Patna High Court - Orders
Archana Kumari vs Deepak Kumar on 8 February, 2013
Author: Kishore Kumar Mandal
Bench: Kishore Kumar Mandal
IN THE HIGH COURT OF JUDICATURE AT PATNA
Miscellaneous Jurisdiction Case No.4535 of 2012
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Archana Kumari Verma
.... .... Petitioner/s
Versus
Deepak Kumar
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Ranjan Kumar Sinha
For the Respondent/s : Mr.
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CORAM: HONOURABLE MR. JUSTICE KISHORE KUMAR
MANDAL
ORAL ORDER
3 08-02-2013On consideration of the submissions of the learned counsel appearing in support of the application, this Court is inclined to issue notice to the opposite party.
Mr. Raj Kishore Prasad, learned counsel, appears and states that he has already appeared on behalf of the opposite party and filed 'Vakalatnama' on his behalf.
Let copy of the application be served on Mr. Prasad by the petitioner within 03 days and file receipt thereof, failing which the application shall stand rejected without further reference to a Bench. In the event of compliance the matter shall be listed after 03 weeks.
Let counter affidavit be filed on behalf of the opposite party within 02 weeks.
Mr. Prasad, learned counsel, states that for 03 weeks from today he would not pursue the Matrimonial Case No. 178 of Patna High Court MJC No.4535 of 2012 (3) dt.08-02-2013 Page 2 /2 2012 pending in the Court of learned Principal Judge, Family Court, Nalanda.
(Kishore Kumar Mandal, J) Shyam/-