Uttarakhand High Court

FA/45/2025 on 5 May, 2025

Author: Manoj Kumar Tiwari

Bench: Manoj Kumar Tiwari

              Office Notes,
             reports, orders
             or proceedings
SL.
      Date    or directions                COURT'S OR JUDGE'S ORDERS
No.
             and Registrar's
               order with
               Signatures
                               FA No.45 of 2025
                               Hon'ble Manoj Kumar Tiwari, J.

Hon'ble Ashish Naithani, J.

Ms. Rajni Rangwal, learned counsel holding brief of Mr. Pawan Mishra, learned counsel for appellant.

2. This is an appeal against divorce decree passed by learned Additional Principal Judge, Ist Family Court, Dehradun in Suit No.1288 of 2021. By the said judgment, suit for divorce filed by husband was decreed on the ground of cruelty. Challenging the said judgment wife has filed this appeal.

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

4. Admit.

5. Family Court record be summoned.

6. List on 22.07.2025.

7. Having heard learned counsel for parties, as an interim measure, it is directed that effect and operation of order dated 06.03.2025 passed by learned Additional Principal Judge, Ist Family Court, Dehradun in Suit No.1288 of 2021 shall remain stayed.

(Ashish Naithani, J.) (Manoj Kumar Tiwari, J.) 05.05.2025 Arti