Uttarakhand High Court

FA/54/2025 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.54 of 2025
                                     Hon'ble Manoj Kumar Tiwari, J.

Hon'ble Vivek Bharti Sharma, J.

Mr. Gaurav Panwar, proxy counsel for Ms. Prabha Naithani, learned counsel for the appellant.

2. This is an appeal under Section 19 of the Family Court Act challenging the judgment and order dated 07.02.2024 passed by learned Principal Judge, Family Court, Roorkee, District Haridwar in Original Suit No.540 of 2019, "Naresh Chand Vs. Manju" whereby petition for dissolution of marriage under Section 13(1)(i-a) and 13(1)(i-b) of Hindu Marriage Act filed by the petitioner/appellant has been rejected.

3. As per office report, there is delay of 403 days in filing the appeal.

4. Issue notice to respondent on delay condonation application returnable within four weeks.

5. Steps to be taken within a week.

6. List this case on 25.07.2025.

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