AO/249/2025
2025 Latest Caselaw 5018 UK

Uttarakhand High Court

AO/249/2025 on 27 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
      27.10.2025                        AO No.249 of 2025
                                        Hon'ble Ravindra Maithani, J.

Hon'ble Alok Mahra, J.

Mr. Sanjay Bhatt, learned counsel for the appellant.

2. Mr. Saurabh Kumar Pandey, learned counsel for the respondents.

3. The appellant proposes to challenge the judgment and order dated 01.04.2025 passed in Civil Suit No.69 of 2022, Suresh Chandra Mathpal Vs. Smt. Geeta Mathapal and another, by the court of Principal Judge, Family Court, Nainital, District Nainital. By the impugned judgment, Application No.24C filed by the appellant has been rejected. There is a delay of 76 days.

4. Heard learned counsel for the parties on the delay condonation application (IA No.1 of 2025).

5. Having considered the grounds taken in the affidavit enclosed with the delay condonation application and having considered the fact that no objection has been filed to it and it is not, in fact, objected by counsel for the respondents, this Court is of the view that there is a good ground to condone the delay, therefore, the delay in preferring the appeal is condoned and the delay condonation application stands allowed accordingly.

6. List this case for hearing on admission on 18.11.2025, as learned counsel for the respondents seeks time to file some documents in response to the appeal before it is heard on admission.

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(Alok Mahra, J.) (Ravindra Maithani, J.) 27.10.2025 BS