Allahabad High Court
Ghanshyam Pandey vs Smt. Guddi Devi on 28 August, 2024
Author: Saumitra Dayal Singh
Bench: Saumitra Dayal Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 39 Case :- FIRST APPEAL No. - 332 of 2013 Appellant :- Ghanshyam Pandey Respondent :- Smt. Guddi Devi Counsel for Appellant :- Manvendra Singh Counsel for Respondent :- Shiva Kant Awasthi Hon'ble Saumitra Dayal Singh,J.
Hon'ble Donadi Ramesh,J.
1. List revised. None appears to press the appeal for either side in either call.
2. Present appeal has been filed under Section 28 of the Hindu Marriage Act, 1955 arises from the judgement and order dated 6.4.2013 passed by Additional Sessions Judge, Court no.1, Fatehpur in Petition No. 18 of 2012 (Ghanshyam Pandey vs Smt. Guddi Devi) whereby the divorce case instituted by the appellant was dismissed.
3. Accordingly, the present appeal is dismissed for want of prosecution.
Order Date :- 28.8.2024 Prakhar (Donadi Ramesh, J.) (S.D. Singh, J.)