Subhasish Sannigrahi vs Rupali Mahanty
2023 Latest Caselaw 1203 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                             C.M.P. No. 260 of 2023
        Subhasish Sannigrahi                        --- --- Petitioner
                                      Versus
        Rupali Mahanty                              --- --- Opposite Party

                                             .......

CORAM: HON'BLE MR. JUSTICE APARESH KUMAR SINGH HON'BLE MR. JUSTICE DEEPAK ROSHAN For the Petitioner : Mr. Sailesh Kr. Singh, Advocate For the O.P. :

02/17.03.2023 Learned counsel for the petitioner undertakes to remove the surviving defects during course of the day. Let him do so.

Learned counsel for the petitioner informs that the opposite party has also preferred First Appeal No. 116 of 2022 against the common impugned judgment passed by the learned Family Court, Bokaro in Original Suit No. 76 of 2018. It is submitted that the opposite party has been appearing in person in the said appeal. Therefore, if the present petition is posted along with the said appeal, the requirement of service of notice may be waived.

As such, let the instant matter be listed along with First Appeal No. 116 of 2022 on 28.03.2023.

(Aparesh Kumar Singh, J.)

(Deepak Roshan, J.) A.Mohanty