FA/70/2025
2025 Latest Caselaw 3973 UK

Uttarakhand High Court

FA/70/2025 on 30 April, 2025

Author: Manoj Kumar Tiwari

Bench: Manoj Kumar Tiwari

              Office Notes,
             reports, orders
             or proceedings
SL.
      Date    or directions                    COURT'S OR JUDGE'S ORDERS
No.
             and Registrar's
               order with
               Signatures
                               FA No. 70 of 2025
                               Hon'ble Manoj Kumar Tiwari, J.

Hon'ble Ashish Naithani, J.

Mr. Pradeep Kumar Chauhan, Advocate for the appellant.

2. This is an Appeal under Section 19 of Family Courts Act, 1984, against the judgment dated 04.04.2025, passed by learned Additional Principal Judge, Family

of 2021. By the said judgment, divorce petition filed by the appellant, was dismissed.

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

4. Admit.

5. Issue notice to respondent, returnable within four weeks.

6. Steps to be taken within a week.

7. Let the family court record be summoned.

8. List this case on 16.07.2025.

(Ashish Naithani, J.) (Manoj Kumar Tiwari, J.) 30.04.2025 Shiksha