(1.) Due to the absence of the appellant-opposite party in the petition (Case No. 221 of 2022), filed by the respondent-petitioner under Sec. 8 and Sec. 11 of the Hindu Marriage Act, 1955, an order was passed on 22/8/2023 to conduct ex-parte proceedings against him. The application filed by the appellant-opposite party for recall of the order dtd. 22/8/2023 has been dismissed by learned Judge, Family Court, Haridwar vide impugned order dtd. 29/8/2023. Aggrieved by the impugned order, the present appeal has been filed by the appellant.
(2.) Heard Mr. Gaurav Kandpal, learned counsel for the appellant.
(3.) Mr. Gaurav Kandpal, Advocate contended that the said case (Case No. 221 of 2022) was listed on 22/8/2023, and when the case was called out, appellant went to call his counsel, but meanwhile, the learned Judge passed the said order dtd. 22/8/2023.