Priyanka Sahi vs Siddarth Rao
2025 Latest Caselaw 7154 Jhar

Jharkhand High Court

Priyanka Sahi vs Siddarth Rao on 24 November, 2025

Author: Sujit Narayan Prasad

Bench: Sujit Narayan Prasad

IN THE HIGH COURT OF JHARKHAND AT RANCHI
          F.A. No. 213 of 2019
Priyanka Sahi                      ... Appellant
                Versus
Siddarth Rao                                      ... Respondent
                    With
          F.A. No. 23 of 2018
Siddarth Rao                                      ... Appellant
                Versus
Priyanka Sahi                                     ... Respondent
             ...

CORAM: HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD HON'BLE MR. JUSTICE ARUN KUMAR RAI

For the Appellant : Mr. Pankaj Srivastava, Advocate For the Respondents : Mr. Sunil Singh, Advocate ...

Order No.20/dated 24.11.2025

In pursuance to the order dated 1st July, 2025, affidavit has been filed on behalf of the respondent-husband.

2. This Court in order to have the consideration properly on the issue of permanent alimony is also of the view that an affidavit is also required to be filed on behalf of the appellant- wife.

3. Let an affidavit be filed on behalf of the appellant on the issue of permanent alimony in pursuance to the Judgment rendered in the case of "Rajnesh Vs. Neha", reported in (2021) 2 SCC 324 showing the income.

4. Let these matters be posted on 08.12.2025.

(Sujit Narayan Prasad, J.)

(Arun Kumar Rai, J.) Dated 24th November, 2025 P.K.S./Suman