Khayali Rajak vs Kavita Kumari Rajak
2021 Latest Caselaw 2801 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          F.A. No. 288 of 2018
        Khayali Rajak                          --- --- Appellant
                                      Versus
        Kavita Kumari Rajak                            -- --- Respondent
                          .......

CORAM: HON'BLE MR. JUSTICE APARESH KUMAR SINGH HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

Through Video Conferencing For the Appellant : Mr. Mrinal Kanti Roy, Advocate For the Respondent : Mr. Ankur Anand, Advocate

14/09.08.2021 No affidavit has been filed by the appellant pursuant to the order dated 12.04.2021. It appears that the amount of maintenance awarded by the learned Additional Principal Judge, Additional Family Court, Dhanbad in the instant Title Matrimonial Suit No. 755 of 2015 vide judgment dated 31.05.2018 has not yet been given to the respondent- daughter-in-law. It also appears that an execution case being Civil Misc. Case No. 43 of 2018 has also been filed, which is pending before the said Court.

Call for the report about the status of the Civil Misc. Case No. 43 of 2018 from the court of learned Additional Principal Judge, Additional Family Court, Dhanbad and be placed on record before the next date.

Let the matter be listed on 24.08.2021.

(Aparesh Kumar Singh, J.)

(Anubha Rawat Choudhary, J.)

A.Mohanty