Mrs. Radhika Kumari vs Vimlesh Kumar
2026 Latest Caselaw 298 Jhar

Citation : 2026 Latest Caselaw 298 Jhar
Judgement Date : 19 January, 2026

[Cites 0, Cited by 0]

Jharkhand High Court

Mrs. Radhika Kumari vs Vimlesh Kumar on 19 January, 2026

Author: Sujit Narayan Prasad

Bench: Sujit Narayan Prasad

IN THE HIGH COURT OF JHARKHAND AT RANCHI
           F.A. No. 31 of 2022
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Mrs. Radhika Kumari ... ... ... Appellant

Versus Vimlesh Kumar ... ... ... 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               :None
For the Respondent              :Mr. Sahil, Advocate
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Order No.09/Dated Dated 19th January, 2026

1. This appeal arises out of a matrimonial dispute, wherein the judgment and decree for dissolution of marriage have been passed vide the impugned judgment and decree dated 07.04.2022 and 12.04.2022, respectively.

2. It appears from the record that the case of the appellant was being represented by Mr. Pravin Kumar Pandey, learned counsel, who is now no more. Thereafter, there has been no appearance on behalf of the appellant.

3. As such, this Court thought it proper to appoint Amicus Curiae to assist this Court in the present matter.

4. Mrs. Arya Gautam, learned counsel, has been requested to assist this Court as Amicus Curiae in the present appeal.

5. Office is directed to supply the paper book to Mrs. Arya Gautam, learned counsel, by next Monday.

6. Let the name of Mrs. Arya Gautam, learned counsel, be reflected in the daily cause list as Amicus Curiae.

7. Mr. Sahil, learned counsel appearing for the respondent- husband, has submitted that he may also be permitted to file an application for obtaining a copy of the trial court records.

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8. Leave, as sought for, is allowed.

9. Office is directed to act upon any requisition made for obtaining the trial court records, in accordance with law.

10.Accordingly, let this matter be listed on 03rd February, 2026.

(Sujit Narayan Prasad, J.)

(Arun Kumar Rai, J.)

19.01.2026 Umesh/Abhishek

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