RASHMIREKHA JHA Vs. SURENDRA KISHORE THAKUR

JUDGEMENT

(1.) Petitioner is the wife of opposite party and the instant civil miscellaneous petition has been filed for setting aside the order dtd. 6/6/2025 passed in Original Suit No.323 of 2022 filed under Sec. 13(1)(i-a)(i-b) of the Hindu Marriage Act, 1955 preferred by her husband for dissolution of marriage. A further prayer is made to recast the issue for considering the pleading as raised in the written statement filed by the present petitioner.

(2.) It is submitted by the learned counsel on behalf of petitioner that the Family Court had dismissed the petition under Sec. 28 of the Hindu Marriage Act, 1955 vide impugned order on the ground that the direction to file Bank statement for the relevant period, had not been complied with. It is submitted in this regard that the details could not be filed for medical reasons and therefore, an adjournment was sought for filing the necessary details. The necessary details have now been furnished vide petition for realization of arrear amount allowed as maintenance on 19/6/2025. It is submitted that since requisite details has now been filed, therefore, necessary direction be given for disposal of the said petition which is pending before the learned Principal Judge, Family Court, Bokaro.

(3.) Having considered the submissions advanced on behalf of the petitioner, learned Family Judge is directed to pass order on the petition filed by this petitioner on 19/6/2025 after hearing both sides, within two weeks from the date of receipt of this order.