Lina Thapa @ Pinki vs Harish Thapa
2026 Latest Caselaw 2627 UK

Uttarakhand High Court

Lina Thapa @ Pinki vs Harish Thapa on 2 April, 2026

Author: Pankaj Purohit

Bench: Manoj Kumar Tiwari, Pankaj Purohit

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




                                                 FA No.99 of 2016
                                                 Lina Thapa @ Pinki                                         ....Appellant
                                                                              Vs
                                                 Harish Thapa                                              .....Respondent
                                                 Hon'ble Manoj Kumar Tiwari, J.

Hon'ble Pankaj Purohit, J.

Mr. Neeraj Garg, learned counsel for the appellant.

2. Ms. Bina Pande, learned counsel for the respondent (appeared through V.C.).

3. Mr. Neeraj Garg, learned counsel submits that despite order of this Court passed on 26.09.2024, husband is not paying any amount towards semester fee of the son of the parties.

4. Ms. Bina Pande, learned counsel submits that she has lost the contact with the client.

5. List on 14.05.2026.

6. Respondent is directed to deposit the semester fee of the son of the parties, in the meantime.

(Pankaj Purohit, J.) (Manoj Kumar Tiwari, J.) 02.04.2026 AK