FA/15/2025
2025 Latest Caselaw 2152 UK

Uttarakhand High Court

FA/15/2025 on 20 February, 2025

                       Office Notes, reports, orders
SL.                    or proceedings or directions
              Date                                                            COURT'S OR JUDGES'S ORDERS
No                      and Registrar's order with
                                Signatures


          20.02.2025
      U




                                                       FA No. 15 of 2025
                                                       U   Hon'ble Manoj Kumar Tiwari, J.

U Hon'ble Pankaj Purohit, J.

Mr. Pankaj Chaturvedi, Advocate for the appellant.

2. This is an Appeal under Section 19 of Family Courts Act, challenging divorce decree passed by learned Additional Principal Judge, Family Court, Haridwar.

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

4. Admit the Appeal.

5. Issue notice to respondent by all permissible modes including electronically. Steps be taken within a week.

6. List on 15.04.2025.

7. Till further orders, effect and operation of impugned judgment dated 29.01.2025, passed in Divorce Petition (O.S. No. 294 of 2019) shall remain stayed.

(Pankaj Purohit, J.) (Manoj Kumar Tiwari, J.) 20.02.2025 Mahinder/