Smt. Anju v. Vipin Kumar

Court No. - 39

Case :- FIRST APPEAL No. - 632 of 2015

Appellant :- Smt. Anju Respondent :- Vipin Kumar Counsel for Appellant :- Sanjay Kumar Srivastava,Sushil Kumar Pandey Counsel for Respondent :-

Hon'ble Saumitra Dayal Singh,J. Hon'ble Donadi Ramesh,J.

1. List revised. None present for either party, in either call.

2. Present appeal is directed against the judgment and order dated

30.08.2007 passed by Chief Judge, Family Court, Meerut passed

in Misc. Case No. 28 of 2006 (Smt. Anju Vs. Vipin Kumar),

whereby the learned Court below had dismissed the application

filed by the present appellant under Order 9 Rule 13 of C.P.C.,

seeking recall of the ex parte judgment and order dated 26.3.2004

passed by Judge, Family Court, Meerut in Divorce Petition No.

337 of 2002 (Vipin Kumar Vs. Smt. Anju). At present, the learned

Court below has dismissed the restoration application filed by the

appellant. The order-sheet reveals that steps have not been taken

by the appellant to serve the respondent.

3. Accordingly, the appeal is dismissed for want of prosecution.

Order Date :- 27.8.2024 Noman

(Donadi Ramesh, J.) (S.D. Singh, J.)