AO/165/2022
2022 Latest Caselaw 1688 UK

                   Office Notes,
                  reports, orders
SL.               or proceedings
        Date                                             COURT'S OR JUDGES'S ORDERS
No               or directions and
                 Registrar's order
                  with Signatures
      06.06.20                       AO No. 165 of 2022
      22
                                     Hon'ble S.K. MISHRA , ACJ.
                                     Hon'ble R.C. Khulbe, J.

Mr. Rajat Mittal, learned counsel for the appellant.

Issue notice to the respondent.

Mr. Abhijay Negi, the learned counsel for the

respondent, has already accepted the copy of the

brief, hence, there is no requirement to send the

respondent a formal notice.

Call for scanned / Xerox copies of the Trial

Court Records.

Six weeks' time is granted to the respondent to

file a counter-affidavit.

Let the matter be listed after six weeks for final

decision.

In the interregnum, the judgment dated

02.05.2022, passed by the Judge, Family Court,

Dehradun in Original Suit No. 662 of 2019, shall remain stayed till the next date of listing.

Urgent certified copy of this order be issued to

the parties, as per Rules.

  (R.C. Khulbe, J.)                (S.K. Mishra, ACJ)

     06.06.2022                     06.06.2022

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