Lileshwar Kurre vs Smt. Preetibala Kurre
2021 Latest Caselaw 911 Chatt

                       HIGH COURT OF CHHATTISGARH, BILASPUR

                                           Order Sheet

                                       FA(MAT) No.30 of 2021

                        Lileshwar Kurre Versus Smt. Preetibala Kurre




06/07/2021         Mr. Ravindra Kumar Agrawal, counsel for the appellant/s.
                   Heard.
                   The appeal is admitted for hearing.
                   Call for records.
                   Issue notice to the respondent on merits as well as on I.A. No.1,

application under Order 41 Rule 5 CPC for grant of stay, on payment of P.F. within two weeks.

Notice be made returnable in four weeks.

List this case after six weeks along with FAM No.119 of 2016. Till the next date of hearing, the appellant shall not be subjected to any coercive steps towards execution of impugned judgment and decree.

If P.F. is not paid as directed, the interim order shall lose its efficacy.

                            Sd/-                                               Sd/-
              (Manindra Mohan Shrivastava)                            (Vimla Singh Kapoor)
                        Judge                                                Judge




  Rekha