Mayank Chaudhary vs Itisha Chaudhary
2025 Latest Caselaw 4371 UK

Uttarakhand High Court

Mayank Chaudhary vs Itisha Chaudhary on 17 September, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

  IN THE HIGH COURT OF UTTARAKHAND AT NAINITAL

                  First Appeal No. 149 of 2022

Mayank Chaudhary                                               ...... Appellant

                                     Vs.

Itisha Chaudhary                                          ..... Respondent

Present:
Mr. G.C. Lakhchaura, Advocate for the appellant.
Mr. D.C.S. Rawat, Advocate for the respondent.

Coram:        Hon'ble Ravindra Maithani, J.

Hon'ble Alok Mahra, J.

Hon'ble Ravindra Maithani, J. (Oral)

The instant appeal is preferred against the

judgment and order dated 15.07.2022, passed in Family Suit

No.271 of 2017, Mayank Chaudhary Vs. Itisha Chaudhary, was

instituted in the court of Family Judge, Kashipur, District Udham

Singh Nagar ("the suit"), by which the petition filed by the

appellant under Section 13 of the Hindu Marriage Act, 1955,

seeking divorce has been rejected.

2. Heard learned counsel for the parties and perused

the record.

3. Learned counsel for the parties submit that parties

have arrived at a settlement. They have decided to stay separate.

They have submitted their affidavits today alongwith

miscellaneous application no.02 of 2025. Therefore, the appeal

may be decided in terms of the settlement arrived at between the

parties.

4. The appellant and the respondent both are

personally presented today. They have admitted that they have

decided to stay separate and they have settled the dispute

amicably.

5. The respondent-Itisha Chaudhary, particularly

has stated that she is agreeable to the divorce.

6. The parties have settled the dispute amicably,

therefore, the appeal is decided in terms of the settlement arrived

at in between the parties of which terms have been stated by the

parties in their respective affidavits filed along with miscellaneous

application no.02 of 2025.

7. The miscellaneous application no.02 of 2025 and

the affidavits filed alongwith shall form part of this order.

(Alok Mahra, J.) (Ravindra Maithani, J.) 17.09.2025

Ravi Bisht