Fatima Begam vs Mahmuda Begam
2022 Latest Caselaw 3344 Chatt

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                                                                           NAFR
             HIGH COURT OF CHHATTISGARH, BILASPUR

                                CONT No. 478 of 2022

   • Fatima Begam W/o Sayyed Abdul Naeem, Aged About 37 Years R/o
     Talapara Bilaspur, Tahsil Bilaspur, Police Station - Civil Lines, District-
     Bilaspur, Chhattisgarh.                                      ---- Petitioner

                                      Versus

  1. Mahmuda Begam Wd/o Late Abdul Rahim Khan, Aged About 63 Years
     Residence Of Faij Nagar Talapara Bilaspur, Tahsil Bilaspur, Police Station
     -Civil Lines, District - Bilaspur, Chhattisgarh.

  2. Jarina Begam D/o Late Abdul Rahim Khan Aged About 45 Years Residence
     Of Faij Nagar Talapara Bilaspur, Tahsil Bilaspur, Police Station -Civil Lines,
     District - Bilaspur, Chhattisgarh.

  3. Ajara Begam @ Karina D/o Late Abdul Rahim Khan, Aged About 18 Years
     Residence Of Faij Nagar Talapara Bilaspur, Tahsil Bilaspur, Police Station
     -Civil Lines, District - Bilaspur, Chhattisgarh.           ---- Respondents

_____________________________________________________________ For Petitioner : Mr. Ashok Kumar Swarnakar, Advocate.

Hon'ble Shri Justice Arvind Singh Chandel Order On Board

09/05/2022

1. Heard on admission.

2. Perused the order dated 01.03.2016 passed in FA No.91 of 2015 (annexure- C-1).

3. On perusal of annexure- C-1, it appears that the execution of the impugned judgment and decree of the Court below had been stayed and there was no direction issued to the respondents.

4. Looking to the above, no case is made out for contempt against the respondents.

5. Accordingly, this contempt petition is dismissed. However, liberty is granted to the petitioner to move appropriate application before appropriate forum.

6. This contempt petition is accordingly disposed of.

Sd/-

(Arvind Singh Chandel) Judge

Ravi