Rajni Shukla vs Shashi Kant Shukla
2025 Latest Caselaw 6267 Jhar

Jharkhand High Court

Rajni Shukla vs Shashi Kant Shukla on 7 October, 2025

Author: Sujit Narayan Prasad

Bench: Sujit Narayan Prasad, Rajesh Kumar

   IN THE HIGH COURT OF JHARKHAND AT RANCHI
               First Appeal No. 213 of 2024
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Rajni Shukla              ...      ...   Appellant
                          versus
Shashi Kant Shukla               ...  ... Respondent
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CORAM :HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD HON'BLE MR. JUSTICE RAJESH KUMAR

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For the Appellant : Mr. Tarun Kumar No.1, Advocate For the Respondent : Mr. Baibhaw Gahlaut, Adv.

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th Order No. 05 : Dated 7 October, 2025

1. The matter was heard on 6th October, 2025.

2. Learned counsel for the respondent-husband had

sought for time to take instruction on the issue of settlement

particularly for re-union of the parties and settlement of the

dispute in terms of money.

3. Today, Mr. Baihaw Gahlaut, learned counsel for the

respondent-husband appeared and submitted that

respondent-husband is not willing to live together with the

appellant-wife.

4. However, both the parties have showed their willingness

for settlement of the dispute in terms of money.

5. Therefore, this Court is of the view that affidavit in

terms of law laid down in the case of Rajnesh v. Neha &

Anr., (2021) 2 SCC 324 is required to be filed by the parties.

6. Accordingly, the both the parties are directed to file

such affidavit giving all details of movable and immovable property in terms of the judgment rendered by Hon'ble Apex

Court in the case of Rajnesh v. Neha & Anr (supra).

7. List this case under the same heading on 31.10.2025.

(Sujit Narayan Prasad, J.)

(Rajesh Kumar, J.) 7th October, 2025 Alankar/