FA/52/2022
2023 Latest Caselaw 1080 UK

                   Office Notes,
                      reports,
                     orders or
                   proceedings
SL.
        Date       or directions                      COURT'S OR JUDGES'S ORDERS
No
                        and
                    Registrar's
                    order with
                    Signatures
      20.04.2023
                                   FA No.52 of 2022
                                   Hon'ble Vipin Sanghi, C.J.
                                   Hon'ble Alok Kumar Verma, J.

1. Mr. Nagesh Aggarwal, learned counsel for the appellant.

2. Mr. Jagdish Singh Bisht, learned counsel for the respondent.

3. Learned counsel for the appellant submits that the parties have been living separately for the past 18 years.

4. The present is an Appeal preferred by the appellant-husband to assail the judgment dismissing the petition preferred by him under Section 13(1)(ia) of the Hindu Marriage Act, 1955 to seek divorce on the ground of cruelty.

5. Let the parties remain present in the Court on the next date.

6. List on 08.06.2023.

                                         (Alok Kumar Verma, J)         (Vipin Sanghi, CJ)

                                             20.04.2023                  20.04.2023
                                   Rathour