Uttarakhand High Court

FA/123/2025 on 2 July, 2025

Author: Manoj Kumar Tiwari

Bench: Manoj Kumar Tiwari

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

         02.07.2025
                                               FA No. 123 of 2025
                                               Hon'ble Manoj Kumar Tiwari, J.

Hon'ble Subhash Upadhyay, J.

Mr. Yogesh Upadhyay, Advocate for the appellant.

2. This is an appeal under Section 19 of Family Courts Act, challenging judgment dated 26.05.2025, rendered by learned Additional Principal Judge, Family Court, Kashipur, District Udham Singh Nagar in Family Case No. 390 of 2019.

3. By the said judgment, learned Court below gave a declaration in favour of respondent that his marriage with the appellant has been dissolved as per Muslim law.

4. Issue notice to respondent returnable within four weeks. Steps be taken within a week.

5. List on 15.09.2025.

6. Till next date of listing, effect and operation of impugned judgment dated 26.05.2025 shall remain stayed.

7. Stay Application (IA/1/2025) stands disposed of.

(Subhash Upadhyay, J.) (Manoj Kumar Tiwari, J.) 02.07.2025 Mahinder/