Smt. Neha Sharma vs Kaushal Kishore Sharma
2022 Latest Caselaw 4140 Chatt

                    HIGH COURT OF CHHATTISGARH, BILASPUR

                                         Order Sheet

                               FA(MAT) No. 115 of 2022

    1. Smt. Neha Sharma W/o Kaushal Kishore Sharma, Aged About 35 Years, D/o
       Ramkumar Sharma, R/o Lal Tanki Road, Behind Hanuman Mandir, Braj
       Bhushan Sharma Marg, Raigarh, Tehsil & District : Raigarh, Chhattisgarh.

    2. Minor Nawal Kishore Sharma S/o Kaushal Kishore Sharma, Represented
       Through Mother Neha Sharma, W/o Kaushal Kishore Sharma, Aged About 35
       Years, R/o Lal Tanki Road, Behind Hanuman Mandir, Braj Bhushan Sharma
       Marg, Raigarh, Tehsil & District : Raigarh, Chhattisgarh.

                                                                         ---- Appellants

                                          Versus

    • Kaushal Kishore Sharma S/o Devicharan Sharma, Aged About 36 Years, R/o F
      17/3, In front of ICICI Bank, Jindal Campus, Angul, District : Angul (Orissa)

                                                                       ---- Respondent

30.06.2022 Mr. Rajat Agrawal, counsel for the Appellants.

par

Heard.

Issue notice to the respondent on payment of PF as per Rule.

Notice be also issued on application for grant of Interim Relief.

Call for the Record.

It is contended that the custody of the child is still with the appellant/mother and without any material evidence, the custody of the child is directed to be handed over to the respondent/father. He further submits that paramount consideration for the welfare of the child has not been considered.

Having considered the submission of the appellant, since the appellant No. 2 is in the custody of mother, the effect and operation of the judgment dated 11.05.2022 shall be stayed till the next date of hearing.

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




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