FA/153/2023
2023 Latest Caselaw 2947 UK

               Office Notes,
              reports, orders
SL.           or proceedings
      Date                                        COURT'S OR JUDGES'S ORDERS
No           or directions and
             Registrar's order
              with Signatures
                                 F.A. No. 153 of 2023
                                 Hon'ble Manoj Kumar Tiwari, J.

Hon'ble Pankaj Purohit, J.

Mr. Deep Chandra Joshi, Advocate for the appellant.

2. Appellant filed a Divorce Petition, which has been dismissed by learned Family Court, Roorkee, District Haridwar vide judgment dated 28.08.2023. Challenging the said judgment, this Appeal is filed under Section 19 of Family Courts Act, 1984.

3. As per office report, the Appeal is within time.

4. Heard.

5. Admit.

6. Summon the Lower Court Record.

7. Issue notice to respondents, returnable within four weeks.

9. In addition to normal mode of service, appellant is permitted to serve the respondents through all modes, including electronic mode.

10. Steps to be taken within a week.

11. List on 07.12.2023.

(Pankaj Purohit, J.) (Manoj Kumar Tiwari, J.) 03.10.2023 Navin