Rameshwar Soni vs Arun Soni
2022 Latest Caselaw 363 Jhar

             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                        (Civil Appellate Jurisdiction)
                               First Appeal No. 30 of 2017
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Rameshwar Soni                                                    ... ...   Appellant

                                    Versus
Arun Soni                                                         ... ... Respondent

                                                                        (Through V.C.)

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

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For the Appellant : Mrs. Rashmi Kumar, Advocate For the Respondent : Mr. A.S. Dayal, Advocate

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Order No.20/ Dated: 09th February, 2022

Today is 18th date of listing of this first appeal. The appellant is maternal grandfather of the minor for whose custody a legal battle is fought in the Court with his father who is the natural guardian.

The proceedings in this first appeal would disclose that the execution of the decree prepared pursuant to judgment dated 06 th December 2016 in Original Suit No.03 of 2016 was stayed by a Coordinate Bench of this Court vide order dated 19th July 2017.

On few dates the parties were not represented through their learned counsels and sometimes on their joint request hearing of this first appeal was adjourned. Report of the District Probation Officer, Gumla has been brought on record.

By an order dated 28th August 2018 this first appeal was admitted for hearing and directed to be listed in the second week of March 2019.

By an order dated 15th July 2019 visiting rights to the father of minor Arush Soni was granted by a Coordinate Bench of this Court.

This first appeal was last listed on 04th March 2020. Mr. A.S. Dayal, the learned counsel for the respondent is seeking adjournment by one week.

Mrs. Rashmi Kumar, the learned counsel for the appellant informs

the Court that she was duly informed by the learned counsel for the respondent in this regard.

The lower Court records have been received in the Registry. The appellant shall produce neatly typed copies of deposition of the witnesses and any other documents necessary for hearing of this first appeal.

Post this first appeal on 31st March 2022 under the heading "Final Disposal".

Before the next date of hearing, the learned counsels appearing for the parties shall file short synopsis, list of dates and their written notes of arguments.

(Shree Chandrashekhar, J.)

(Ratnaker Bhengra, J.)

R.K./RKM