SPA/195/2022
2025 Latest Caselaw 4712 UK

Uttarakhand High Court

SPA/195/2022 on 7 October, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                        COURT'S OR JUDGES'S ORDERS
No             directions and
             Registrar's order
              with Signatures
D1-
06                                FA No.195 of 2022
                                  Hon'ble Ravindra Maithani, J.

Hon'ble Alok Mahra, J.

Ms. Sukhwani Singh, Advocate for the appellant.

The appellant proposes to challenge the judgment and decree dated 19.04.2022, passed in O.S. No.393 of 2015, Rakesh Kumar Kothari Vs. Smt. Sashi, by the court of Additional Judge, Family Court, Dehradun. It is delayed by 128 days. Delay Condonation Application, IA No.1 of 2022, has also been filed.

Heard The respondent was issued notice. As per office report dated 29.05.2024, notices have personally been served on the respondent, but she did not appear.

According to the appellant, he had made efforts for amicable settlement. In that process, delay occurred.

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

The delay in preferring the appeal is condoned.

Heard on admission.

Admit.

Issue notices to the respondent, returnable within six weeks.

Steps to be taken within a week. Let call for the LCR.

List this matter on 16.12.2025.

(Alok Mahra J.) (Ravindra Maithani J.) 07.10.2025 RV