Dinesh Kumar Vishwakarma vs The State Of Jharkhand & Anr
2023 Latest Caselaw 4164 Jhar

IN THE HIGH COURT OF JHARKHAND AT RANCHI
             Cr. Revision No. 860 of 2022

Dinesh Kumar Vishwakarma                                ..... ......      Petitioner
                                             Versus
The State of Jharkhand & Anr.                             .... .... Opp. Parties
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CORAM : HON'BLE MR. JUSTICE SUBHASH CHAND

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For the Petitioner : Mr. Deepak Sahu, Advocate For the O.P. No.2 : Mr. Sanjay Prasad, Advocate

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Order No.08 /Dated: 6th November, 2023 As prayed by the learned counsel for the opposite party No.2, list this case on 22.11.2023.

In the meantime, order of this Court dated 27.09.2022 that petitioner will continue to make the payment of 50% of the current amount of maintenance as awarded by the learned court below shall remain in force as per the manner and mode as directed by this Court and then, the stay of operation of the impugned order/judgment shall continue.

(Subhash Chand, J.) Madhav/-