FA/48/2025
2025 Latest Caselaw 4540 UK

Uttarakhand High Court

FA/48/2025 on 22 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
      22.09.2025                        FA No.48 of 2025
                                        Hon'ble Ravindra Maithani, J.

Hon'ble Alok Mahra, J.

Mr. S.C. Bhatt, learned counsel for the appellant.

2. Mr. Sameer Rawat, learned counsel holding brief of Mr. Nikhil Singhal, learned counsel for the respondent.

3. The appellant proposes to challenge the judgment and order dated 11.02.2025 passed in Original Suit No.247 of 2022, Mayank Sharma Vs. Smt. Bharti Sharma, by the court of Additional Principal Judge, Family Court Haridwar. By the impugned judgment, petition filed by the appellant under Section 13 of the Hindu Marriage Act, 1955 has been dismissed. There is a delay of 23 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 respondent, 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. Admit.

7. Call for LCR.

8. Once the LCR is received, let the paper book be prepared and provided to the learned counsel for the parties as per Rules

9. List for final hearing on 18.11.2025.

(Alok Mahra, J.) (Ravindra Maithani, J.) 22.09.2025 BS