Smt. Neha Dewangan vs Madhuraj Dewangan
2021 Latest Caselaw 2688 Chatt

              HIGH COURT OF CHHATTISGARH, BILASPUR
                                   Order Sheet
                              FA(MAT) No. 3 of 2020
                Smt. Neha Dewangan Versus Madhuraj Dewangan



04/10/2021         Mr. P.K. Tulsyan, Advocate for the appellant.

                   Mr. Vinay Pandey, Advocate for the respondent.

This appeal has already been admitted.

An interim order is also operating by which, the execution and operation of the impugned judgment and decree of divorce has been stayed.

The interim order is made absolute.

All interim applications stand dispose of.

Appeal is ripe for hearing.

List this appeal for final hearing expeditiously.

Registry to prepare paper book.

                            Sd/-                                       Sd/-

               (Manindra Mohan Shrivastava)                  (Vimla Singh Kapoor)
                         Judge                                      Judge




Santosh