Sudhangshu Das @ Sudhanshu Das vs Kabita Devi
2022 Latest Caselaw 4699 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                     First Appeal No. 53 of 2021

              Sudhangshu Das @ Sudhanshu Das              ---   ---  Appellant
                                             Versus
              1. Kabita Devi
              2. Aniruddha Das                            ---   ---  Respondents
                                                   ---

CORAM: Hon'ble Mr. Justice Aparesh Kumar Singh Hon'ble Mr. Justice Deepak Roshan

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For the Appellant: M/s Shashi Kant Ojha, P.K. Mukhopadhyay, Advocates For the Respondents: Mr. Anil Kr. Singh, Advocate

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09 / 23.11.2022 Mediation has remained as non-starter, as per the report of learned Mediator, JHALSA bearing letter no. 3080 dated 17.11.2022 as both the paties did not appear on three consecutive dates.

2. Learned counsel for the appellant Mr. Shahi Kant Ojha, on instruction of the appellant, does not seek to press the instant appeal.

3. Appellant is the father-in-law against whom maintenance @ Rs. 2,000/- and Rs. 3,000/- per month respectively in favour of his infant grandson and daughter-in-law was allowed vide judgment dated 13.03.2019 passed by the learned Principal Judge, Family Court, Bokaro in Original Maintenance Case No. 177/2017.

4. In view of the prayer made by the learned counsel for the appellant, instant appeal is dismissed as withdrawn.

(Aparesh Kumar Singh, J)

(Deepak Roshan, J) Ranjeet/