Wakil Singh vs Urmila Devi
2021 Latest Caselaw 2292 Jhar

                                 -1-

      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                Cr. Revision No.10 of 2020

       Wakil Singh
       @ Vakil Deo Singh                        ......     Petitioner

                             Versus
       Urmila Devi                              .....   Opp. Party
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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

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       For the Petitioner    : Mr. Pankaj Srivastava, Advocate
       For the O.P.          :
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The matter was taken up through Video Conferencing. Learned counsel for the parties had no objection with it and submitted that the audio and video qualities are good.

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               th
04/Dated: 08        July, 2021

1. Learned counsel for the petitioner is directed to file an affidavit in terms of the judgment of the Hon'ble Supreme Court in the case of Rajnesh Vs. Neha & Anr., reported in (2021) 2 SCC 324.

2. Put up this case after two weeks.

(Rajesh Kumar, J.) Chandan/-