FA/36/2023
2023 Latest Caselaw 679 UK

                    Office Notes,
                   reports, orders
                   or proceedings
SL.
         Date       or directions                      COURT'S OR JUDGES'S ORDERS
No
                   and Registrar's
                      order with
                     Signatures
      17.03.2023                     FA No. 36 of 2023
                                     Sri Vipin Sanghi, C.J.
                                     Sri Alok Kumar Verma, J.

Mr. Nagesh Aggarwal, learned counsel for the appellant.

The submission of learned counsel for the appellant is that the limited challenge to the judgment and decree passed by the Family Court on 17.01.2023, in Original Suit No.528 of 2021, is to the directions contained in Paragraph Nos.106 and 107 of the impugned judgment, relating to grant of maintenance, and declaration of ownership of the immovable property to the extent of 50% in favour of the respondent.

Issue notice to the respondent in the appeal as well as in the Application (IA No.01 of 2023) seeking condonation of delay, returnable by 12.04.2023, by all permitted modes, including electronically.

Steps to be taken within a week.

List on 12.04.2023 along with FA No.24 of 2023.

                                      (Alok Kumar Verma, J.)             (Vipin Sanghi, C.J.)
                                                 17.03.2023                     17.03.2023
                                     NISHANT