Jharkhand High Court
Krishna Kumar vs Smt Rajni Lal on 30 September, 2015
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(C) No. 3496 of 2015
Krishna Kumar, son of Sri Ganauri Lal, presently residing at
Mohalla Makatpur, Post Giridih, Police Station Giridih (T),
Dist. Giridih
... ... Petitioner
Versus
Smt. Rajni Lal, wife of Sri Krishna Kumar, Daughter of Shiv
Kumar Lal Barnwal, presently residing at Barabani, Station
Road, Near Shiv Mandir, Post Damuhani, Police Station
Damuhani, Dist. Burdwan, West Bengal
... ... Respondent
CORAM: HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR
For the Petitioner : Mrs. Ritu Kumar, Advocate
: Mr. Samavesh Bhanj Deo, Advocate
For the Respondent : Mr. R. Prasad, Advocate
05/30.09.2015The sole respondent has appeared through counsel.
The learned counsel for the respondent seeks two weeks' further time for filing response to the writ petition.
Mrs. Ritu Kumar, the learned counsel for the petitioner submits that, inspite of interim order of this Court on 07.09.2015, the respondentwife with the help of the police took away 6 years old daughter from the custody of the petitioner.
Post the matter on 30.10.2015 when the plea taken by the petitioner shall be considered.
(Shree Chandrashekhar, J.) Amit/