FA/138/2023
2023 Latest Caselaw 2694 UK

               Office Notes,
              reports, orders
SL.           or proceedings
      Date                                        COURT'S OR JUDGES'S ORDERS
No           or directions and
             Registrar's order
              with Signatures
                                 FA No. 138 of 2023
                                 Hon'ble Manoj Kumar Tiwari, J.

Hon'ble Pankaj Purohit, J.

(1) Mr. Aditya Singh, learned counsel for the appellant.

(2) Mr. Akshay Pradhan, learned counsel for the caveator.

(3) This is an appeal under Section 19 of The Family Courts Act, 1984 against the judgment & decree dated 11.08.2023 passed by Principal Judge, Family Court, Dehradun, whereby appellant's suit for declaring his marriage with respondent as null and void, based on Talaq has been dismissed.

(4) As per Office report, appeal is filed within time.

                                 (5)     Admit.

                                 (6)     Summon the lower court record.

(7) Once lower court record is received, Registry shall prepare paper book in order to supply the same to the parties, as per rule, within three weeks thereafter.

(8) List this case on 06.11.2023.

(Pankaj Purohit, J.) (Manoj Kumar Tiwari, J.) 13.09.2023 Aswal