Anjan Kumar vs Geeta
2022 Latest Caselaw 763 Jhar

          IN THE HIGH COURT OF JHARKHAND AT RANCHI
                    (Civil Appellate Jurisdiction)
                           F.A. No. 82 of 2020

Anjan Kumar                                               ...... Appellant
                                   Versus
Geeta                                                 .... ... Respondent

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

For the Appellant         : Mr. Arpan Mishra, Advocate
For the Respondent        : None
                                  ---------

Order No.06 /Dated: 28th February 2022

The judgment in Original Suit No. 213 of 2019 which was filed for a decree of divorce by dissolution of marriage on the ground of cruelty is under challenge by the husband.

First Appeal No. 82 of 2020 has been admitted for hearing by an order dated 6th October 2021. In the order dated 15 th September 2021, it is inadvertently recorded that service report as regards service upon the respondent is treated valid. We have seen the envelope containing the notice issued to the respondent and find that the address written on the envelope on which the endorsement "refused" has been made was addressed to the respondent at the address of the petitioner. It further appears that any report on service upon the respondent at her parents' place at Magadh Khadh Bhandar, Tekari Road, Gaya, Bihar has yet not been received in the Registry.

Accordingly, we direct the officer-in-charge of Kotwali PS, Tekari Road, Gaya, Bihar to serve a notice issued from Registry of this Court upon Geeta, daughter of Pawan Kumar Gupta, wife of Anjan Kumar and/or any adult member of her father's family.

Notice shall be sent to the officer-in-charge, Kotwali PS, Tekari Road, Gaya, Bihar by the Standing Counsel for the State of Bihar.

The officer-in-charge, Kotwali PS, Tekari Road, Gaya, Bihar shall file his personal affidavit within four weeks on service of notice upon the aforesaid respondent.

In the meantime, the appellant shall deposit a cross cheque for Rs. 20,000/- drawn in the name of his wife on the next date of hearing.

Post this matter on 11th April 2022.

(Shree Chandrashekhar, J.)

(Ratnaker Bhengra, J.) sudhir/Amit