Sri Manish Ranjan vs Sweta Rani
2021 Latest Caselaw 965 Jhar

          IN THE       HIGH      COURT OF JHARKHAND                 AT    RANCHI
                              First Appeal No. 110 of 2019

          Sri Manish Ranjan                             .....   ...     Appellant
                                         Versus
          Sweta Rani                                    .....     ...     Respondent
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CORAM : HON'BLE MR. JUSTICE H. C. MISHRA HON'BLE MR. JUSTICE RAJESH KUMAR

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For the Appellant : Mr. Rohit Agrawal, Advocate For the Respondent : Mr. Mukesh Kumar Dubey, Advocate

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The matter was taken up through Video Conferencing. Learned counsels for the parties had no objection with it and submitted that the audio and video qualities are good.

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I.A. No. 8783 of 2019

6/ 25.02.2021 The present interlocutory application has been filed for condonation of delay of 227 days in filing the appeal.

The sole respondent was noticed in the admission as well as limitation matter, and the respondent has now appeared through advocate.

Heard learned counsel for the appellant and learned counsel for the respondent.

In the interlocutory application, it is stated that this appeal is directed against the ex parte Judgment and Decree of which, the present appellant had no knowledge and that is why, there was delay in filing the appeal.

Learned counsel for the respondent submits that the respondent has also filed First Appeal No. 117 of 2019 against the same Judgment and Decree, for enhancement of the permanent alimony, which is also pending in this Court. Learned counsel for the respondent submits that both the appeals be heard together.

In the facts of this case, the delay in filing the present appeal is condoned.

The interlocutory application is accordingly, allowed.

First Appeal No. 110 of 2019

Let this appeal be listed under the appropriate heading along with F.A. No. 117 of 2019.

(H. C. Mishra, J.)

(Rajesh Kumar, J.) R.Kr.