Chattisgarh High Court
Nirma Toppo vs Puneshar Sahu on 9 March, 2026
1
2026:CGHC:11148
Digitally signed by
AJAY KUMAR
NAFR
DWIVEDI
DN: cn=AJAY
KUMAR DWIVEDI,
ou=HIGH COURT,
o=HIGH COURT OF
CHHATTISGARH,
HIGH COURT OF CHHATTISGARH AT BILASPUR
st=Chhattisgarh,
c=IN
Date: 2026.03.09
16:59:51 +0530
MCC No. 232 of 2026
Nirma Toppo W/o Shri Puneshwar Sahu Aged About 36 Years R/o Ward No.
18, Cseb Colony, Patharripara, Korba, District Korba, Chhattisgarh.
... Applicant.
Versus
Puneshar Sahu S/o Shri Bhaiya Ram Sahu Aged About 30 Years R/o Village
Chindii Birhi, Police Station Dongargaon, Post Kapa, District Rajnandgaon,
Chhattisgarh.
... Respondent.
(cause title downloaded from CIS Periphery) For Applicant : None.
For Respondent : None.
(Hon'ble Shri Justice Naresh Kumar Chandravanshi) Order on Board 09/03/2026
1. This is an office reference.
2. Perused the office note filed by the Registry. Learned Judge, Family Court Korba has sent request letter dated 11.02.2026 seeking extension of time to decide Civil Suit No.188A/2025 in compliance of order dated 03.09.2025 passed in TPC No.105/2025, whereby, this Court has directed the concerned Court to conclude the case preferably within a period of 4 months.
3. On due consideration, prayer for extension of time is allowed. Further 2 time of 4 months' from the date of receipt/communication of this order is granted to decide the said case. However, it is expected from the concerned Family Court that it shall not take lenient approach in the matter and proceed expeditiously in accordance with law.
4. Registry shall send copy of this order to the concerned Court forthwith.
5. Accordingly, the MCC stands disposed of.
Sd/-
(Naresh Kumar Chandravanshi) Judge Ajay