FA/128/2025
2025 Latest Caselaw 780 UK

Uttarakhand High Court

FA/128/2025 on 7 July, 2025

Author: Manoj Kumar Tiwari

Bench: Manoj Kumar Tiwari

                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                       COURT'S OR JUDGES'S ORDERS
No             directions and
             Registrar's order
              with Signatures
                                  FA No.128 of 2025
                                  Hon'ble Manoj Kumar Tiwari, J.

Hon'ble Subhash Upadhyay, J.

Ms. Gyanmati Kushwaha, Advocate for the appellants.

2. This is an appeal under Section 19 of The Family Courts Act, challenging judgment dated 09.04.2025 passed by Additional Principal Judge, Family Court, Udham Singh Nagar, whereby the matrimonial case filed by appellant no.1-wife under Section 9 of Hindu Marriage Act, for restitution of conjugal rights, was dismissed.

3. As per office report, there is a delay of 55 days in filing the appeal.

4. Issue notice to respondent on the Delay Condonation Application, returnable within four weeks.

5. List on 16.09.2025.

(Subhash Upadhyay, J.) (Manoj Kumar Tiwari, J.) 07.07.2025 07.07.2025 Rajni