Baleshwar Prasad Verma vs Sharaswati Devi
2021 Latest Caselaw 3456 Jhar

                   IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                     First Appeal No. 301 of 2019

              Baleshwar Prasad Verma                 ---         ---    Appellant
                                               Versus
              Sharaswati Devi                        ---         ---   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. Gaurav Abhishek, Advocate

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07 / 15.09.2021 As per office note, signed A/D has been received, but Respondent has not entered appearance.

2. Respondent being a lady, may be in need of legal aid as she also falls within the definition of 'person' under section 12(c) of Legal Services Authority Act, 1987. As such, Secretary, DLSA, Giridih is directed to inquire, whether she is in need of legal aid. If she is in need of legal aid, her application be forwarded forthwith to the Secretary, High Court Legal Services Committee for the needful. On receipt of such application, Secretary, High Court Legal Services Committee would process it in accordance with law. Details of her name and address along with the copy of the impugned judgment containing the suit no., concerned Family Court at Giridih, etc. be communicated to the Secretary, DLSA, Giridih. Let such report be furnished within a period of three weeks.

3. Let the case be listed in the week of 04th October 2021.

(Aparesh Kumar Singh, J)

(Anubha Rawat Choudhary, J) Ranjeet/