Smt. Preeti Bala Sahu vs Neelam Kumar Sahu
2021 Latest Caselaw 3084 Chatt

                      HIGH COURT OF CHHATTISGARH, BILASPUR
                                        Order Sheet

                                 FA(MAT) No. 51 of 2021
                  Smt. Preeti Bala Sahu -Versus- Neelam Kumar Sahu




10/11/2021         Mr. Avinash Chand Sahu, Advocate for the appellant.

                   The appeal is admitted for hearing.

                   Let notice be issued to the respondent on payment of P.F. by

ordinary as well as by registered mode to be paid within a period of 10

days from today.

Call for the records of Court below.

Also heard on I.A. No.1.

Considering the provisions of Section 15 of the Hindu Marriage Act,

there shall be a interim order to the extent of there being a stay of the

effect and operation of the impugned judgment dated 06.09.2021 till the

next date of hearing.

Meanwhile, the appellant is also directed to prepare the paper-

books for final hearing.

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




    Ved