Gautam Khanna vs Shilpa Khanna
2025 Latest Caselaw 846 J&K

Jammu & Kashmir High Court

Gautam Khanna vs Shilpa Khanna on 3 February, 2025

Author: Moksha Khajuria Kazmi

Bench: Moksha Khajuria Kazmi

                                            Sr. No. 117
      HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                      AT JAMMU

RFA No. 31/2024
CM No. 3891/2024

Gautam Khanna                                     .... Petitioner/Appellant(s)

                        Through:-    Mr. Tarun Kr. Tomar, Advocate
                                     (Through Virtual Mode)

                  V/s

Shilpa Khanna                                              .....Respondent(s)

                        Through:-    Mr. Kuldeep Singh Parihar, Advocate

CORAM:HON'BLE MS. JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE

                                  ORDER

03.02.2025

In the instant application, the applicant is seeking condonation of

1400 days' delay in filing the above titled appeal arising out of the

impugned judgment/order dated 10.06.2020 passed by the Learned Family

Court, Jammu in a Maintenance Petition No. 12687 of 2015.

Notice, waived by Mr. Kuldeep Singh Parihar, learned counsel on

behalf of the non-applicant, he states that he has no objection if the instant

application is allowed and delay is condoned.

For the reasons stated in the application coupled with the

submissions made at Bar and in view of no objection from the other side,

the instant application is allowed and 1400 days' delay in filing the above

titled appeal is condoned.

This application is disposed of as such.

Issue notice, waived by Mr. Kuldeep Singh Parihar, learned counsel

on behalf of the respondent.

List the main appeal on 24.02.2025.

(MOKSHA KHAJURIA KAZMI) Judge JAMMU 03.02.2025 RAM MURTI