Smt. Anganmati vs Hariram Sahu
2021 Latest Caselaw 2147 Chatt

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                         HIGH COURT OF CHHATTISGARH, BILASPUR
                                            Order Sheet

                                      CRMP No. 2025 of 2018

                                Smt. Anganmati Versus Hariram Sahu




03/09/2021       Shri Hemant Kesharwarni, Advocate for the Petitioner.

                 Ms. Supriya Upasane, Advocate for the Respondent.

The Hon'ble Supreme Court in case of Rajnesh vs. Neha & Another reported

in (2021) 2 SCC 324 has directed the husband and wife to file an affidavit with

regard to their earning. Thereafter, Hon'ble Supreme Court has issued guideline

ascertaining quantum of maintenance.

In view of the above judgment, it is directed to the Petitioner and Respondent to

submit their affidavit as per direction of the Hon'ble Supreme Court in case of

Rajnesh (supra).

List this case on 29.09.2021.

Sd/-

(Narendra Kumar Vyas) Judge

Hem