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Smt. Kalpana Vaishnav vs Ashish Kumar Vaishnav
2022 Latest Caselaw 614 Chatt

Citation : 2022 Latest Caselaw 614 Chatt
Judgement Date : 3 February, 2022

Chattisgarh High Court
Smt. Kalpana Vaishnav vs Ashish Kumar Vaishnav on 3 February, 2022
              HIGH COURT OF CHHATTISGARH, BILASPUR
                                       Order Sheet
                                FA(MAT) No. 76 of 2021
             Smt. Kalpana Vaishnav -Versus- Ashish Kumar Vaishnav



03.02.2022         Mr. Prafull N. Bharat, Sr. Advocate with Mr. Harshal Chouhan,

             Advocate for the Appellant.

                   Heard

                   Issue notice to the Respondent, on payment of process fee, as per

rules, on merit as also on stay application.

Call for the record.

In view of the provisions of Section 15 of the Hindu Marriage Act,

there shall be stay of the judgment and decree dated 30.10.2021, till the

next date of hearing.

Certified copy, as per rules.

                     Sd/-                                           Sd/-
               (Goutam Bhaduri)                                (Rajani Dubey)
                   JUDGE                                           JUDGE


   Ashok
 

 
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