Smt. Shoshan Tirki vs K. Sagar
2021 Latest Caselaw 2776 Chatt

                    HIGH COURT OF CHHATTISGARH, BILASPUR

                                     Order Sheet

                               FA(MAT) No. 47 of 2021

                         Smt. Shoshan Tirki Versus K. Sagar

DB
Hon'ble Shri Justice Sanjay K. Agrawal & Hon'ble Shri Justice Arvind Singh Chandel




       18.10.2021         Mrs. Aditi Singhvi, counsel for the appellant.

                          Heard on admission.

                          The appeal, being arguable, is admitted for hearing.

                          Issue notice to the respondent by ordinary mode as

well as by registered post.

PF be paid within three days.

Also heard on I.A. No. 1, application for grant of stay.

Issue notice to the respondent on I.A. No. 1, same as above.

List the matter after ten weeks enabling learned counsel for the appellant to file proper paper book in accordance with the rules.

Meanwhile, the effect and operation of the impugned judgment and decree shall remain stayed till the next date of hearing.

Non-payment of PF within the stipulated time shall lead to automatic vacation of interim order. Certified copy as per rules.

                   Sd/- Sd/-                     Sd/-          sd/-
          (Sanjay K. Agrawal)         (Arvind Singh Chandel)
               Judge                          Judge


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