Menka Kumari vs Sulabh Kumar Arun
2025 Latest Caselaw 7226 Jhar

Jharkhand High Court

Menka Kumari vs Sulabh Kumar Arun on 27 November, 2025

Author: Sujit Narayan Prasad

Bench: Sujit Narayan Prasad

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      F.A. No. 40 of 2024
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Menka Kumari ... ... ... Appellant

Versus Sulabh Kumar Arun ... ... ... Respondent

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

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For the Appellant :Mr. Kripa Shankar Nanda, Advocate For the Respondent :Dr. Vandan Singh, Advocate

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Order No.09/Dated 27th November, 2025

1. Heard learned counsel for the parties.

2. The judgment is in two parts: first, the dissolution of marriage and second, the permanent alimony to the respondent-wife and the daughter born from the wedlock.

3. Before hearing the matter on merits, this Court deemed it fit to direct the parties to file their respective affidavits showing their financial viability, including details of assets and income, as both parties are employed they are required to attach their salary slips along with statement of account.

4. Let such affidavits be filed on or before the next date of hearing.

5. As such, let this matter be listed on 18th December, 2025.

(Sujit Narayan Prasad, J.)

(Arun Kumar Rai, J.)

27.11.2025 Umesh/Abhishek

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