned counsel for the respondent that the proceedings from which the present petition arises has already been decided.

2. Since the proceedings have already been decided, no further orders are required to be passed in this petition.

3. Accordingly, this petition is consigned to records.

4. However, the petitioner is at liberty to challenge the order impugned, in case, is advised to file appeal in the aforesaid case.

(Manish Kumar Nigam,J.)

March 9, 2026

Ved Prakash