Jharkhand High Court
Sri Sujit Adhikari vs Smt. Bandana Adhikari (Divorcee) on 22 December, 2021
Author: Rajesh Kumar
Bench: Rajesh Kumar
-1-
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr. Revision No.257 of 2019
Sri Sujit Adhikari
@ Sujit Adhikar ...... Petitioner
Versus
1. Smt. Bandana Adhikari (Divorcee)
2. Miss Shreshthaa Adhikari ...... Opp. Parties
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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR
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For the Petitioner : None
For the O.Ps. : Mr. P. Mitra, Advocate
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The matter was taken up through Video Conferencing. Learned counsel for the party(s) had no objection with it and submitted that the audio and video qualities are good.
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06/Dated: 22nd December, 2021
1. On repeated calls, nobody appears on behalf of the revisionist.
2. It appears that the impugned order is ex-parte as the revisionist has refused to accept the notice.
3. Learned counsel for the opposite parties is present.
4. With a view to give one more chance to the revisionist, put up this case after two weeks.
(Rajesh Kumar, J.) Chandan/-