FA/226/2022
2025 Latest Caselaw 4573 UK

Uttarakhand High Court

FA/226/2022 on 23 September, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

                Office Notes,
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SL.           proceedings or
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12                                FA No. 226 of 2022
                                   Hon'ble Ravindra Maithani, J.

Hon'ble Alok Mahra, J. Mr. B.S. Adhikari, Advocate for the appellant.

Mr. Devendra Singh, Advocate for the respondent.

Instant appeal is preferred against the judgment and order dated 04.08.2022, passed in Original Suit No. 293 of 2018, Sri Gaurav Khatri Vs. Smt. Meenu Khatri by the court of Additional Judge, Family Court, Dehradun.

Heard.

of 2022 has been filed.

Objection has not been filed. 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 03.12.2025 for final hearing.

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