FA/212/2025
2025 Latest Caselaw 6052 UK

Uttarakhand High Court

FA/212/2025 on 3 December, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                         COURT'S OR JUDGES'S ORDERS
No             directions and
             Registrar's order
              with Signatures
D1-
03                                FA No.212 of 2025
                                  Hon'ble Ravindra Maithani, J.

Hon'ble Alok Mahra, J.

Mr. C.K. Sharma, Advocate for the appellant.

Heard.

Admit.

Issue notices to the respondent, returnable within six weeks.

Steps to be taken within a week. List this matter on 09.03.2026, for final hearing.

Heard on Stay Application, IA No.1 of 2025.

The challenge in this appeal is made to the order dated 07.11.2025, passed in Original Suit No.731 of 2023, Smt. Ranjana Rawat Vs. Maneesh Kumar Singh, under Section 13(1)(ia) of the Hindu Marriage Act, 1955, by the court of Principal Judge, Family Court, Udham Singh Nagar, by which, an application for seeking divorce by the respondent has been allowed.

Learned counsel for the appellant submits that, in fact, the appellant never married the respondent, and under the garb of the impugned order, the respondent has filed false FIR against the appellant.

Having heard, as an interim measure, till the next date of listing, the effect and operation of the impugned judgment and order shall remain in abeyance.

(Alok Mahra J.) (Ravindra Maithani J.) 03.12.2025 RV