Vikram Pandey vs Anupama Pandey
2022 Latest Caselaw 4376 Jhar

        IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           (Civil Appellate Jurisdiction)
                           First Appeal No. 73 of 2019
Vikram Pandey                                                    ......Appellant
                                        Versus
Anupama Pandey                                                  ..... Respondent
                                     With
                           First Appeal No. 283 of 2019

Anupama Pandey                                                   ......Appellant
                                        Versus
Vikram Pandey                                                   ..... Respondent
                                   ---------------

CORAM: HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR HON'BLE MR. JUSTICE RATNAKER BHENGRA For the Appellant : Mrs. Shatakshi, Advocate [in First Appeal No. 73 of 2019] Ms. Alka Kumari, Advocate [in First Appeal No. 283 of 2019] For the Respondent : Ms. Alka Kumari, Advocate [in First Appeal No. 73 of 2019] Mrs. Shatakshi, Advocate [in First Appeal No. 283 of 2019]

---------------

Order No. 13/ Dated: 2nd November 2022 After arguing for some time, Ms. Alka Kumari, the learned counsel who appears for the respondent in First Appeal No. 73 of 2019 and appellant in First Appeal No. 283 of 2019 seeks accommodation for today for bringing judgments on the point.

Part heard.

Post these matters tomorrow i.e. on 3 rd November 2022 as a first case.

(Shree Chandrashekhar, J.)

(Ratnaker Bhengra, J.) R.K.