Jaya Kumari Singh vs Shrey Kumar @ Shrya Kumar
2022 Latest Caselaw 3799 Jhar

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

                                FA No. 30 of 2021

Jaya Kumari Singh                                       ..... Appellant/Respondent
                                       Versus
Shrey Kumar @ Shrya Kumar                           ..... Opposite Party/Petitioner
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CORAM : HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR HON'BLE MR. JUSTICE RATNAKER BHENGRA

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For the Appellant : Mr. Indrajit Sinha, Advocate;

Mr. Lukesh Kumar, Advocate For the O.P. : Mr. Mahesh Tewari, Advocate;

Mr. Shankar Singh, Advocate.

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th Order No.12/Dated: 20 September 2022 An ex-parte judgment passed in Original Suit No. 230 of 2020 has been challenged by the wife in the present First Appeal.

After filing of First Appeal No. 30 of 2021, IA No. 2728 of 2021 was filed by the appellant seeking stay of the ex-parte judgment passed in Original Suit No. 230 of 2020.

On 8th July 2021, this Court issued notice on the aforesaid interlocutory application for stay and, at the same time, operation of the judgment dated 26th March 2021 passed in Original Suit No. 230 of 2020 was stayed.

It is stated that now the respondent has solemnized second marriage.

On 25th August 2022, the following order was passed by this Court:

Order No. 11/ Dated: 25th August 2022 Mr. Mahesh Tewari, the learned counsel assisted by Mr. Shankar Singh, the learned vice counsel states that in maintenance case vide Original Maintenance Case No. 30 of 2021, the learned Family Court Judge has directed the parties to appear in-person and the matter is fixed on 29th August 2022.

We expect that parties would settle their disputes amicably. Post this matter on 20th September 2022.

On that date, the learned counsels appearing for the parties shall apprise the Court regarding settlement, if any, between the parties.

It is stated at Bar that mediation between the parties in the

-2- FA No. 30 of 2021

proceeding of Original Maintenance Case No. 30 of 2021 has failed.

Still, we tried to ascertain whether there is any chance of mediation between the parties.

The response from the learned counsel for the parties is in negative.

After hearing for some time, this matter is adjourned for 17th October 2022.

The learned counsel appearing for the parties shall file brief notes of arguments and produce compilation of judgments, if any, before the next date of hearing.

                                          (Shree Chandrashekhar, J.)


SB/Nibha                                     (Ratnaker Bhengra, J.)