FA/136/2025
2025 Latest Caselaw 1725 UK

Uttarakhand High Court

FA/136/2025 on 5 August, 2025

Author: Manoj Kumar Tiwari

Bench: Manoj Kumar Tiwari

                      Office Notes,
                   reports, orders or
SL.                 proceedings or
          Date                                            COURT'S OR JUDGE'S ORDERS
No.                  directions and
                   Registrar's order
                    with Signatures
      05.08.2025                        F.A. No. 136 of 2025
                                        Hon'ble Manoj Kumar Tiwari, J.

Hon'ble Subhash Upadhyay, J.

Mr. Amish Tewari & Mr. Kailash Chandra, Advocates for the appellants.

2. This is an Appeal under Section 19 of Family Courts Act, challenging the judgment dated 8.7.2025, rendered by Additional Principal Judge, Family Court, Haldwani, District Nainital in Civil Suit No. 38 of 2020.

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

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

5. Steps to be taken within a week.

6. Admit.

7. Family Court record be summoned.

8. List on 14.10.2025.

9. Till the next date of listing, effect and operation of the impugned judgment dated 8.7.2025 shall remain stayed.

10. Stay Application (IA No. 1 of 2025) stands disposed of.

(Subhash Upadhyay, J.) (Manoj Kumar Tiwari, J.) 05.08.2025 Navin