REGENT COMPUTRONICS PVT. LTD.

Abhilasha Shroti Appellant

V/S

Rajendra Prasad Shroti Respondents

Referred Judgements :-

N G DASTANE VS. S DASTANE [REFERRED TO]
SHOBHA RANI VS. MADHUKAR REDDI [REFERRED TO]
PAWAN KUMAR VS. STATE OF HARYANA [REFERRED TO]
SAVITRI PANDEY VS. PREM CHANDRA PANDEY [REFERRED TO]
PRANEEN MEHTA VS. INDERJIT MEHTA [REFERRED TO]
VIJAYKUMAR RAMCHANDRA BHATE VS. NEELA VIJAYKUMAR BHATE [REFERRED TO]
A JAYACHANDRA VS. ANEEL KAUR [REFERRED TO]
NAVEEN KOHLI VS. NEELU KOHLI [REFERRED TO]
VINITA SAXENA VS. PANKAJ PANDIT [REFERRED TO]
SAMAR GHOSH VS. JAYA GHOSH [REFERRED TO]
VISHWANATH SITARAM AGRAWAL VS. SARLA VISHWANATH AGRAWAL [REFERRED TO]
JOYDEEP MAJUMDAR VS. BHARTI JAISWAL MAJUMDAR [REFERRED TO]

JUDGEMENT

(1.) List revised. None is present for the respondent, in either call.

(2.) Heard Sri K.K. Tiwari, learned counsel for the appellant.

(3.) The present appeal has been filed under Sec. 19 of the Family Courts Act, 1984 arising from the judgment and order dtd. 22/3/2004 passed by the Judge, Family Court, Jhansi in Original Suit No.134 of 2001 (Rajendra Prasad Shroti Vs. Abhilash Shtroti). By that order, learned court below has dissolved the marriage between the parties under Sec. 13 of the Hindu Marriage Act, 1955.

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ABHILASHA SHROTI Vs. RAJENDRA PRASAD SHROTI

Referred Judgements :-

JUDGEMENT

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