FA/118/2025
2025 Latest Caselaw 3283 UK

Uttarakhand High Court

FA/118/2025 on 25 June, 2025

Author: Manoj Kumar Tiwari

Bench: Manoj Kumar Tiwari

              Office Notes,
             reports, orders
             or proceedings
SL.
      Date    or directions
No
             and Registrar's
                order with
               Signatures
                               FA 118/2025
                               Hon'ble Manoj Kumar Tiwari, J.

Hon'ble Subhash Upadhyay, J.

Mr. Piyush Garg, Advocate, for the appellant.

(2) This is an appeal, under Section 19 of the Family Courts Act, against the judgment dated 9.4.2025, passed by Additional Principal Judge, Family Court,

of 2023, whereby suit for divorce and permanent alimony filed by appellant has been rejected. As per office report, there is delay of 45 days in filing this appeal. (3) Issue notice to respondent on delay condonation application returnable within four weeks. Steps be taken within a week.

(4) List on 25.8.2025.

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

25.06.2025 Pr