Citation : 2025 Latest Caselaw 5559 UK
Judgement Date : 18 November, 2025
Office Notes,
reports, orders or
SL. proceedings or
Date COURT'S OR JUDGES'S ORDERS
No directions and
Registrar's order
with Signatures
18.11.2025 FA No.79 of 2024
Hon'ble Ravindra Maithani, J.
Hon'ble Alok Mahra, J.
Mr. Deep Chandra Joshi, learned counsel for the petitioner.
2. Mr. Saurav Adhikari, learned counsel for the respondent.
3. In the instant appeal, the appellant has challenged the judgment and order dated 10.04.2024 passed in Civil Case No.342 of 2019, Nirmal Kumar Sharma @ Nirmal Kandpal Vs. Nidhi Pandey, the learned Judge, Family Court Haldwani, District Nainital, by which petition filed by the appellant under Section 13 of the Hindu Marriage Act, 1955 has been rejected.
4. Learned counsel for the parties submit that the parties have amicably settled the dispute.
5. Learned counsel for the appellant submits that now the appellant does not want to pursue with the case, as they have amicably settled the dispute.
6. Parties have joined the proceedings through V.C. The respondent submits that in the school record of their daughter, name of the father is recorded as 'Nirmal Kumar Sharma', but now the appellant has changed his name as 'Nirmal Kandpal'. She submits that as and when documents are required for the purpose of studies of their daughter, the appellant may be required to assist her in providing the documents etc.
7. The appellant submits that he would always cooperate in terms of providing documents etc. for the studies of their daughter.
8. Since parties have settled the dispute and the appellant does not want to pursue the case, the appeal stands disposed of accordingly.
(Alok Mahra, J.) (Ravindra Maithani, J.) 18.11.2025 BS
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!