Smt. Meena Choudhary vs Pradeep Kumar
2022 Latest Caselaw 3642 Chatt

           HIGH COURT OF CHHATTISGARH, BILASPUR
                                  Order Sheet
                         FA(MAT) No. 47 of 2022
             Smt. Meena Choudhary Versus Pradeep Kumar




13/05/2022          Ms. Indira Tripathi, Counsel for the Appellant.


                    No representation on behalf of the respondent despite

service of notice.

Heard on I.A. No. 01 of 2022 i.e. application under Order

41 rule 5 of CPC for granting stay of the operation and effect of

the judgment and decree.

On due consideration and for the reasons mentioned in

the application, I.A. No. 01 is allowed.

Accordingly, it is directed that parties shall be governed by

statutory provisions of Section 15 of Hindu Marriage Act, 1955.

List the case after 6 weeks.

In the meanwhile, paper book be prepared and the same

be filed in accordance with the High court rules.

                           Sd/-                                 Sd/-
                    (Goutam Bhaduri)                     (N.K.Chandravanshi)
                         Judge                              Judge

   Jyoti