FA/203/2024
2025 Latest Caselaw 6358 UK

Uttarakhand High Court

FA/203/2024 on 16 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-
12                                FA No.203 of 2024
                                  Hon'ble Ravindra Maithani, J.

Hon'ble Alok Mahra, J.

Mr. G.S. Negi, Advocate for the petitioner.

Mr. T.C. Pandey, Advocate for the respondent.

The matter was referred for mediation. Now, the report has been received, which records that the mediation failed.

Heard on Delay Condonation

The appellant proposes to challenge the judgment and order dated 08.07.2024, passed in Matrimonial Suit No.48 of 2023, Amit Kumar Vs. Smt.Pooja Barthwal, by the Family Judge, District Pauri Garhwal. By it, the petition filed by the respondent under Section 13 of the Hindu Marriage Act, 1955, seeking divorce has been allowed ex parte. It is delayed. The delay condonation application has been filed.

Learned counsel for the appellant submits that the appellant resides in Bareilly along with her daughter; she could not get the information about the decision of the case on time. Therefore, delay occurred.

It is not objected to by learned counsel for the respondent.

Having considered, the delay condonation application is allowed.

The delay in preferring the appeal is condoned.

Objections have already been filed by the respondent.

Let call for the LCR.

Once LCR is received, paper book be prepared and provided to learned counsel for the parties, as per rule.

List this matter on 23.03.2026.

(Alok Mahra J.) (Ravindra Maithani J.) 16.12.2025 RV