Varsha Thakur vs Micheal Von Padberg
2026 Latest Caselaw 2411 UK

Uttarakhand High Court

Varsha Thakur vs Micheal Von Padberg on 25 March, 2026

Author: Pankaj Purohit

Bench: Manoj Kumar Tiwari, Pankaj Purohit

                 Office
                 Notes,
                reports,
               orders or
             proceedings
SL.
      Date         or                       COURT'S OR JUDGE'S ORDERS
No.
              directions
                  and
              Registrar's
              order with
              Signatures
                            FA/27/2026
                            Varsha Thakur                          .Petitioner
                                                      Versus
                            Micheal Von Padberg                   .Respondent
                            Hon'ble Manoj Kumar Tiwari, J.

Hon'ble Pankaj Purohit, J.

1. Mr. N.K. Sharma, learned counsel for the appellant.

2. Mr. Rakesh Bhardwaj, learned counsel for the respondent.

3. Of late, we have seen that the appeals, listed before this Court, are not properly scrutinised by the Registry. In many a cases, even though there is delay, but either there is no report regarding such delay, and if delay is reported, then the appeals filed without delay condonation application, are not marked as defective and are placed in the list of regular cases.

4. Similarly, in the Bench copy, the scrutiny form attached to the appeal are left blank and in many cases, the order sheet is not maintained or is left incomplete in the Bench copy. Such a situation cannot be permitted to continue, as it is detrimental to the cause of justice.

6. Let explanation be called from the concerned Officials for such negligence within a week.

7. List this case 04.04.2026.

(Pankaj Purohit, J.) (Manoj Kumar Tiwari, J.) 25.03.2026

Aswal