AO/257/2022
2022 Latest Caselaw 2172 UK

     IN THE HIGH COURT OF UTTARAKHAND
                AT NAINITAL
          HON'BLE THE CHIEF JUSTICE SRI VIPIN SANGHI
                             AND
                HON'BLE SRI JUSTICE R.C. KHULBE

                             19TH JULY, 2022

         APPEAL FROM ORDER No. 257 OF 2022

Between:

Shakshi Semwal.
                                                                 ...Appellant
and

Shubham Chaudhary.
                                                             ...Respondent

Counsel for the appellant.         :   Mr. Parikshit    Saini,     the   learned
                                       counsel.



JUDGMENT : (per Sri Vipin Sanghi, C.J.)

              The present appeal is directed against the

order     dated      26.05.2022,       whereby         the       appellant's/

defendant's application, under Section 10 of the Code of

Civil Procedure, 1908, has been rejected.


2.            The present appeal is not maintainable, under

Section 19 of the Family Courts Act, 1984, since the

impugned order is an interlocutory order.



3.            The appeal is, accordingly, dismissed as not

maintainable.
 4.          In sequel thereto, all pending applications also

stand rejected.

                                    ________________
                                     VIPIN SANGHI, C.J.


                                         _____________
                                          R.C. KHULBE, J.

Dt: 19th July, 2022 Rahul