FA/18/2025
2025 Latest Caselaw 4102 UK

Uttarakhand High Court

FA/18/2025 on 8 September, 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-
03                                FA No.18 of 2025
                                  Hon'ble Ravindra Maithani, J.

Hon'ble Alok Mahra, J.

Mr. Neeraj Garg, Advocate for the appellant.

Mr. Pankaj Semwal, Advocate holding brief of Mr. Karan Anand, Advocate for the respondent.

The petitioner had filed a suit for divorce, which was dismissed, but certain direction with regard to return of stridhan has been passed in the impugned judgment.

When the matter was taken up on 19.08.2025, this Court had required the parties to remain personally present so as to explore the possibility of amicable settlement between them. Today, only appellant is present before the Court.

Learned counsel appearing for the respondent submits that the respondent could not appear personally because he is engaged in connection with the treatment of his mother, who is undergoing a surgical procedure in Delhi today.

It was directed that the parties may join the proceedings through video conferencing, but the respondent is not present even through video conferencing.

If the respondent was not able to present today for certain personal reasons, he could have informed his counsel so that the appellant's counsel could be informed, and the appellant could have stayed back also. The efforts for amicable settlement could not be made under such circumstances.

List this matter on 13.10.2025. On that date, parties shall remain personally present.

All the expenses incurred by the appellant in appearing before this Court shall be borne by the respondent.

In case any of the parties may not be in a position to appear on that date, it shall be in advance conveyed to the other party.

(Alok Mahra J.) (Ravindra Maithani J.) 08.09.2025 RV