Taiyab Ahmad vs Smt. Isha Parveen
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Uttarakhand High Court

Taiyab Ahmad vs Smt. Isha Parveen on 10 September, 2024

                                                         2024:UHC:6605-DB
HIGH COURT OF UTTARAKHAND AT NAINITAL
     HON'BLE THE CHIEF JUSTICE MS. RITU BAHRI
                        AND
      HON'BLE SRI JUSTICE RAKESH THAPLIYAL
               10TH SEPTEMBER, 2024
               FIRST APPEAL NO. 138 OF 2019
Taiyab Ahmad                                           .........Appellant
                              Versus
Smt. Isha Parveen                                     ......Respondent
Counsel for the appellant      :       Mr. Siddharth Singh, leaned counsel.

Counsel for the respondent     :       Mr. Bilal Ahmed, learned counsel.

                                With
                       A.O. NO. 355 OF 2019
Isha Parveen                                           .....Appellant.
                              Versus
Taiiyab Ahmad                                          .....Respondent.

Counsel for the appellant      :       Mr. Bilal Ahmed, leaned counsel.

Counsel for the respondent     :       Mr. Siddharth Singh, learned counsel.


JUDGMENT :

(per Ms. Ritu Bahri, C.J.)

Learned counsel for the appellant in First

Appeal No. 138 of 2019 has informed that the

appellant (husband) has since expired.

2. In view of the above information given by the

learned counsel for the appellant in FA No. 138 of

2019, both the above Appeals have rendered

infructuous and are, therefore, dismissed as such.

______________

RITU BAHRI, C.J.

__________________ RAKESH THAPLIYAL, J.

Dt: 10th September, 2024 Rathour