Rajendra Kumar vs Kiran Kumari Gupta
2022 Latest Caselaw 368 Jhar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                       (Civil Appellate Jurisdiction)
                            First Appeal No. 14 of 2015
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Rajendra Kumar                                              ... ...Appellant
                                  Versus
Kiran Kumari Gupta                                        ... ... Respondent

                                                               (Through V.C.)

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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Order No.29/ Dated: 09th February, 2022

The husband is aggrieved of the judgment dated 15th January 2015 passed in Matrimonial (Title) Suit No.136 of 2009 by which his prayer seeking dissolution of marriage has been declined.

The proceedings in this First Appeal indicate that this matter has been taken up for hearing on as many as 27 dates and on many occasions the appellant was not represented through his counsel.

The matter was referred for mediation by an order dated 17th December 2015 but the dispute between the parties could not be amicably settled during the mediation exercise. This Court took further steps in the matter and directed the parties to remain physically present in the matter on 05th December 2016 and they were persuaded to appear before a Mediator at JHALSA, Ranchi. A Division Bench of this Court took further pains to see that the dispute between the parties is amicably settled and therefore by an order dated 26th March 2018 the parties were directed to appear before the Court. The aforesaid efforts by the Court however did not succeed and the matter was finally directed to be heard on merits.

At the request of the learned counsel for the appellant, post this matter on 30th March 2022 under the same heading.

(Shree Chandrashekhar, J.)

(Ratnaker Bhengra, J.) R.K./RKM