Dr. Swami Nath Tiwari vs Dr. Abha Rani
2022 Latest Caselaw 168 Jhar

        IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      (Civil Appellate Jurisdiction)

                             First Appeal No. 135 of 2017

Dr. Swami Nath Tiwari                                             ......Appellant

                                          Versus
Dr. Abha Rani                                                     ... Respondent
                                  ---------------

(Through V.C)

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

For the Appellant : Mr. Mukesh Kumar, Advocate For the Respondent : Mr. Naveen Kumar Jaiswal, Advocate

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Order No. / Dated: 27th January 2022

The learned counsels appearing for the parties have argued the case at length.

Mr. Mukesh Kumar, the learned counsel for the appellant has filed written notes of arguments and relied on the judgments in "Samar Ghosh v. Jaya Ghosh" (2007) 4 SCC 511, "K. Srinivas Rao v. D.A. Deepa" (2013) 5 SCC 226 and "K. Srinivas v. K. Sunita" (2014) 16 SCC 34.

The learned counsel for the appellant has produced a copy of the judgment delivered in Criminal Revision No. 265 of 2012.

Taken on record.

Judgment reserved.

(Shree Chandrashekhar, J.)

(Ratnaker Bhengra, J.) Sudhir/Tanuj