In Judgment Text:
-
4. During course of reconciliation, it was disclosed that petitioner no. 1-
Manish Mishra has filed M -
12.That I further say that the petitioner-
Manish Mishra has also preferred a criminal miscellaneous -
Further, it appears that petitioner no. 1 -
Manish Mishra is facing proceeding in two
In Judgment Text:
-
11. That I say that the petitioner-
Manish Mishra has - 1 -
Manish Mishra is facing proceeding in two cases apart from the instant case before the Family - 4.
During course of reconciliation, it was disclosed that petitioner No. 1-
Manish Mishra has filed M.T.S. No. 224 of 2017 before the Principal Judge, Family Court, Ranchi in which O.P. No
J
J
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