Anjan Kumar vs Geeta
2021 Latest Caselaw 3457 Jhar

                   IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                      First Appeal No. 82 of 2020

              Anjan Kumar                            ---          ---   Appellant
                                               Versus
              Geeta                                  ---          ---   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. Shishir Suman, Advocate

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04 / 15.09.2021 As per office note, notice under registered cover with A/D and speed post have returned unserved with the endorsement of the postal peon 'refused'. Tracking report of speed post has been received with the report 'consignment details not found'.

2. In view of the service report, notice on the Respondent is treated as valid.

3. 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, Hazaribag 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 Hazaribag, etc. be communicated to the Secretary, DLSA, Hazaribag. 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/