FA/187/2019
2025 Latest Caselaw 5381 UK

Uttarakhand High Court

FA/187/2019 on 10 November, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

              Office Notes,
       Date      reports,
                orders or                      COURT'S OR JUDGE'S ORDERS
              proceedings
              or directions
                   and
               Registrar's
               order with
               Signatures
D/10                          FA No.187 of 2019
                              Hon'ble Ravindra Maithani, J.

Hon'ble Alok Mahra, J.

Mr. Aditya Pratap Singh, Advocate for the appellant.

Ms. Vinita Chauhan, respondent appeared in- person.

On 03.09.2025, this Court has observed as follows:-

"Today, the respondent, who is appearing in- person, submits that if the appellant transfer his flat to her, which is adjoining to the ISBT, Dehradun and also give maintenance, the efforts for settlement may be made. She also submits that she also needs alimony. At it, learned counsel for the appellant would submit that the petitioner may not sell his soul; he is maintaining the children; the respondent is a retired government servant.

Learned counsel for the appellant submits that a date for final hearing may be fixed because he was expecting that some amicable settlement may be arrived at between the parties."

Today, parties appeared and it was expressed that the matter may not be amicable settled. The Court, in fact, required the respondent, who is appearing in-person that she may be provided legal aid at the State expenses. But, the respondent said that she does not need any legal assistance, she would argue her case, whatever the fate may be.

Arguments heard.

Judgment reserved.

(Alok Mahra, J.) (Ravindra Maithani, J.) 10.11.2025 Sanjay