Smt. Ritu Pandey vs Ved Prakash Pandey
2022 Latest Caselaw 5180 Chatt

                                             1

                   HIGH COURT OF CHHATTISGARH, BILASPUR

                                       Order Sheet

                                  FA(MAT) No. 138 of 2022

• Smt. Ritu Pandey W/o Shri Ved Prakash Pandey Aged About 27 Years R/o Gali Number -
  3, Hind Nagar Near Shiv Mandir, Risali Bhilai, District Durg, Chhattisgarh.

                                                                                  ---- Appellant

                                         Versus

• Ved Prakash Pandey S/o Bhupati Pandey Aged About 35 Years R/o Hanuman Mandir
  Complex, Type - 2 Near S.S., Ward No. 16, Tahsil and Police Station Bacheli, District
  Dantewada, Chhattisgarh.                                                ---- Respondents

16.08.2022 Mr. Anand Mohan Tiwari, counsel for the appellant/s.

Mr. Avinash Chand Sahu, counsel for the respondent/s.

Heard on admission.

As Mr. Avinash Chand Sahu, Advocate appears on behalf of the

respondent, therefore, issuance of notice to the respondent is not required.

Also heard on applications (I.A. No.1) for grant of interim relief/stay,

(I.A. No.2) for direction to provide pending pendente lite maintenance and

expenses of proceedings from the respondent & (I.A. No.3) for exemption

from filing certified copy of judgment and decree dated 05.07.2022.

Learned counsel for respondent prays for and is granted four weeks'

time to file reply to applications i.e. I.A. No.1, I.A. No.2 & I.A. No.3.

Call for record.

List the matter after four weeks.

In the meantime, purely as an interim measure, it is directed that the

effect and operation of the impugned judgment and decree dated

05.07.2022 passed in Civil Suit No.9-A/2018 by Additional District Judge

(F.T.C.), South Bastar, Dantewada, C.G. shall remain stayed till the next

date of hearing.

Sd/-

(Arvind Singh Chandel) Judge

Ravi