Uttarakhand High Court
Smt. Jasleen Kaur vs Shikhar Kacker on 13 February, 2026
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13.02.2026
FA No. 84 of 2024
Smt. Jasleen Kaur .......Appellant.
Versus
Shikhar Kacker ......Respondent.
Hon'ble Manoj Kumar Gupta, C.J.
Hon'ble Subhash Upadhyay, J.
1. Sri Abhijay Negi and Ms. Snigdha Tiwari, learned counsel for the appellant.
2. Sri Rajendra Dobhal, learned Senior Counsel assisted by Sri Akshay Pradhan, learned counsel for the respondent.
3. Ms. Jasleen Kaur Sidhu-the appellant is present in the Court personally and Sri Shikhar Kacker-the respondent is also present through virtual mode.
4. Learned counsel for the parties have placed before us the order of the Supreme Court dated 11.02.2025 in Special Leave to Appeal (C) No. 10110-10111 of 2023.
5. Having heard both the parties who have remained present during the hearing personally and by virtual mode, we are of the opinion that one more attempt should be made for amicable settlement.
6. As agreed between the parties, let the instant matter be posted for 20.03.2026. The matter will be taken up at 02:15 P.M. in Chambers.
(Subhash Upadhyay, J.) (Manoj Kumar Gupta, C.J.) 13.02.2026 13.02.2026 Rathour