Citation : 2022 Latest Caselaw 1326 Chatt
Judgement Date : 14 March, 2022
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
CRR No. 961 of 2021
Smt. Premlata Rajput Versus Brijkishore Rauput
14.03.2022 Mr. Vivek Mishra, Advocate for the Applicant.
Ms. Meenu Sharma, Advocate for the Respondent.
Learned counsel for the applicant and respondent are directed to file their affidavit before this Court with regard to the source of income as per the judgment of Hon'ble Supreme Court in the matter of Rajnesh Vs. Neha reported in 2021(2) SCC 324 wherein the source of income of the husband and wife has to be placed on record for determining the quantum of maintenance by the trial Court.
List this matter after two weeks.
Sd/-
(Narendra Kumar Vyas) Judge
Amita
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