Dinesh Kumar vs Neelam Kumari
2022 Latest Caselaw 4079 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                    First Appeal No. 59 of 2022

              Dinesh Kumar                           ---            ---   Appellant
                                              Versus
              Neelam Kumari                          ---            ---   Respondent
                                                    ---

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

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For the Appellant: Mr. Vikesh Kumar, Advocate

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04 / 10.10.2022 For correction of defect no. 2, let the certified copy of the impugned judgment be sent to the concerned Family Court, Koderma. After making such correction, corrected copy be returned to this court within one week thereafter.

For removing the rest of the defects, learned counsel for the appellant prays for and is allowed three weeks' time.

(Aparesh Kumar Singh, J)

(Deepak Roshan, J) Ranjeet/