Patna High Court - Orders
Dr. Ashish Ranjan vs Dr. Anupama Tandon on 27 June, 2014
Author: Navin Sinha
Bench: Navin Sinha, Jitendra Mohan Sharma
Patna High Court MA No.470 of 2012 (6) dt.27-06-2014
IN THE HIGH COURT OF JUDICATURE AT PATNA
Miscellaneous Appeal No.470 of 2012
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Dr. Ashish Ranjan
.... .... Appellant/s
Versus
Dr. Anupama Tandon
.... .... Respondent/s
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Appearance :
For the Appellant/s : Mr. Harendra Prasad
For the Respondent/s : Mr.
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CORAM: HONOURABLE MR. JUSTICE NAVIN SINHA
and
HONOURABLE MR. JUSTICE JITENDRA MOHAN
SHARMA
ORAL ORDER
(Per: HONOURABLE MR. JUSTICE NAVIN SINHA)
6 27-06-2014Since the matter relates to the custody of a child and which must be our only paramount consideration, we deem it proper to issue notice once again to the respondent in the hope that she may appear though she has chosen not to enter appearance after the first service. Requisites must be filed both under registered cover with A/D as well as ordinary process, for which requisites etc. must be filed within two weeks, failing which this application shall stand rejected without further reference to a Bench.
List after service of notice.
(Navin Sinha, J) Md. Ibrarul/-
(Jitendra Mohan Sharma, J)
U T