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2021 Latest Caselaw 815 Chatt

                      HIGH COURT OF CHHATTISGARH, BILASPUR

                                            Order Sheet

                                        CR No. 19 of 2021

                 Dr. Geeta Ferwani/Motiramani Versus Dr. Nikhil Motiramani




02/07/2021         Mr. Abhishek Chandrawanshi, Advocate for the applicant.
                   Mr. Rajat Agrawal, Advocate for the respondent.

Heard on default.

It is submitted by the counsel for the applicant that the civil revision filed against the order of Family Court, Raipur is maintainable. Reliance has been placed on the judgment of High Court of Punjab and Haryana at Chandigarh in the matter of Sangeeta Singh v. Pardeep in CR No. 2199/2020 decided on 02/09/2020.

Section 19 of the Family Court

Sd/-

(Rajendra Chandra Singh Samant) Judge

rahul