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Md. Shakil vs Nikhat Parween ... ... Opp. Party
2025 Latest Caselaw 7870 Jhar

Citation : 2025 Latest Caselaw 7870 Jhar
Judgement Date : 18 December, 2025

[Cites 0, Cited by 0]

Jharkhand High Court

Md. Shakil vs Nikhat Parween ... ... Opp. Party on 18 December, 2025

      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         C.R. No. 33 of 2025
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Md. Shakil ... ... Petitioner Versus Nikhat Parween ... ... Opp. Party

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CORAM: HON'BLE MR. JUSTICE PRADEEP KUMAR SRIVASTAVA

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For the Petitioner : Mr. Sandeep Verma, Advocate For the Opp. Party : Mr. Tanweer Abbas, Advocate

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th Order No. 09/ Dated: 18 December, 2025

1. Learned counsel for the petitioner prays for two weeks' time to file reply to interlocutory application.

2. Prayer is allowed.

3. Learned counsel for the petitioner is directed to prepare short notes of argument and list of dates in the present case along with relevant judgments, which he intends to rely on.

4. List this case after four weeks.

(Pradeep Kumar Srivastava, J.)

18.12.2025 Arpit

 
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