Jharkhand High Court
Praveen Gupta vs The State Of Jharkhand on 29 February, 2016
Author: R. N. Verma
Bench: Ravi Nath Verma
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A.B.A. No. 2885 of 2015
Praveen Gupta ... Petitioner(s)
-V e r s u s-
State of Jharkhand ... Opposite Parties
CORAM: - HON'BLE MR. JUSTICE RAVI NATH VERMA
For the Petitioner(s) : - Mr. A.K.Das, Advocate
For the State : - Addl.P.P.
For informant : Mr. P.A.S.Pati, Advocate
12/29.02.2016Pursuant to the direction given vide order dated 25.02.2016, both parties are present in Chamber.
It is informed by the counsels that a joint compromise petition has already been filed but the same is not on the record. However, from the office copy produced by the learned counsel for the petitioner, it appears that the parties have settled their dispute and they are living together as husband and wife and have also settled the other terms and conditions of the compromise.
Put up this case on 04.05.2016.
Till then, interim relief granted vide order dated 14.01.2016 shall continue.
Both parties are directed to be physically present in Chamber on the next date.
(R. N. Verma, J.) Ritesh