Rupali Mahanty vs Subhashish Sannigrahi
2025 Latest Caselaw 2300 Jhar

Jharkhand High Court

Rupali Mahanty vs Subhashish Sannigrahi on 12 August, 2025

Author: Sujit Narayan Prasad

Bench: Sujit Narayan Prasad

 IN THE HIGH COURT OF JHARKHAND AT RANCHI
              F.A. No. 64 of 2025
 Rupali Mahanty                                     ...       Appellant


                                    Versus
 Subhashish Sannigrahi                              ...       Respondent
                       ----------

CORAM: HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD HON'BLE MR. JUSTICE ARUN KUMAR RAI

-------

 For the Appellant       : In-Person

 For the Respondent      : Mr. A.K. Das, Advocate

                 ---------
 Order No.06/ Dated 12th August, 2025

1. Reference has been made vide order dated 6th August, 2025,

the affidavit in hard copy has been sought to be filed.

2. Let the permission be granted.

3. Let the said affidavit be taken on record.

4. Mr. A. K. Das, learned counsel appearing for the

respondent-husband has submitted that the said copy of the

affidavit shall be received by him.

5. We have been apprised on the last occasion that the remand

order dated 16.05.2024 passed in F.A. No. 116 of 2022, based

upon that, the impugned judgment dated 06.08.2025 has been

passed and the remand order dated 16.05.2024 is still lying

pending before the Hon'ble Apex Court being Special Leave to

Appeal No. 17275 of 2024.

6. The appellant-in person has submitted that the serious

objection has been made on behalf of the learned counsel

appearing for the respondent-husband that the Special Leave to

Appeal No. 17275 of 2024 needs to be withdrawn, since, the

impugned judgment dated 06.08.2025 passed by learned Principal

Judge, Family Court, Bokaro has been passed in pursuant to the

order dated 16.05.2024 passed in F.A. No. 116 of 2022 and the

aforesaid order dated 16.05.2024 is subject matter of Special Leave

to Appeal No. 17275 of 2024.

7. This Court is also of the view that there cannot be any two

parallel proceedings, moreover, the order dated 16.05.2024 passed

in F.A. No. 116 of 2022 which is under challenged before the

Hon'ble Apex Court in Special Leave to Appeal No. 17275 of

2024 and the judgment has been passed in terms of order dated

16.05.2024 by the learned Principal Judge, Family Court, Bokaro

is impugned in the present appeal.

8. The same needs to be taken care of by the appellant-in

person.

9. The appellant-in person has submitted that she will come

forth by taking necessary steps in this regard. It has also been

submitted that 22nd August, 2025 is the date fixed before the

Hon'ble Apex Court.

10. Considering the same, the matter has been posted on 25th

August, 2025.

11. The response of the affidavit if any be filed on or before the

next date of hearing by saving the copy advanced to the Email

address of the appellant-in person.

12. Let this matter be posted on 25th August, 2025.

(Sujit Narayan Prasad, J.)

(Arun Kumar Rai, J.) Suman/Abha