C482/1097/2019
2022 Latest Caselaw 3560 UK

Citation : 2022 Latest Caselaw 3560 UK
Judgement Date : 10 November, 2022

Uttarakhand High Court

C482/1097/2019 on 10 November, 2022

                   Office Notes,
                reports, orders or
                 proceedings or
sl. No   Date                                      COURT'S OR JUDGES'S ORDERS
                  directions and
                Registrar's order
                 with Signatures
                                     C-482 No. 1097 of 2019
                                     Hon'ble Sharad Kumar Sharma, J.

Mr. Manoj Joshi, Advocate for the applicant.

Mr. Atul Kumar Sah, learned Deputy Advocate General along with Ms. Lata Negi and Mr. Tumul K. Nainwal, Brief Holders for the State.

The present C-482 application is, as a consequence of a matrimonial discord between the parties resulting into a registration of Criminal Case No. 192 of 2018 "State Vs. Dr. Nitin Kumar" for trying the present applicant-husband under Section 323, 498-A, 504 of I.P.C., and Section 3/4 of the Dowry Prohibition Act.

During the intervening period, the proceedings under Section 13 of Hindu Marriage Act, was drawn by the present applicant, which has attained finality, as a consequence of it rendering of decree of divorce dated 23.09.2022, the marriage dated 24.05.2011, has been annulled.

In the instant C-482 application, the respondent no.2 was noticed, and there is an office report dated 08.01.2020, that the respondent no.2 has received the notices personally, but till date none has put in appearance on her behalf.

Since, the marriage dated 24.5.2011, has already been annulled, and it is informed by the Court, that the said judgment has not been put to challenge by the parties, coupled with the fact, that the respondent no.2, despite of service of notice, has not put in appearance, the Misc. Application IA No. 9215 of 2022, praying for an extension of interim order, would stand disposed of, the interim order dated 03.07.2019, would continue to operate, till the next date of listing.

List after three weeks.

Meanwhile, learned counsel for the respondents may file counter affidavit.

(Sharad Kumar Sharma, J.) 10.11.2022 Mamta