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FA/89/2025
2025 Latest Caselaw 816 UK

Citation : 2025 Latest Caselaw 816 UK
Judgement Date : 8 July, 2025

Uttarakhand High Court

FA/89/2025 on 8 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.89 of 2025
                                  Hon'ble Manoj Kumar Tiwari, J.

Hon'ble Subhash Upadhyay, J.

Mr. Shailendra Nauriyal, Advocate for the appellant.

2. This is an appeal under Section 19 of The Family Courts Act, challenging judgment dated 19.04.2025 passed by Principal Judge, Family Court, Dehradun, whereby the suit filed by the appellant for divorce, was dismissed.

3. As per office report, there is delay of 01 day in filing the appeal.

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

5. List on 26.08.2025.

(Subhash Upadhyay, J.) (Manoj Kumar Tiwari, J.) 08.07.2025 08.07.2025 Rajni

 
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