Allahabad High Court
Suyash Agarwal vs Smt Monika Agarwal on 24 November, 2022
Author: Vivek Chaudhary
Bench: Vivek Chaudhary
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 4 Case :- MATTERS UNDER ARTICLE 227 No. - 10655 of 2022 Petitioner :- Suyash Agarwal Respondent :- Smt Monika Agarwal Counsel for Petitioner :- Vibhu Rai,Abhinav Gaur Hon'ble Vivek Chaudhary,J.
The petitioner has filed the present petition for the following primary relief:
"I. Issue an appropriate order or direction setting aside the entire proceeding of Case No. 368 of 2022 pending before the Court of Family Court Moradabad under section 13 (1-A)(ii) of Hindu Marriage Act, 1955 (Smt. Monika Agarwal Versus Suyash Agarwal."
Learned counsel for the petitioner prays to withdraw the petition with liberty to file appropriate application before the court below with regard to maintainability of the proceedings, in accordance with law.
The petition is consigned to record with the liberty as prayed.
Order Date :- 24.11.2022 DS (Vivek Chaudhary,J.)