FA/54/2026
2026 Latest Caselaw 2914 UK

Uttarakhand High Court

FA/54/2026 on 10 April, 2026

                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                           COURT'S OR JUDGES'S ORDERS
No             directions and
             Registrar's order
              with Signatures
D1-                               FA No.54 of 2026
05                                Hon'ble Ravindra Maithani, J.

Hon'ble Siddhartha Sah, J.

Mr. Amit Tyagi, Advocate for the appellant.

Heard.

Admit.

Issue notices to the respondent, returnable within six weeks.

Steps to be taken within a week.

Let call for the lower court record.

List this matter for final hearing on 18.05.2026.

Heard on Stay Application, IA No.1 of 2026

The challenge in this appeal is made to the judgment and order dated 20.03.2026, passed in Original Suit No.744 of 2022, Sukshmadharshi v. Smt. Sakshi, by the court of Principal Judge, Family Court, Dehradun. By it, a petition, seeking divorce, filed by the respondent has been allowed.

Learned counsel for the appellant submits that the court has not appreciated the evidence in right manner; the finding recorded is not based on evidence; in case the impugned order is not stayed, the respondent may register the divorce in UCC Portal and could proceed further, which may prejudice the interest of the appellant.

Having considered, as an interim measure, till the next date of listing, the effect and operation of the impugned order shall remain in abeyance.

Stay application stands disposed of, accordingly.

(Siddhartha Sah, J.) (Ravindra Maithani J.) 10.04.2026 RV/Akash