Jyoti Das vs Avijit Das
2022 Latest Caselaw 595 Jhar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
              (Civil Appellate Jurisdiction)
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FA No. 167 of 2017 Jyoti Das ... ... Appellant Versus Avijit Das ... ... Respondent

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

------ (Through VC) For the Appellant : Mr. Vishal Kumar Tiwary, Advocate For the Respondent : Mrs. Vandana Singh, Advocate

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st Order No.10/ Dated: 21 February, 2022 In course of hearing while examining the original records this Court has noticed that after disposal of Guardianship Case No. 576 of 2015 by judgment dated 20th February 2017 an order has been drawn by the learned Family Court Judge on 5th November 2018. More surprisingly, the order dated 5th November 2018 refers to a requisition by the High Court calling for original records of FA No. 167 of 2017.

Mrs. Vandana Singh, the learned counsel for the respondent seeks two weeks' time for inspection of the original records which have been received in the Registry of this Court.

Post this matter under the same heading on 8th March 2022.

(Shree Chandrashekhar, J.)

(Ratnaker Bhengra, J.) Nibha/Madhav