Vasudev Prajapati vs Smt. Sunita Kumari
2021 Latest Caselaw 2031 Chatt

                            HIGH COURT OF CHHATTISGARH, BILASPUR
                                               Order Sheet

                                             FAM No. 9 of 2015

                               Vasudev Prajapati Versus Smt. Sunita Kumari

         1                                  Through video conference

26.08.2021         Shri Manoj Parajpe appears along with Shri Shubhank Tiwari, counsel for the
             Appellant.
                   Shri H.B. Agrawal learned Senior Counsel along with Shri Pankaj Agrawal,
             counsel for the Respondent.

During the course of arguments, it would be appropriate to obtain the affidavit of both the parties in the light of the judgment passed by the Supreme Court in the matter of Rajnesh v. Neha and Another reported in A.I.R. 2021 S.C.C. 569, so as to consider the permanent alimony as required under Section 25 of Hindu Marriage Act, 1955, in case the decree for dissolution of marriage is passed.

Accordingly, both the parties are directed to furnish affidavit in the light of the aforesaid decision rendered in the matter of Rajnesh v. Neha and Another (supra) within 2 weeks.

Let this part-heard matter be listed in the week commencing 13.09.2021.

Sd/-

(Sanjay S.Agrawal) JUDGE

vivek