Section 10(4) in The High Court of Jharkhand Hindu Marriage Rules, 2017
(4)When the Court grants leave, the petition shall be deemed to have been duly filed on the date of the said order. Within a week of the date of the said order or, within such further time as may be fixed by the Court, the petitioner shall file sufficient number of copies of application for leave and order of the Court thereon and of the petition for divorce for service upon the respondent in the petition.
