Uttarakhand High Court

C482/478/2023 on 13 May, 2025

Author: Pankaj Purohit

Bench: Pankaj Purohit

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                                           C482 No.478 of 2023
                                           Hon'ble Pankaj Purohit, J.

Mr. Vikas Kumar Guglani, Advocate for the applicant.

2. Mr. B.C. Joshi, A.G.A. for the State.

3. Mr. B.S. Koranga, Advocate for respondent no.2.

4. Learned counsel for the applicant submitted before this Court that during pendency of the C482 application parties got separated by way of a decree of mutual divorce, passed by Family Court, Kanpur, as per the information received by learned counsel for the applicant.

5. Learned counsel for the applicant prays for and is granted two weeks' time to bring on record the judgment and order of mutual divorce by way of filing a supplementary affidavit.

6. List this case on 18.06.2025.

7. Interim order dated 22.03.2023 is extended, till the next date of listing.

(Pankaj Purohit, J.) 13.05.2025 SK