Allahabad High Court
Seenu Devi vs Amit Kumar (Corporal Airforce) on 10 April, 2024
Author: Vivek Kumar Birla
Bench: Vivek Kumar Birla
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2024:AHC:62760-DB Court No. - 29 Case :- FIRST APPEAL No. - 434 of 2020 Appellant :- Seenu Devi Respondent :- Amit Kumar (Corporal Airforce) Counsel for Appellant :- Amit Counsel for Respondent :- Hemendra Kumar,Ram Kumar Dubey Hon'ble Vivek Kumar Birla,J.
Hon'ble Syed Qamar Hasan Rizvi,J.
Re: Civil Misc. Withdrawal Application No. 6 of 2024
1. Allowed.
Re: Appeal
1. Heard Sri Amit, learned counsel for the appellant and Sri Hemendra Kumar, learned counsel for the respondent.
2. Present appeal has been filed challenging the impugned order dated 7.11.2020 and 21.11.2020 passed by the Additional Principal Judge, Family Court, Bijnor in Matrimonial Suit No. 1614 of 2019 (Amit Kumar vs. Smt. Seenu Devi) filed under Section 13 of the Hindu Marriage Act.
3. Learned counsel for the parties agree that the compromise between the parties has already taken place and as such, present appeal may be dismissed as not pressed. An application with the same prayer, which is supported by an affidavit, has also been filed.
4. Prayer is granted.
5. Interim order, if any, stands vacated.
6. This appeal is accordingly dismissed as not pressed. No order as to costs. Order Date :- 10.4.2024 Abhishek