LAWS(ALL)-2024-7-57

BABITA TRIPATHI Vs. PRAMOD RAM TRIPATHI

Decided On July 31, 2024
Babita Tripathi Appellant
V/S
Pramod Ram Tripathi Respondents

JUDGEMENT

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

(2.) Heard Sri Kaushal Kishore Mani, learned counsel for the appellant.

(3.) The matter was last listed on 15/7/2024. On that date also, none appeared for the respondent. Accordingly, the matter was directed to be listed, peremptorily.