FA/137/2025
2025 Latest Caselaw 4572 UK

Uttarakhand High Court

FA/137/2025 on 23 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

14                                FA No. 137 of 2025
                                   Hon'ble Ravindra Maithani, J.

Hon'ble Alok Mahra, J.

Mr. Ayush Pokhariyal, Advocate, holding brief of Mr. Abhijay Negi, Advocate for the appellant.

Ms. Rajni Rangwal, Advocate, holding brief of Mr. Pawan Mishra, Advocate for the respondent.

Instant appeal is preferred against the judgment and order dated 30.05.2025, passed in Original Suit No. 438 of 2021, Sri Vishal Vashistha Vs. Smt. Yashna by the court of Principal Judge, Family Court, Dehradun. By it, the petition filed by the appellant under the provisions of Section 13 and 26 of the Hindu Marriage Act, 1955 has been dismissed. It is delayed by 26 days.

Heard.

of 2025 has been filed.

Respondent has not filed objection to it.

Learned counsel for the respondent submits that the Court may pass appropriate order in the matter.

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

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

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 08.12.2025 for final hearing along with FA No. 138 of 2025.

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