Md. Saalim Jafar @ Hashim vs Sahnaj Begum @ Sahnaj Khatoon
2022 Latest Caselaw 5039 Jhar

         IN THE HIGH COURT OF JHARKHAND AT RANCHI
                   (Civil Appellate Jurisdiction)
                       First Appeal No. 360 of 2017

Md. Saalim Jafar @ Hashim                                     ...... Appellant
                        Versus
Sahnaj Begum @ Sahnaj Khatoon                                . ... Respondent

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

For the Appellant          : Mr. Manoj Kumar Sah, Advocate
                             Ms. Amrita Sinha, Amicus
For the Respondent         : None
                              ---------

Order No. 19 /Dated: 12th December 2022

No one appears for the respondent.

Ms. Amrita Sinha, the learned Amicus for the petitioner has referred to the judgments of the Hon'ble Supreme Court in "Rana Nahid @ Reshma @ Sana & Anr. v. Sahidul Haq Chisti" (2020) 7 SCC 657, "Amjum Hasan Siddiqui v. Smt. Salma B." AIR 1992 Allahabad 322, and "Abdul Sattar v. Principal Judge,Family Court, Jamshedpur" (2004 (3) JLJR 315.

Registry to issue notice to Mr. Pankaj Kumar Choudhary, the learned counsel for the respondent on administrative side.

Post this matter on 12th January 2023 under the heading "Final Disposal" to be taken up as the first matter.

Part heard.

(Shree Chandrashekhar, J.)

(Ratnaker Bhengra, J.) sudhir