Smt. Aakriti Jaiswal vs Manjit Jaiswal
2021 Latest Caselaw 3546 Chatt

                           HIGH COURT OF CHHATTISGARH, BILASPUR
                                         FAM No. 284 of 2018
           Smt. Aakriti Jaiswal W/o Manjit Jaiswal Aged About 23 Years D/o Omprakash
            Jaiswal, R/o Myopur, District - Sonbhadra (U.P), At Present R/o - Chandrakar
            Girls Hostel Mahila Thana, (Near Masjid) Bairan Bazar, Raipur, Tahsil And
            District - Raipur Chhattisgarh
                                                                                 ---- Petitioner
                                                Versus
           Manjit Jaiswal S/o Shri Yogendra Jaiswal Aged About 29 Years Assistant
            Professor, Gurughasidas Vishvavidyalaya, R/o Nand Kishor Colony, 27 Kholi,
            Bilaspur, Tahsil And District - Bilaspur Chhattisgarh
                                                                              ---- Respondent



             For Appellant                 :      Mr. Dashrath Prajapati, Advocate appears on
                                                  behalf of Mr. Alok Bakshi, Advocate


                                Hon'ble Shri Justice Goutam Bhaduri

                                 Hon'ble Smt. Justice Rajani Dubey

                                         Judgment on Board


       Per Goutam Bhaduri, J.

07/12/2021

1. Learned counsel for the appellant submits that the instant appeal

was preferred against the interim maintenance order and since with the lapse of

time the final orders have been passed, therefore, this appeal has become

infructuous.

2. In view of such submission, the appeal is disposed of.

                    Sd/-                                                      Sd/-


                 (Goutam Bhaduri)                                      (Rajani Dubey)

                      Judge                                                Judge
Ashu