Citation : 2025 Latest Caselaw 3248 UK
Judgement Date : 25 June, 2025
2025:UHC:5352-DB
Office Notes,
reports,
orders or
proceedings
SL.
Date or directions COURT'S OR JUDGE'S ORDERS
No.
and
Registrar's
order with
Signatures
FA 167/2023
Hon'ble Manoj Kumar Tiwari, J.
Hon'ble Subhash Upadhyay, J.
Mr. Piyush Sammal and Ms. Sarita Bisht, Counsel for the appellant.
Mr. Sandeep Adhikari, Advocate, for the respondent.
(2) For the reasons indicated in the delay condonation application (IA/1/2023), the same is allowed. Delay in filing this appeal is condoned.
(3) This appeal is filed by the husband challenging the judgment and order dated 22.8.2023, rendered by Judge, Family Court, Kashipur, District Udham Singh Nagar in Family Suit No. 1830/2018, whereby his suit for divorce was dismissed.
(4) Parties were referred for counselling vide order dated 25.4.2025. Counsellor's report is on record. Perusal thereof reveals that parties have decided to reunite and start life afresh. (5) Learned Counsel for the parties unanimously submit that since the dispute has now been settled and parties have decided to live together, therefore, the appeal be disposed of in terms of the settlement arrived at between the parties. (6) In such view of the matter, this appeal is disposed of in terms of the settlement arrived at between the parties.
(Subhash Upadhyay, J.) (Manoj Kumar Tiwari, J.) 25.06.2025 Pr PRABODH
DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF
2.5.4.20=3a082a00a95aff911a9559743af8f21c50602ff6eae4e61af3
KUMAR aeab198d462503, postalCode=263001, st=UTTARAKHAND, serialNumber=0DC111E8D8CA66E16B940EFDF806ACCC1AB58805 2DF6FCA58C67F3C91957BE53, cn=PRABODH KUMAR Date: 2025.06.25 17:46:02 +05'30' 2025:UHC:5352-DB
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