REGENT COMPUTRONICS PVT. LTD.

Nalini Singh Appellant

V/S

Lt. Col. Rajesh Kumar Singh Respondents

Referred Judgements :-

A.B.C. LAMINART PVT. LTD. V. A.P. AGENCIES,SALEM [REFERRED TO]
F.B. SMT. KIRAN BALA SRIVASTAVA VS. JAI PRAKASH SRIVASTAVA [REFERRED TO]
BHAGWATI PRASAD MISRA VS. DEPUTY COMMISSIONER,BARABANKI [REFERRED TO]
T ARIVANDANDAM VS. T V SATYAPAL [REFERRED TO]
I T C LIMITED VS. DEBTS RECOVERY APPELLATE TRIBUNAL [REFERRED TO]
SOPAN SUKHDEO SABLE VS. ASSISTANT CHARITY COMMISSIONER [REFERRED TO]
CHURCH OF CHRIST CHARITABLE TRUST & EDUCATIONAL CHARITABLE SOCIETY VS. PONNIAMMAN EDUCATIONAL TRUST [REFERRED TO]
MANOHAR LAL CHATRATH VS. MUNICIPAL CORPORATION OF DELHI [REFERRED TO]
RAKESH KUMAR VS. UMESH KUMAR [REFERRED TO]
KIRAN BALA SRIVASTAVA VS. JAI PRAKASH SRIVASTAVA [REFERRED TO]
MADANURI SRI RAMA CHANDRA MURTHY VS. SYED JALAL [REFERRED TO]

JUDGEMENT

(1.) Heard Sri Ram Raj, learned counsel for the appellant.

(2.) Present first appeal under section 19(1) of the Family Court Act has been filed by the appellant against the order dated 11.02.2020 passed by learned Additional Principal Judge, Family Court, Court no.1 Lucknow in Regular Suit No.1274 of 2017 (Lt. Col. Rajesh Kumar Singh Vs. Mrs. Nalini Singh) whereby application filed by the appellant under Order 7 Rule 11 of C.P.C. has been rejected.

(3.) Facts, in brief, as submitted by learned counsel for the appellant are that marriage of appellant and respondent was solemnized according to Hindu Rites and Customs on 13.02.2005 at Nakodha Garden, Swaroop Sagar Choraya, Udaipur( Rajasthan).

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NALINI SINGH Vs. LT. COL. RAJESH KUMAR SINGH

Referred Judgements :-

JUDGEMENT

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