Rakesh Sinha vs Kiran Kumari
2022 Latest Caselaw 223 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                   First Appeal No. 13 of 2021

              Rakesh Sinha                         ---         ---   Appellant
                                             Versus
              Kiran Kumari                         ---         ---  Respondent
                                               ---

CORAM: Hon'ble Mr. Justice Aparesh Kumar Singh Hon'ble Mr. Justice Deepak Roshan Through: Video Conferencing

---

For the Appellant: Mr. Dilip Kr. Karmakar, Advocate For the Respondent: Mr. Kripa Shankar Nanda, Advocate

----

05 / 02.02.2022 Respondent has entered appearance on notice through vakalatnama.

Learned counsel for the Respondent submits that there are no chances of conciliation. Respondent-wife has obtained decree of divorce on the grounds of cruelty by the learned Family Court, Jamshedpur vide impugned judgment 06.01.2021.

2. Admit.

3. Call for the lower court records in connection with Original Suit No. 254/2017 from the court of learned Principal Judge, Family Court, Jamshedpur.

(Aparesh Kumar Singh, J)

(Deepak Roshan, J) Ranjeet/