Smt. Roopa @ Kasak Agrawal vs Bajrang @ Chintu Agrawal
2021 Latest Caselaw 3417 Chatt

                                HIGH COURT OF CHHATTISGARH, BILASPUR
                                              Order Sheet
                                           FAM No. 42 of 2019

                      Smt. Roopa @ Kasak Agrawal Versus Bajrang @ Chintu Agrawal



30.11.2021
                    Shri Avinash Chand Sahu along with Shri Tarun Dansena, counsel for
             the petitioner.

                    Shri Vijay K. Deshmukh, counsel for the Respondent.

In further continuation to the earlier order dated 08.11.2021, the parties are present before the Court today.

The Respondent, Bajrang @ Chintu Agrawal appearing through his counsel, Shri Vijay K. Deshmukh, has paid to the appellant cash amount of Rs. 316000/- which is an amount said to have been withdrawn by the respondent after paying the said amount to the appellant on an earlier occasion at the time of passing of the judgment and decree. The said amount has been paid in-terms of the report of the Principal Judge, Family Court Janjgir Champa dated 21.10.2021.

The personal presence of the parties therefore stands dispensed with.

Let the appeal itself be listed for further hearing on 20.01.2022 only on the part of quantum.

                               SD/-                                    SD/-

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



        J.