FA/129/2025
2025 Latest Caselaw 5417 UK

Uttarakhand High Court

FA/129/2025 on 11 November, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

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08                                FA No.129 of 2025
                                  Hon'ble Ravindra Maithani, J.

Hon'ble Alok Mahra, J.

Mr. Rajat Mittal, Advocate for the appellant.

Ms. Gurbani Singh, Advocate for the respondent.

The present appeal is preferred against the judgment and order dated 09.04.2025, passed in Case No.156 of 2022, Smt. Harjeet Kaur Vs. Sri. Navneet Singh, by the Principal Judge, Family Court, Vikas Nagar, District Dehradun, By it, the appellant has been denied relief under Section 25 of the Hindu Marriage Act, 1955. It is delayed. Delay Condonation Application, IA No.1 of 2025, has been filed.

Heard It is not objected to by learned counsel for the respondent.

Having considered the grounds for delay, the delay condonation application is allowed.

The delay in preferring the appeal is condoned.

Admit.

Let call for the LCR.

Once LCR is received, paper book be prepared and provided to learned counsel for the parties, as per rules.

List this matter on 16.02.2026.

(Alok Mahra J.) (Ravindra Maithani J.) 11.11.2025 RV