Prakash Padia, J. - (1.) Pursuant to the order passed by this Court on 2.3.2021 both the petitioners namely Smt. Madhuri Shrivastav and Ms. Vaishnavi appeared in person before this Court. The respondent no.1/Praveen Kumar Shrivastav also appeared in person.
(2.) Mr. Dhruv Narayan Mishra, who was appointed Amicus Curiae by order of this Court dated 26.2.2020, is also present to assist the Court.
(3.) The petitioners have preferred present petition with the following prayers :- "1. Issue an order of certiorari quashing entire proceedings of Case No.13/2013 (Praveen Kumar Srivastav Vs. Smt Madhuri Srivastav), U/s 28A of Hindu Marriage Act, read with Order XXIX Rule 2A of CPC, pending before the Additional Judge, Family Court, Allahabad, imposing heavy cost to the respondent No.1. 2. Issue another order or direction commanding the respondent No.1 to pay sum of Rs.2,83,600/- to petitioners with simple interest since January, 2015, within a stipulated period of time, in compliance of the judgment/decree dated 17.01.2015, passed by the Court below in Marriage Case No.291/2003. 3. Issue any other writ, order or direction which this Hon'ble Court may found deem fit and proper with the facts and circumstances of the case. So that justice be done. ;