Prahalad Prasad vs Sweta Kumari
2023 Latest Caselaw 1605 Jhar

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

                        FA No. 181 of 2019
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Prahalad Prasad ... ... Appellant Versus Sweta Kumari ... ... Respondent

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CORAM : HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR HON'BLE MR. JUSTICE RATNAKER BHENGRA

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For the Appellant(s) : In-person For the Respondent : Mr. Ranjan Kumar, Advocate;

Mr. Krishna Prajapat,Advocate

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th Order No.15/ Dated: 13 April 2023 Judgment is pronounced in the open Court. FA No. 181 of 2019 is allowed in the terms indicated in the judgment.

The signed judgment shall be kept in the original files.

(Shree Chandrashekhar, J.)

(Ratnaker Bhengra, J.) SB/KNR