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Himachal Pradesh High Court

Rajeev Kumar vs . Anju Kumari on 13 September, 2022

Bench: Tarlok Singh Chauhan, Virender Singh

Rajeev Kumar vs. Anju Kumari FAO (FC) No. 19 of 2022 .

13.09.2022 Present: Mr. Ashok Verma, Advocate, for the appellant.

Mr. K.D. Sood, Senior Advocate, with Mr. Het Ram Thakur, Advocate, for the respondent.

Respondent Smt. Anju Kumari, is present in person.

On 03.08.2022, this Court had passed the following order:-

CMP(M) No. 746 of 2022.
r By medium of this application, the applicant/appellant has sought condonation of 29 days' delay that has crept up in filing of the appeal. For the reasons stated in the application, which are otherwise duly supported by an affidavit of the applicant/appellant, we find sufficient cause to condone the aforesaid delay. Ordered accordingly. The application stands disposed of. Appeal be registered.
FAO(FC) No. of 2022.
Before the appellant is heard in the matter, let him first comply with the order as passed by the learned Additional Principal Judge, Family Court, Hamirpur, Circuit Court Barsar, H.P. Learned counsel for the appellant prays for and is granted three weeks' time to comply with the aforesaid order. List on 24.08.2022 along with application filed by the applicant/respondent under Section 24 of the Hindu Marriage Act.
Thereafter, learned counsel for the appellant has repeatedly sought time to comply with the previous order. It is on such request, the matter is listed today for the presence of parties. The respondent is present in person in the Court, who has been identified by her counsel, however, the appellant is not present.
In such circumstances, let bailable warrants be issued in the sum of Rs. 10,000/- with one surety in the like ::: Downloaded on - 15/09/2022 20:02:19 :::CIS amount for securing the presence of appellant, returnable for 11.10.2022, on the address to be furnished by the counsel for .

the appellant within two days. In the meanwhile, respondent shall furnish the details of the properties of the appellant so that the same can be attached on the next date of hearing.

(Tarlok Singh Chauhan) Judge (Virender Singh) Judge September 13, 2022 (Vinod) ::: Downloaded on - 15/09/2022 20:02:19 :::CIS