SAURABH KAPOOR Vs. NIL

JUDGEMENT

(1.) The appellant seeks condonation of sixteen days delay in preferring the present first appeal.

(2.) For the reasons stated in the affidavit filed in support of the delay condonation application, we allow the application and condone the delay.

(3.) The present appeal, under Sec. 19 of the Family Court Act, is directed against the order dtd. 29/7/2022, passed by the Family Court, Kashipur, District Udham Singh Nagar in Civil Case No.258 of 2022.