Dolan Chand Sethiya vs Smt. Sevati Sethiya
2022 Latest Caselaw 45 Chatt

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                                                                                  NAFR


                       HIGH COURT OF CHHATTISGARH, BILASPUR
                                     FA(MAT) No. 2 of 2022
              Dolan Chand Sethiya, S/o Jaimansethiya, Aged About 40 Years,
               Occupation - Teacher, R/o Ghatpadmur, Tahsil - Jagdalpur, District -
               Bastar Chhattisgarh.
                                                                          ---- Appellant
                                             Versus
             1. Smt. Sevati Sethiya, D/o Khuleshwar Sethiya, Aged About 33 Years,
             2. Ku. Vishnupriya, D/o Unknown (Allegedly appellant is the father as
                alleged by resp. No.1) Minor, Through - Mother Sevati Sethiya,
                Both are R/o Chote Murma, Tah. Jagdalpur, District - Bastar
                Chhattisgarh.
                                                                      ---- Respondents

For Appellant : Shri Anchal Kumar Matre, Advocate.

Hon'ble Shri Justice Goutam Bhaduri, Judge & Hon'ble Smt. Justice Rajani Dubey, Judge Order on Board 04/01/2022 Per Goutam Bhaduri, Judge

1. Heard on I.A. No. 01 which is an application for grant of stay.

2. Perusal of the judgment and decree would show that the suit preferred

by the appellant was dismissed. Since the suit is dismissed, there

cannot be any application for stay of judgment and decree. The

application is completely misconceived.

3. Accordingly, the appeal is dismissed.

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




Ruchi/-