Jharkhand High Court
Santosh Kumar Jha Aged About 39 Year Son ... vs Sarita Jha Wife Of Santosh Kumar Jha ... on 7 July, 2025
Author: Sujit Narayan Prasad
Bench: Sujit Narayan Prasad, Rajesh Kumar
2025:JHHC:18258-DB
IN THE HIGH COURT OF JHARKHAND AT RANCHI
F.A. No. 142 of 2023
------
Santosh Kumar Jha aged about 39 Year son of Rameshwar Jha resident
of Village Guria, P.O. & P.S. Vounsi, District Banka, (Bihar) and also
resident of Janakpur, Bilasi Town Deoghar, P.O. & P.S. & District Deoghar
presently residing at flat no. 1502, F1, Meadows, Shantigram near
Vaishno Devi Circle, SG Highwary, P.O. & P.S. Gandhinagar District
Ahmedabad, State Gujrat.
... Appellant/Petitioner
Versus
Sarita Jha wife of Santosh Kumar Jha daughter of Kuldip Mohan Jha
resident of Bilasi Town, Deoghar, at presently residing Kakai
Dharmshala, near Laumipur Chowk, P.O. B Deoghar P.S. & District
Deoghar, Jharkhand.
... Respondent/Respondent
CORAM : HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD
HON'BLE MR. JUSTICE RAJESH KUMAR
------
For the Appellant : Mr. Lalit Yadav, Advocate
For the Respondent : Mr. Onkar Nath Tiwari, Advocate
------
16/Dated: 7th July, 2025
1. The instant first appeal has been filed by the husband, appellant
herein, against the judgment and decree dated 03.04.2023.
2. It appears from the order dated 8th May, 2025 that the endeavour
was taken for settlement in terms of reunion of the parties.
3. It further appears from the order dated 8th May, 2025 that both the
parties had agreed to live together, and thereafter both the parties
had gone to Ahmedabad.
2025:JHHC:18258-DB
4. Further, the matter was heard on 10th June, 2025 and this Court was
informed that both appellant-husband and respondent-wife are
living together showing dignity to each other. It has further been
submitted by the respondent wife that the pending litigations will
also be withdrawn.
5. Learned counsel appearing for the appellant-husband, on
instruction, has submitted that the application had been filed by the
respondent wife for withdrawal of the pending litigations, i.e.,
Original Suit No. 341 of 2023 and OMC No. 279 of 2023. One another
case being G.R. Case No. 35 of 2018 is being disposed of.
6. Learned counsel for the respondent wife has submitted that the
application for withdrawal of the pending litigations, for settlement
in between the parties, has also been accepted by the concerned
Court and now there is no pending proceeding against the husband,
the appellant herein.
7. Learned counsel for the appellant-husband has also submitted that
there is no pending litigation now.
8. Further, it has been submitted by the learned counsel for both the
parties that since the appellant-husband and respondent-wife are
living together in Ahmedabad, the workplace where the appellant-
husband is working, by showing due respect to each other, hence
there is no need to keep this appeal pending.
2025:JHHC:18258-DB
9. This Court, considering the aforesaid submissions made by the
learned counsel for both the parties, is of the view that nothing
survives to be adjudicated by this Court.
10. In view of the settlement of reunion in between the appellant-
husband and respondent-wife, and in terms of the fact that the
appellant-husband and respondent wife is living together, the
instant first appeal being FA No. 142 of 2023 stands disposed of.
11. Pending interlocutory application(s), if any, also stands disposed of.
(Sujit Narayan Prasad, J.)
(Rajesh Kumar, J.)
Samarth
