AVDHESH KUMAR Vs. DHRUVI CHANDRA

JUDGEMENT

(1.) Mr. Dinesh Kumar Singh, learned advocate appears on behalf of appellant-husband. He submits, the appeal stands preferred against judgment dtd. 28/4/2025 of the Family Court, directing maintenance pendente lite. The appeal was presented in time and also certified copy of formal order filed by supplementary affidavit on 21/7/2025. Yet the appeal stands marked as defective.

(2.) He submits further, service has been made. Mr. Ganesh Shanker Patel, learned advocate holding the brief appears on behalf respondent. He hands up judgment dtd. 29/10/2025 of the Family Court, rejecting appellant's petition under Sec. 12 in Hindu Marriage Act, 1955. The certified copy is handed back.

(3.) By our order dtd. 6/11/2025 we had recorded that office report of 4/11/2025 said, the certified copy had been kept in the file. As such regular number be allotted. Mr. Singh hands up English translation of impugned judgment with copy to Mr. Patel.