Abhishek vs Seema Kumari
2022 Latest Caselaw 4936 Jhar

        IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      (Civil Appellate Jurisdiction)
                     First Appeal No. 202 of 2018
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Abhishek                                                 ... Appellant
                                    Versus

Seema Kumari                                           ... Respondent

CORAM: HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR HON'BLE MR. JUSTICE RATNAKER BHENGRA

For the Appellant : Mr. Piyush Chitresh, Advocate For the Respondent : Mr. Manoj Kumar Sah, Advocate

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Order No.13/Dated: 6th December 2022

The appellant is aggrieved of the judgment dated 31 st March 2018 passed in Original Suit No. 147 of 2014 (in short, divorce case) by which the divorce case has been dismissed on contest holding that the appellant has not been able to prove cruelty on the part of the respondent so as to entitle him to a decree of divorce.

Mr. Piyush Chitresh, the learned counsel for the appellant states that the appellant is seeking adjournment for exploring possibility of an amicable settlement of the dispute with the respondent.

Mr. Manoj Kumar Sah, the learned counsel for the respondent, however, states that he needs to seek instruction from the respondent in this regard.

Post this matter on 11th January 2023.

(Shree Chandrashekhar, J.)

(Ratnaker Bhengra, J.) Amit/