Himanshu Sharma vs Smt. Rajkumar Sharma
2021 Latest Caselaw 1685 Chatt

                        HIGH COURT OF CHHATTISGARH, BILASPUR
                                           Order Sheet
                                       FA No. 570 of 2017
                        Himanshu Sharma Versus Smt. Rajkumar Sharma

                                            Through Video Conference

    10.08.2021          Shri Arpit Agrawal appears on behalf of Shri B.P.Sharma, counsel for the

                 appellants.

                        Shri Rahul Tamaskar, counsel for respondent No.1.

Ms. Vaishali Mahilong, counsel for respondents No. 2 & 3.

Shri Tamaskar, counsel appearing for respondent No.1, while furnishing

covering memo on 20.07.2021, submits that the impugned judgment and decree

has already been questioned before the Hon'ble Supreme Court in Special

Leave Petition (Civil) No. 3915 of 2019 by respondents No. 2 & 3, namely,

Meena Sharma and Rohit Sharma respectively and the same is still pending,

therefore, the matter may be adjourned for 8 weeks with liberty to make a

request if the same is decided before the said period.

In view of the contention of Shri Tamaskar, post this matter after 8 weeks

for further orders.

Sd/-

(Sanjay S. Agrawal) Judge

Anjani