KHUSHBOO DEVI Vs. BINOD RAJAK
LAWS(JHAR)-2018-3-75
HIGH COURT OF JHARKHAND
Decided on March 16,2018

Khushboo Devi Appellant
VERSUS
Binod Rajak Respondents

JUDGEMENT

Amitav K Gupta, J. - (1.) Learned counsel for the petitioner is in attendance.
(2.) On repeated call none appears on behalf of the opposite party.
(3.) With a view to give one more opportunity to the opposite party, put up this case in the second half at 02:15 P.M. Later on;


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