FA/81/2018
2023 Latest Caselaw 2759 UK

                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                               COURT'S OR JUDGES'S ORDERS
No             directions and
             Registrar's order
              with Signatures
                                   FA No.81 of 2018
                                   Hon'ble Manoj Kumar Tiwari, J.

Hon'ble Pankaj Purohit, J.

Ms. Disha Vashistha, learned counsel holding brief of Mr. Vivek Pathak, learned counsel for the appellant.

2. Mr. Dushyant Mainali, learned counsel for the respondent.

3. In sequel to order dated 22.08.2023, respondent- Smt. Mamta Panwar is present in-person, however, appellant has appeared virtually, as according to him, he could not get timely intimation about the said order.

4. Appellant undertakes to pay ₹10,000/- to respondent towards travelling and other expenses for her visit to Nainital today.

5. On the request of appellant, list this case on 04.10.2023. Both parties shall remain virtually present on the said date.

6. In the meantime, appellant may deposit the amount, in the bank account of respondent, in terms of judgment and decree passed by the Family Court.

(Pankaj Purohit, J.) (Manoj Kumar Tiwari, J.) 19.09.2023 SK