Nilesh Dubey vs Ambika Kumari
2026 Latest Caselaw 892 Jhar

Jharkhand High Court

Nilesh Dubey vs Ambika Kumari on 9 February, 2026

Author: Sujit Narayan Prasad

Bench: Sujit Narayan Prasad

      IN THE HIGH COURT OF JHARKHAND AT RANCHI

                   F.A. No.196 of 2025
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    Nilesh Dubey                     ...      Appellant
                            Versus
    Ambika Kumari                    ...      Respondent
                          ----------

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

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For the Appellant : Mr. Nagmani Tiwari, Advocate Mr. Gaurav Kr. Pandey, Advocate For the Respondent : Mr. Ajay Kumar Sah, Advocate

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Order No.06/Dated: 09.02.2026

1. Mr. Ajay Kumar Sah, learned counsel has

submitted that although he is also advocate on record

alongwith Mr. Rishav Kumar, learned counsel, but his

name is not being reflected in the cause list.

2. Office is directed to verify the same and publish

the name of Mr. Ajay Kumar Sah in the cause list.

3. A demand draft of Bank of India dated

29.01.2026 bearing no. 051148 has been handed over

by Mr. Nagmani Tiwari, learned counsel for the appellant

to Mr. Ajay Kumar Sah, learned counsel for the

respondent for its onward transmission in favour of the

respondent.

4. The due acknowledgment has been shown,

which is also taken on record.

5. Both the parties have consented to refer the

matter before "Mediation for the Nation Drive 2.0".

6. Let both the parties appear before the learned

Member Secretary, Jhalsa positively at 11.00 A.M. in the

morning on 18th February, 2026.

7. Let this matter be listed on 27th February, 2026.

(Sujit Narayan Prasad, J.)

(Arun Kumar Rai, J.)

9th February, 2026 R.K/Rajnish