Lakhan Saw vs Chandu Devi
2022 Latest Caselaw 4185 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                     First Appeal No. 74 of 2019

              Lakhan Saw                             ---          ---   Appellant
                                              Versus
              Chandu Devi                            ---          ---   Respondent
                                                    ---

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

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For the Appellant: Mr. Sanjay Kr. Sinha, Advocate For the Respondent: Mrs. Swati Shalini, Advocate

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09 / 13.10.2022 Mediation has failed, as per the report of learned Mediator, JHALSA bearing letter no. 2693 dated 28.09.2022.

2. Admit.

3. Call for the lower court records in connection with Original Suit No. 78/2017 from the court of learned Additional Principal Judge, Additional Family Court, Dhanbad.

4. Place the matter under the heading 'For Hearing' after receipt of the lower court records, as per its age.

5. In the meantime, the appellant shall continue to pay an amount of Rs. 3,500/- towards maintenance awarded by the learned Family Court by the impugned judgment. I.A. No. 11593/2019 seeking stay of the proceedings of Execution case being Civil Misc. Case No. 10/2019 is disposed of.

(Aparesh Kumar Singh, J)

(Deepak Roshan, J) Ranjeet/