Vishwanath Prakash vs Jayanti Kumari
2025 Latest Caselaw 7511 Jhar

Jharkhand High Court

Vishwanath Prakash vs Jayanti Kumari on 4 December, 2025

Author: Sujit Narayan Prasad

Bench: Sujit Narayan Prasad

              THE HIGH COURT OF JHARKHAND AT RANCHI

                          F.A. No.220 of 2023
              Vishwanath Prakash                  ...      Appellant
                                   Versus
              Jayanti Kumari                     ...        Respondent
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Coram: HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD HON'BLE MR. JUSTICE ARUN KUMAR RAI

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For the Appellant : Mr. Ayush Kumar, Advocate For the Respondent : Mr. Rajesh Kr. Mahtha, Advocate

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Order No.10/Dated: 04.12.2025

1. Parties have appeared physically in pursuant to the order dated 07.11.2025.

2. This Court has directed both of them to live together, but the appellant-husband has refused to live alongwith the respondent-wife.

3. This Court, considering the aforesaid, is of the view that there is no chance of settlement and, as such, the matter is to be heard on merit.

4. The matter has already been listed under the heading for 'hearing' and trial court record has already been called for.

5. Argument concluded.

6. Judgment is reserved.

7. Personal appearance of the parties is dispensed with.

(Sujit Narayan Prasad, J.)

(Arun Kumar Rai, J.)

04th December, 2025 R.K/Rajnish