Uttarakhand High Court

FA/101/2025 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.101 of 2025
                                  Hon'ble Manoj Kumar Tiwari, J.

Hon'ble Subhash Upadhyay, J.

Mr. Ravindra Singh Rawat, Advocate for the appellant.

2. Mr. Prashant Khanna, Advocate for the Caveator.

3. This is an appeal under Section 19 of The Family Courts Act, challenging judgment dated 03.05.2025 passed by Principal Judge, Family Court, Pauri Garhwal, whereby the suit filed by respondent for divorce, was decreed.

4. As per office report, the appeal is within time.

5. Respondent is on caveat through Mr. Prashant Khanna, Advocate. Copy of appeal has been supplied to Mr. Prashant Khanna, Advocate.

6. Admit.

7. Trial Court record be summoned.

8. List on 08.09.2025.

9. Till the next date of listing, the effect and operation of impugned judgment dated 03.05.2025 shall remain stayed.

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