Man Singh vs Smt. Sonam
2021 Latest Caselaw 3046 Chatt

                           HIGH COURT OF CHHATTISGARH, BILASPUR

                                              Order Sheet

                                         MAC No. 927 of 2015

                                Man Singh Versus Smt. Sonam & Ors.




08/11/2021             Shri Manoj Kumar Sinha, counsel for the Appellant.
                       Shri Dashrath Gupta, counsel for the Respondent No. 5.

None for the respondent No. 1 to 4.

Perusal of the record would show that respondent No. 2 is represented by her mother and notice has already been served on respondent No. 1. Respondent No. 1 have knowledge of this petition, therefore, this Court deem fit service of notice on respondent No. 2 also.

Heard on I.A. No. 02/2021, application for taking document on record. The application is supported by affidavit. On due consideration I.A. No. 02/2021 is allowed and disposed off. Counsel for the appellant is directed to supply a copy of the judgment to the other side within a week.

Post the matter for final hearing after 3 months.

Sd/-

(Deepak Kumar Tiwari) Judge

Rahul/Vaishali