Deo Prakash vs Smt. Usha Roy
2023 Latest Caselaw 2194 Jhar

         IN THE HIGH COURT OF JHARKHAND AT RANCHI
                    (Civil Appellate Jurisdiction)
                        First Appeal No. 346 of 2017

Deo Prakash                                                ...... Appellant
                             Versus
Smt. Usha Roy                                           .... ... Respondent

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

For the Appellant        : Mr. Girish Mohan Singh,Advocate
For the Respondent       : Mr. Parambir Singh Bajaj, Advocate
                          ---------

Order No. 9 /Dated: 16th June 2023

On the ground of personal difficulty of Mrs. (Dr.) Vandana Singh, the learned counsel for the appellant, Mr. Girish Mohan Singh, the learned counsel is seeking accommodation by one week.

Mr. Parambir Singh Bajaj, the learned counsel appears for the respondent.

Post this matter on 12th July 2023 under the heading "Final Disposal".

On the next date of hearing the learned counsels for the parties shall produce short synopsis and list of dates along with compilation of judgments, if any.

(Shree Chandrashekhar, J.)

(Ratnaker Bhengra, J.)

sudhir