Manoj Kumar Gupta vs Smt. Rashmi Gupta
2022 Latest Caselaw 4142 Chatt

                   HIGH COURT OF CHHATTISGARH, BILASPUR

                                       Order Sheet

                                  CRR No. 48 of 2020

                   Manoj Kumar Gupta Versus Smt. Rashmi Gupta



30.06.2022

Mr. Abhishek Pandey, counsel for the applicant.

Mr. Pushpendra Kumar Patel, counsel for the non-applicant. Heard.

Counsel for the parties are directed to file affidavit disclosing income and liabilities of their respective parties in compliance of the judgment of the Supreme Court in the case of Rajnesh v. Neha, reported in (2021) 2 SCC 324.

List this case after two weeks. Till then, interim relief granted earlier shall continue.

Sd/-

(N.K. Chandravanshi) Judge

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