RATIKA CHAUHAN Vs. BHUVNESH KUMAR SINGH
LAWS(ALL)-2019-5-489
HIGH COURT OF ALLAHABAD
Decided on May 15,2019

Ratika Chauhan Appellant
VERSUS
Bhuvnesh Kumar Singh Respondents

JUDGEMENT

- (1.) Heard learned counsel for the appellant.
(2.) This appeal has been preferred against the order dated 18.08.2018 passed by Family Court, Lucknow dismissing the application under Section 13 of Hindu Marriage Act.
(3.) None appears on behalf of the respondent despite the notice through paper publication. In view of above, the matter is heard ex-party.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.