FA/116/2025
2025 Latest Caselaw 3183 UK

Uttarakhand High Court

FA/116/2025 on 23 June, 2025

Author: Manoj Kumar Tiwari

Bench: Manoj Kumar Tiwari

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



         23.06.2025
                                                 FA No. 116 of 2025
                                                 Hon'ble Manoj Kumar Tiwari, J.

Hon'ble Subhash Upadhyay, J.

Ms. Seema Dhinga, Advocate for appellant. Mr. Ankit Rana, Advocate for respondent.

2. This is an Appeal under Section 19 of Family Courts Act, challenging judgment and order dated 17.05.2025, passed by Additional Principal Judge- First, Family Court, Dehradun in O.S. No. 1159 of 2023.

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

4. Mr. Ankit Rana, Advocate has accepted notice on behalf of respondent.

5. Admit.

6. Trial Court's record be summoned.

7. List on 11.08.2025.

(Subhash Upadhyay, J.) (Manoj Kumar Tiwari, J.) 23.06.2025 Mahinder/