Sanjay Kumar vs Suman Kumari And Others
2021 Latest Caselaw 4411 Jhar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
                (Civil Appellate Jurisdiction)

                             FA No. 56 of 2020
Sanjay Kumar                                               ... ... Appellant
                                    Vs.
Suman Kumari and others                                   ... ... Respondents
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CORAM : HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR HON'BLE MR. JUSTICE RATNAKER BHENGRA

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      For the Appellant                   : In person
      For the Respondents                 : None
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                        th

Order No.09/Dated: 25 November, 2021 The father is aggrieved by the judgment in Original (Guardianship) Suit No. 05 of 2016 which was instituted under section 25 of the Guardians and Wards Act, 1890.

His petition seeking custody of his children was dismissed vide judgment dated 04.05.2020.

From the proceedings in the present appeal, it appears that hearing of the appeal was delayed because certified copy of the decree was not placed on record - may be on account of pandemic of COVID-19.

FA No. 56 of 2020 was placed before the Division Bench comprising of Hon'ble Mr. Justice H.C. Mishra and Mr. Justice Rajesh Kumar and the matter was listed on 17.12.2020 when notice was issued to the respondents. It appears that after retirement of Hon'ble Mr. Justice H.C. Mishra, the matter was awaiting assignment by Hon'ble the Chief Justice.

This matter has now been assigned to Division Bench No. III by an order dated 29.10.2021 by Hon'ble the Chief Justice.

On mentioning slip tendered by the appellant, the matter was listed on 24.11.2021, however, the Court did not sit on that day and that is how this First Appeal is on Board today.

Let lower court records be called for through Special Messenger within two weeks, for which, the expenses shall be borne by the appellant in person.

After the records are received by the Registry, the parties shall be permitted to take out certified/plain copies of the documents.

-2- FA No. 56 of 2020

The appellant shall place on record evidence of the parties. Post this matter on 23.12.2021 under the heading for "Orders".

(Shree Chandrashekhar, J.)

(Ratnaker Bhengra, J.) SB/Nibha