Sipra Mahato vs Sujit Mahato
2022 Latest Caselaw 5062 Jhar

               IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         First Appeal No. 127 of 2022
        Sipra Mahato                                     --- --- Appellant
                                     Versus
        Sujit Mahato                                  --- --- Respondent

                                            .......

CORAM: HON'BLE MR. JUSTICE APARESH KUMAR SINGH HON'BLE MR. JUSTICE DEEPAK ROSHAN For the Appellant : M/s Asit Baran Mahata, Swapan Maji, Advocates For the Respondent :

02/13.12.2022 Learned counsel for the appellant seeks permission to convert this appeal into writ petition under article 227 of the Constitution of India as the impugned order has been passed in an application under Section 24 of the Hindu Marriage Act, 1955. Reference is made to the judgment passed by this Court in the case of Tinku Prasad Saha Vrs. Suman Sah in First Appeal No. 18 of 2021 dated 18.04.2022 Accordingly, let such conversion be made within a week in the relevant places in the memo of appeal and the cause title. Registry shall rectify the nomenclature and renumber it accordingly, thereafter.

(Aparesh Kumar Singh, J.)

(Deepak Roshan, J.) A.Mohanty