FA/14/2022
2025 Latest Caselaw 5098 UK

Uttarakhand High Court

FA/14/2022 on 29 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
      29.10.2025                        FA No.14 of 2022
                                        Hon'ble Ravindra Maithani, J.

Hon'ble Alok Mahra, J.

Mr. V. K. Kaparuwan and Ms. Sangeeta Bhardwaj, learned counsel for the appellant.

2. Mr. Alok Kumar, learned counsel for the respondent.

3. Arguments heard, but not concluded.

4. During the course of arguments, learned counsel for the respondent submits that respondent had filed a suit for restitution of conjugal rights, which has been decreed ex-parte. He wants to place the judgment and order on record.

5. Let it be placed on record.

6. List this case on 10.11.2025 for remaining arguments.

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(Alok Mahra, J.) (Ravindra Maithani, J.) 29.10.2025 BS