Jharkhand High Court
Chetna Kumar vs Dr. Prasoon Kumar on 8 October, 2025
Author: Sujit Narayan Prasad
Bench: Sujit Narayan Prasad, Rajesh Kumar
IN THE HIGH COURT OF JHARKHAND AT RANCHI
F.A. No.135 of 2025
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Chetna Kumar .... .... Appellant(s) Versus Dr. Prasoon Kumar .... .... Respondent(s)
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CORAM: HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD HON'BLE MR. JUSTICE RAJESH KUMAR
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For the Appellant(s) : Ms. Saumya Pandey, Adv. For the Respondent(s) : Mrs. Vani Kumari, Adv.
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03/Dated: 08th October, 2025 I.A. No.9942 of 2025
1. Heard the learned counsel for the parties.
2. The instant interlocutory application has been filed for condoning the delay of 09 days which has occurred in filing the instant appeal.
3. The reason has been assigned in paragraph-3 of the instant application that the appellant had to procure relevant documents, as such, the appeal could not have been filed within time.
4. Learned counsel for the respondent is having no objection in condoning the delay of 09 days.
5. Considering the reason assigned and having no objection on behalf of the respondent, the instant interlocutory application stands allowed, as such, disposed of.
6. Accordingly, the delay of 09 days in filing the appeal is hereby condoned.
F.A. No.135 of 20257. In pursuance of the notice issued to the respondent-husband, his appearance has been made and the respondent is represented by Mrs. Vani Kumari, learned counsel.
8. Admit.
9. Call for the Trial Court Record.
10. Since the respondent is already represented, no notice is required to be issued.
(Sujit Narayan Prasad, J.) (Rajesh Kumar, J.) Dated: 08th October, 2025 Amar-Shahid/-
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