Motai Bandra @ Ganesh Bandra vs Smt. Madhuri Bandra @ Madhuri ...
2021 Latest Caselaw 1283 Jhar

                  IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                   First Appeal No. 20 of 2019

             Motai Bandra @ Ganesh Bandra                   ---           ---    Appellant
                                             Versus
             Smt. Madhuri Bandra @ Madhuri Samad          ---         ---   Respondent
                                               ---

CORAM: Hon'ble Mr. Justice Aparesh Kumar Singh Hon'ble Mrs. Justice Anubha Rawat Choudhary Through: Video Conferencing

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For the Appellant: Mr. Jitendra Nath Upadhyay, Advocate

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08 / 15.03.2021 Notice has been validly served on the Respondent, but she has not yet entered appearance through vakalatnama.

2. Respondent being a lady covered under the definition 'person' under section 12(c) of Legal Services Authority Act, 1987, is entitled to legal aid. The Secretary, High Court Legal Services Committee would make necessary inquiry from her. In case she makes an application, the same be processed in accordance with law. Registry to communicate necessary details of the Respondent such as, her name, address along with the copy of the judgment containing the suit no., concerned Family Court, to the Secretary, High Court Legal Services Committee.

3. Matter is adjourned for two weeks awaiting here appearance.

(Aparesh Kumar Singh, J)

(Anubha Rawat Choudhary, J) Ranjeet/