Smt. Rashmi Kashyap vs Hemant Kumar Kashyap
2021 Latest Caselaw 3210 Chatt

                HIGH COURT OF CHHATTISGARH AT BILASPUR
                                       Order Sheet
                                 F.A. (MAT) No. 61 of 2021
                   Smt. Rashmi Kashyap Vs. Hemant Kumar Kashyap




17/11/2021         Mr. Dharmesh Shrivastava, Advocate, for Appellant.
                   Heard on admission.
                   Appeal is admitted for hearing.
                   Issue notice to Respondent as per Rules.

Call for the records of the Court below.

Issue notice on I.A. No.1 as well.

Meanwhile, purely as an interim measure, considering the provisions of Section 15 of the Hindu Marriage Act, 1955, there shall be a stay on the effect and operation of the impugned Judgment and Decree, till the next date of hearing.

                         Sd/-                                                Sd/-
                   (P. Sam Koshy)                                    (Parth Prateem Sahu)
                       JUDGE                                                JUDGE




  sharad