Smt. Kunti vs Santosh Kumar
2021 Latest Caselaw 2180 Chatt

              HIGH COURT OF CHHATTISGARH, BILASPUR
                                    Order Sheet
                              FA(MAT) No. 38 of 2021
                          Smt. Kunti Versus Santosh Kumar




       06.09.2021         Mr. Vivek Kumar Shrivastava, Counsel for the appellant.
                          Heard.
                          Appeal is admitted for hearing.
                          Call for the records.
                          Issue notice to respondent on IA No.1 - application for interim

relief and IA No.2 - application under Section 24 of the Hindu

Marriage Act for grant of maintenance pendente lite and expenses of

proceedings, on payment of PF within one week.

Notice be made returnable within 3 weeks.

Matter be listed after 4 weeks.

Till the next date of hearing the effect and operation of

execution of impugned judgment and decree of divorce shall remain

stayed.

                                        Sd/-                          Sd/-

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


Ajay