Kumari Puja vs Avinash Kumar Pandey
2026 Latest Caselaw 1256 Jhar

Jharkhand High Court

Kumari Puja vs Avinash Kumar Pandey on 17 February, 2026

Author: Sujit Narayan Prasad

Bench: Sujit Narayan Prasad

          IN THE HIGH COURT OF JHARKHAND AT RANCHI
                              F.A. No. 189 of 2025
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Kumari Puja ... ... Appellant Versus Avinash Kumar Pandey ... ... Respondent With F.A. No. 328 of 2023

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Avinash Kumar Pandey ... ... Appellant Versus Kumari Puja ... ... Respondent

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

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In F.A. No. 189 of 2025:

For the Appellant : Mr. Jitendra Nath Upadhyay, Advocate For the Respondent : Mr. Akhouri Awinash Kumar, Advocate Ms. Ashwini Priya, Advocate

In F.A. No. 328 of 2023:

For the Appellant : Mr. Akhouri Awinash Kumar, Advocate Ms. Ashwini Priya, Advocate For the Respondent : Mr. Jitendra Nath Upadhyah, Advocate

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th 04/Dated: 17 February, 2026

1. Mr. Akhouri Awinash Kumar, learned counsel for the respondent in F.A. No. 189 of 2025 has sought for two weeks' time to file response to the delay condonation application.

2. Time, as sought for, is allowed.

3. Let these cases be listed on 12.03.2026.

4. Let the response to the delay condonation application be filed on or before the next date of hearing.

(Sujit Narayan Prasad, J.)

(Arun Kumar Rai, J.) 17th February, 2026 Saurabh/-

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