Jasleen Kaur Sidhu vs Shikhar Kacker
2026 Latest Caselaw 2777 UK

Uttarakhand High Court

Jasleen Kaur Sidhu vs Shikhar Kacker on 7 April, 2026

                      Office Notes,
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         Date                                            COURT'S OR JUDGES'S ORDERS
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      07.04.2026                        F.A. No. 84 of 2024

                                        Jasleen Kaur Sidhu                         ----    appellant
                                                                        Vs
                                        Shikhar Kacker                             ----   respondent


                                        Hon'ble Manoj Kumar Gupta, C.J.

Hon'ble Subhash Upadhyay, J.

1. Mr. Abhijay Negi, learned counsel for appellant.

2. Mr. Rajendra Dobhal, learned Senior Counsel assisted by Mr. Akshay Pradhan, learned counsel for the respondent.

3. The respondent-husband has filed I.A. No. 17 of 2026 along with his affidavit disclosing the financial plan for the minor daughter, proposed residential & parenting arrangement and his willingness to maintain his wife subject to her own earning capacity. The appellant-wife has filed an affidavit in rebuttal and one of the pleas set out in paragraph 39 is regarding stree dhan allegedly in possession of the respondent.

4. The respondent has appeared through VC and he denies the statement of fact in paragraph 39 of the affidavit of the appellant. He seeks time to file his affidavit in rebuttal.

5. As prayed, time is allowed to the respondent to file his affidavit in response to the affidavit of the appellant.

6. List for hearing on 16.04.2026, as jointly agreed by the parties, who are present physically / virtually.

(Subhash Upadhyay, J.) (Manoj Kumar Gupta, C.J.) 07.04.2026 07.04.2026 Negi