Dr. Madhu Upadhyay vs Dr. Kumar Saurabh Priyadarshi
2025 Latest Caselaw 3361 Jhar

Jharkhand High Court

Dr. Madhu Upadhyay vs Dr. Kumar Saurabh Priyadarshi on 19 March, 2025

Author: Rongon Mukhopadhyay

Bench: Rongon Mukhopadhyay

                 IN THE HIGH COURT OF JHARKHAND AT RANCHI
                             First Appeal No. 268 of 2023
                 Dr. Madhu Upadhyay                                ...      Appellant
                                                   Versus
                 Dr. Kumar Saurabh Priyadarshi                     ...      Respondent
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CORAM: HON'BLE MR. JUSTICE RONGON MUKHOPADHYAY HON'BLE MR. JUSTICE ARUN KUMAR RAI

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For the Appellant : Mr. Samavesh Bhanj Deo, Advocate For the Respondent : Mr. R.S. Mazumdar, Sr. Advocate

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Order No.11/ Dated 19th March, 2025

1. Though the impugned judgment was passed ex parte but since it has been submitted by Mr. R.S. Mazumdar, learned senior counsel for the respondent that the respondent has already solemnized another marriage, he is directed to explore the permanent alimony which may be extended to the appellant.

2. Considering the above facts, let this case be listed on 29th April, 2025 under the heading for "orders".

(Rongon Mukhopadhyay, J.)

(Arun Kumar Rai, J.)

R.K.-Suman/