Shinki (Meshram) Yadav vs Brijbhushan Yadav
2021 Latest Caselaw 3148 Chatt

                HIGH COURT OF CHHATTISGARH, BILASPUR

                                    Order Sheet

                              FA(MAT) No. 24 of 2021

                Shinki (meshram) Yadav Versus Brijbhushan Yadav




        15/11/2021        Mr. K.P.S. Gandhi, counsel for the appellant.

                          Mr. Rahul Agrawal, counsel for respondent.

Heard.

The appeal is admitted for hearing.

Let the appeal be listed for further hearing along with FA(MAT) No.17/2021.

In the meanwhile, taking into consideration the provision of Section 15 of the Hindu Marriage Act, 1955, the effect and operation of the impugned judgment and decree of divorce shall remain stayed till the appeal is heard finally.

Learned counsel for the appellant is directed to ensure supply of complete memo of appeal along with applications, if any, to the counsel for respondent.

                          Sd/-                                      Sd/-

                     (P. Sam Koshy)                             (Rajani Dubey)
                           Judge                                     Judge




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