Priyanka Kumari @ Punam Kumari @ Punam vs Ravindra Kumar Nayak
2025 Latest Caselaw 7022 Jhar

Jharkhand High Court

Priyanka Kumari @ Punam Kumari @ Punam vs Ravindra Kumar Nayak on 19 November, 2025

Author: Gautam Kumar Choudhary

Bench: Gautam Kumar Choudhary

                                                                      2025:JHHC:31984


    IN THE HIGH COURT OF JHARKHAND AT RANCHI
                        C. M. P. No.630 of 2024
     Priyanka Kumari @ Punam Kumari @ Punam, W/o Ravindra Kumar Nayak
     and D/o Shri Laldhan Saw, R/o Village- Sikni, PO and PS- Rajrappa Project,
     District- Ramgarh, Jharkhand.                       .... .. ... Petitioner(s)
                        Versus
    Ravindra Kumar Nayak, S/o Shri Ruplal Saw, R/o Village- Kamlapur, PO-
    Ponda, PS- Kasmar, District-Bokaro, Jharkhand.
                                                          .. ... ...Opp. Party(s)
           ...........

CORAM :HON'BLE MR. JUSTICE GAUTAM KUMAR CHOUDHARY .........

For the Petitioner(s) : Mr. Atanu Banerjee, Advocate Mr. Naresh Pd. Thakur, Advocate Mr. Satish Kumar, Advocate Mr. Suman Kumar Ghosh, Advocate For the Opp. Party : Mr. Pankaj Srivastava, Advocate Mr. Ashish Gautam, Advocate Ms. Anita Sinha, Advocate

......

03/ 19.11.2025. Vide judgment / order dated 15.10.2025 passed in this case wherein instead of name of learned counsel for the Opp. Party, name of learned counsel for the petitioner has been typed and further name of learned counsel for the Opp. Party has not been typed inadvertently.

Accordingly, judgment / order dated 15.10.2025 is modified whereby learned counsel for the petitioner, namely, Mr. Atanu Banerjee, Mr. Naresh Pd. Thakur, Mr. Satish Kumar and Mr. Suman Kumar Ghosh as well as learned counsel for the Opp. Party, namely, Mr. Pankaj Srivastava, Mr. Ashish Gautam and Ms. Anita Sinha be incorporated and read.

Let this order be form part of the judgment / order dated 15.10.2025 passed in this case.

(Gautam Kumar Choudhary, J.)

Sandeep/-

Uploaded 19.11.2025.