Smt. Shilpa Miri vs Shri Bhed Prasad Miri
2021 Latest Caselaw 2350 Chatt

                 HIGH COURT OF CHHATTISGARH, BILASPUR

                                          Order Sheet

                                   FA(MAT) No. 96 of 2019

                       Smt. Shilpa Miri Versus Shri Bhed Prasad Miri




         15/09/2021          Shri J.K. Shastri, Counsel for the Appellant.

                             Shri Atul Kumar Kesharwani, Counsel for the Respondent.

Report shows that mediation has failed.

Record of the Acquittal Appeal filed by the appellant/wife against the judgment impugned is also placed, which has been perused.

The record of ACQA No.818/19 be received.

Learned counsel for the appellant prays for and is granted three weeks' time to place on record certified copy of final order passed in restitution proceedings.

Let it be done within three weeks.

Matter be listed immediately after three weeks.

Interim order to continue.

                                   Sd/-                                      Sd/-
                       (Manindra Mohan Shrivastava)               (Vimla Singh Kapoor)
                                Judge                                     Judge




Yasmin