Shurupra Awasthi vs Sudhir Awasthi
2026 Latest Caselaw 1569 UK

Uttarakhand High Court

Shurupra Awasthi vs Sudhir Awasthi on 26 February, 2026

Author: Pankaj Purohit

Bench: Manoj Kumar Tiwari, Pankaj Purohit

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                                      AO No.54 of 2026
                                      Shurupra Awasthi                                              ............Appellant
                                                                          Vs.
                                       Sudhir Awasthi                                              ..........Respondent

                                       Hon'ble Manoj Kumar Tiwari, J.

Hon'ble Pankaj Purohit, J.

Mr. Sandeep Kothari, Advocate for the appellant.

2. Mr. Sagar Kothari, Advocate for the respondent.

3. Both the parties are physically present today before this Court.

4. After interacting with the parties we are sanguine that there are fair chances of mediation between the parties. Hence the parties are sent for mediation before Mediator in the High Court Mediation Centre.

5. Mediation shall be held today itself.

6. Mediator shall place on record his report within 15 days.

7. List this case on 25.03.2026.

8. Till the next date of listing further proceedings of 20.02.2026, passed by Additional Principal Judge, Ist, Family Court, Dehradun, shall remain stayed.

(Pankaj Purohit, J.) (Manoj Kumar Tiwari, J.) 26.02.2026 SK