Citation : 2026 Latest Caselaw 314 Jhar
Judgement Date : 19 January, 2026
IN THE HIGH COURT OF JHARKHAND AT RANCHI
F.A. No. 274 of 2023
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Jitendra Azad ... Appellant Versus Meena Gupta ... Respondent
CORAM : HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD HON'BLE MR. JUSTICE ARUN KUMAR RAI
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For the Appellant : Mr. Pankaj Srivastava, Advocate For the Respondent : Mr. Manoj Kr. Choubey, Advocate
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13/Dated: 19 January, 2026 th
1. Both the parties have been appeared through VC.
2. Steps have been taken by this Court, so that both the parties may
arrive at settlement but the said course is failed. As such, this Court is
thought is proper to hear the matter on merit.
3. With the consent of the parties, the matter has been heard on merit.
4. Arguments concluded.
5. Judgment Reserved.
(Sujit Narayan Prasad, J.)
(Arun Kumar Rai, J.)
19th January, 2026 Samarth
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