Rajendra Kumar vs Kiran Kumari Gupta
2022 Latest Caselaw 4941 Jhar

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

                               FA No. 14 of 2015

Rajendra Kumar                                        .....    ....     Appellant
                                      Versus
Kiran Kumari Gupta                                    ....   ....     Respondent
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CORAM : HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR HON'BLE MR. JUSTICE RATNAKER BHENGRA

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For the Appellant : Mr. Deepak Kumar, Advocate For the Respondent : Mr. Sahdeo Choudhary, Advocate

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th Order No. 33/Dated: 6 December 2022 IA No. 11076 of 2022 The present Interlocutory Application has been filed on behalf of the appellant for bringing a copy of the judgment dated 12 th August 2021 passed in Criminal Appeal No.31 of 2019 by the learned Additional Sessions Judge-III, Ramgarh on record, to be taken as additional evidence in the present First Appeal.

Mr. Sahdeo Choudhary, the learned counsel for the respondent, seeks one week's time for filing response to this Interlocutory Application.

Post this matter on 20th December 2022.

(Shree Chandrashekhar, J.)

Sharda/Nibha (Ratnaker Bhengra, J.)