Rupali Mahanty vs Subhashish Sannigrahi
2025 Latest Caselaw 4834 Jhar

Jharkhand High Court

Rupali Mahanty vs Subhashish Sannigrahi on 25 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. Amit Kumar Das, Advocate

                 ---------
 Order No.07/ Dated 25th August, 2025

1. Reference has been made vide order dated 12th August, 2025,

appellant-in-person thereto, one affidavit has been shown on

25.08.2025 and the leave has been sought for to accept the copy of

the said affidavit.

2. It has been further submitted by appellant-in-person that the

copy of the said affidavit has been supplied to the learned counsel

appearing for the respondent-husband.

3. Mr. Amit Kumar Das, learned counsel appearing for the

respondent-husband has submitted that he has received the copy of

this affidavit dated 25.08.2025.

4. The appellant-in-person has submitted by referring to Para-3

that the Interlocutory Application for withdrawal of the SLP(c) No. 17275 of 2024 has been filed being numbered as

197916 of 2025.

5. It has been stated that the tentative date had been shown to be

fixed of the said SLP (c) No. 17275 of 2024 on 22nd August, 2025,

but on that date, the case was not on Board, however, she has

submitted that the case is tentatively being posted for 1st

September, 2025.

6. The appellant-in-person has submitted that she is appearing

in-person before the Hon'ble Apex Court also and on the date

fixed, she shall withdraw said SLP(c) No. 17275 of 2024 which is

the subject matter of the present appeal.

7. The appellant-in-person, therefore, has submitted that on the

basis of the said undertaking the matter may be heard on merit and

such submission has been made on the pretext that she being the

female who has to come from the Bokaro District along with her

old father.

8. Mr. Amit Kumar Das, learned counsel appearing for the

respondent-husband, he is having no dispute.

9. Accordingly, in view of the Interlocutory Application has

been filed being I.A. No. 197916 of 2025 for the withdrawal of the

aforesaid S.L.P. before the Hon'ble Apex Court and with the

consent of the parties, this Court is proceeding to hear the matter

on merit.

10. Heard party-in-person and Mr. Amit Kumar Das, learned

counsel for the respondent-husband at length.

11. Hearing is concluded.

12. Judgment is reserved.

(Sujit Narayan Prasad, J.)

(Arun Kumar Rai, J.) Rajnish/Suman