Sudeepto Saha vs Moumita Saha
2023 Latest Caselaw 16213 MP

IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR FA No. 896 of 2014 (SUDEEPTO SAHA Vs MOUMITA SAHA)

Dated : 03-10-2023 Appellant present in person.

No one has come forward for the wife, despite the wife having been served through publication, which was made on 14.07.2023, through two news papers of wide circulation in the State of West Bengal where, the wife is stated to be residing.

Appellant who is arguing in person prays for time to go through the impugned judgment by which his (husband) petition for divorce was rejected.

To facilitate hearing to appellant, who does not reside at Jabalpur, the Registry is directed to allow appellant to get connected virtually on the next date.

List on 10.10.2023.

                               (SHEEL NAGU)                          (ROOPESH CHANDRA VARSHNEY)
                                   JUDGE                                        JUDGE

                          sm




Signature Not Verified
Signed by: SANTOSH
KUMAR TIWARI
Signing time: 04-Oct-23
5:02:16 PM