Heeranand Bhavnani vs Smt. Renu Devi @ Renu Manuja
2022 Latest Caselaw 3795 Chatt

                        HIGH COURT OF CHHATTISGARH, BILASPUR

                                              Order Sheet

                                          F.A. No. 86 of 2022

                  Heeranand Bhavnani Vs. Smt. Renu Devi @ Renu Manuja




15.06.2022         Mr. Vipin Punjabi, counsel for the appellant.
                   The default as pointed out by the Registry is ignored.
                   Heard.
                   Admit.
                   Issue notice to the respondent on merits as also on interim application

filed under Order 41 Rule 5 of the CPC.

PF be paid as per rules.

Call for the records of the Courts below. As an interim measure, it is directed that the effect and operation of the judgment and decree dt.04th March, 2021 passed in Civil Suit No.89A/2015 by the Addl. District Judge, Bilaspur shall remain stayed till the next date of hearing.

Cc as per rules.

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