Smt. Anima @ Chetna Dewangan vs Jitendra Kumar Dewangan
2021 Latest Caselaw 3026 Chatt

                   HIGH COURT OF CHHATTISGARH, BILASPUR

                                          Order Sheet

                                   FA (MAT) No. 6 of 2021

            Smt. Anima @ Chetna Dewangan Versus Jitendra Kumar Dewangan




 01/11/2021           Shri Vidhyabhusan Soni, Advocate on behalf of Shri B.P. Singh,
              counsel for the appellant.

                      Shri Sunil Sahu, counsel for the respondent.

Considering the facts and circumstances of the case particularly taking into consideration the provision of the Section 15 of the Hindu Marriage Act, I.A. 1/2021 as of now deserves to be and is accordingly allowed.

There shall be a stay of the instruction/objection of the impugned judgment (Annuxure-P/1) dated 23.12.2020 till the next date of hearing.

Since the respondent has entered his presence, issuance of notice is dispensed with.

In the meanwhile, the counsel for the appellant is further directed to get the paper-book prepared within a period of six weeks and the matter be listed for final hearing in the month of February, 2022.

                            Sd/-                                        Sd/-
                      (P. Sam Koshy)                             (Rajani Dubey)
                          Judge                                     Judge




H.L. Sahu