Gopal Chandra Bhakat vs Smt. Rupa Rani Kumar
2026 Latest Caselaw 1791 Jhar

Jharkhand High Court

Gopal Chandra Bhakat vs Smt. Rupa Rani Kumar on 11 March, 2026

Author: Sujit Narayan Prasad

Bench: Sujit Narayan Prasad, Deepak Roshan

IN THE HIGH COURT OF JHARKHAND AT RANCHI
                  F.A. No. 90 of 2025
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Gopal Chandra Bhakat. ....Appellant(s) Versus Smt. Rupa Rani Kumar ....Respondent(s)

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CORAM: HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD HON'BLE MR. JUSTICE DEEPAK ROSHAN

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For the Appellant(s) : Mr. Parambir Singh Bajaj, Advocate For the Respondent(s) : Mr. Anurag Kashyap, Advocate

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10/ Dated: 11th March 2026

1. In view of the order dated 20th February, 2026 both the parties are remain physically present before this Court.

2. The husband-appellant, namely Gopal Chandan Bhakat has stated that he is not interested for re-union by carrying the marital status with the responded-wife. However, the responded-wife, namely Smt. Rupa Rani Kumar has submitted that she still wants to carry out the marital status with the appellant-husband.

3. Subsequently, the appellant-husband has submitted that he requires some time to reconsider the issue of re-union.

4. This Court, however, is of the view that in the meanwhile, i.e. during the period of rethinking to continue the martial status as the husband has stated, an affidavit is required to be filed in view of the judgment passed in the case of Rajnesh v. Neha" reported in (2021) 2 SCC 324, showing the entire worth both moveable and immoveable property including the payslip along with the statement of the account. The similar affidavit shall also be filed on behalf of the respondent-wife.

5. List this case on 30.03.2026.

(Sujit Narayan Prasad, J.)

(Deepak Roshan, J.) 11th March 2026 Fahim/Amardeep 12.03.2026