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Subodh Mahato vs Smt. Soni Devi
2023 Latest Caselaw 3468 Jhar

Citation : 2023 Latest Caselaw 3468 Jhar
Judgement Date : 12 September, 2023

Jharkhand High Court
Subodh Mahato vs Smt. Soni Devi on 12 September, 2023
           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          Cr. Revision No. 901 of 2020
                                      ....
            Subodh Mahato                                 ...... Petitioner
                                Versus
            1. Smt. Soni Devi
            2. Minor Pari Kumari @ Neha Kumari            ...... Opp. Parties
                                   -----

CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

-----

For the Petitioner : Mr. Hadish Ansari, Advocate For the O. P. No. 1 : Mr. Yashvardhan, Advocate Mr. Aditya Aman, Advocate ......

08/12.09.2023 Today Mr. Hadis Ansari, learned counsel for the petitioner has submitted that he has no instruction.

Learned counsel for the opposite party no. 1 has submitted that order dated 08.03.2022 passed by the Co-ordinate Bench of this Court and the order dated 02.01.2023 passed by this Court have not been complied with by the petitioner till date.

It transpires from the record that the petitioner has submitted before the Co-ordinate Bench of this Court on 08.03.2022 that the husband has no grievance so far as impugned judgment is concerned and the petitioner is ready and willing to pay decretal amount, but he only wants to use this Forum for saving his matrimonial life. Thereafter the Co-ordinate Bench of this Court had directed the petitioner to deposit of Rs. 25,000/- before the learned Court below within four weeks, but the petitioner has not deposited the said amount even after passing of the order dated 08.03.2022 passed by the Co-ordinate Bench of this Court and also in the light of the order dated 02.01.2023 passed by this Court.

It also appears that the petitioner is buying time and the petitioner is not interested to pursue this Criminal Revision Application.

Therefore, this Criminal Revision No. 901 of 2020 is dismissed for non- prosecution and also for non-compliance of the order dated 08.03.2022 passed by the Co-ordinate Bench of this Court and the order dated 02.01.2023 passed by this Court.

(Sanjay Prasad, J.) Kamlesh/

 
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