Uttarakhand High Court

FA/50/2025 on 1 May, 2025

Bench: Manoj Kumar Tiwari, Vivek Bharti Sharma

                    Office Notes,
                   reports, orders
                   or proceedings
SL.
        Date        or directions                       COURT'S OR JUDGES'S ORDERS
No
                   and Registrar's
                     order with
                     Signatures
      01.05.2025                     FA No.50 of 2025
                                     Hon'ble Manoj Kumar Tiwari, J.

Hon'ble Vivek Bharti Sharma, J.

Mr. Mukul Dangi, learned Legal Aid Counsel for the appellant.

2. This is an appeal under Section 19 of the Family Court Act challenging the judgment and order dated 27.02.2025 as well as the decree dated 10.03.2025 passed by Additional Principal Judge, Family Court, Rishikesh whereby Suit of the appellant/plaintiff under Section 9 of the Hindu Marriage Act for restitution of conjugal rights has been dismissed.

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

4. Admit the appeal.

5. Issue notice to the respondent returnable within four weeks.

6. Steps to be taken within one week.

7. List this case on 24.07.2025 along with FA No.51 of 2025.

(Vivek Bharti Sharma, J.) (Manoj Kumar Tiwari, J.) 01.05.2025 SS