FA/61/2025
2025 Latest Caselaw 3974 UK

Uttarakhand High Court

FA/61/2025 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. 61 of 2025
                               Hon'ble Manoj Kumar Tiwari, J.

Hon'ble Ashish Naithani, J.

Mr. Vikas Bahuguna, Advocate for the appellant.

2. This is an Appeal under Section 19 of Family Courts Act, 1984, against the divorce decree, passed by learned Additional Principal Judge, Family Court, Rishikesh, District Dehradun.

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

4. Admit.

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

6. Steps to be taken within a week.

7. Trial Court record be summoned.

8. List this case on 16.07.2025.

9. Till the next date of listing, effect and operation of the impugned judgment shall remain stayed.

10. Stay Application (IA No. 01 of 2025) stands disposed of.

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