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FA/172/2023
2023 Latest Caselaw 3291 UK

Citation : 2023 Latest Caselaw 3291 UK
Judgement Date : 30 October, 2023

Uttarakhand High Court
FA/172/2023 on 30 October, 2023
                    Office Notes,
                   reports, orders
                   or proceedings
SL.
         Date       or directions                     COURT'S OR JUDGES'S ORDERS
No
                   and Registrar's
                      order with
                     Signatures
      30.10.2023                     FA No. 172 of 2023
                                     Sri Manoj Kumar Tiwari, A.C.J.
                                     Sri Rakesh Thapliyal, J.

1. Mr. Raj Kumar Singh, learned counsel for the appellant.

2. This is an appeal under Section 19 of the Family Courts Act, against the judgment and order dated 19.09.2023, whereby the divorce petition filed by the respondent, was decreed.

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

4. Issue notice to the respondent by all permitted modes, including electronically, returnable within four weeks.

5. Steps to be taken by 01.11.2023.

6. List on 20.12.2023.




                                     (Rakesh Thapliyal, J.)    (Manoj Kumar Tiwari, A.C.J.)
                                               30.10.2023                  30.10.2023

                                     NISHANT
 

 
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