FA/31/2024
2025 Latest Caselaw 4570 UK

Uttarakhand High Court

FA/31/2024 on 23 September, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

               Office Notes,
              reports, orders
SL.           or proceedings
      Date                                     COURT'S OR JUDGES'S ORDERS
No           or directions and
             Registrar's order
              with Signatures

13                               FA No. 31 of 2024
                                  Hon'ble Ravindra Maithani, J.

Hon'ble Alok Mahra, J.

Mr. Ankur Sharma, Advocate for the appellant.

Mr. Shankar Agarwal, Advocate for the respondent through video conferencing.

Instant appeal is preferred against the judgment and order dated 18.01.2024, passed in Original Suit No. 67 of 2020, Sri Dinesh Gupta Vs. Smt. Dimple and another, by the court of Judge, Family Court, District Dehradun. By it, the marriage between the parties has been dissolved by way of decree of divorce under Section 13 (1) (i-a) and 13 (i-a) (i-b) (ii) of the Hindu Marriage Act, 1955. It is delayed by 5 days.

Heard.

A Delay Condonation Application No. 2 of 2024 has been filed.

Learned counsel for the respondent does not object to the delay condonation application.

Having considered, this Court is of the view that there are good grounds to condoned the delay.

Delay condonation application is allowed. Delay in filing the appeal is condoned.

The matter was referred for conciliation. But, now a report is received that the matter is not settled.

Admit.

Call for the LCR.

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

List on 01.12.2025 for final hearing.

(Alok Mahra, J.) (Ravindra Maithani, J.) 23.09.2025 Jitendra