Smt. Savita Kumbhkar vs Tukeshwar @ Bunty Kumbhkar
2023 Latest Caselaw 523 Chatt

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                                                                      NAFR
        HIGH COURT OF CHHATTISGARH, BILASPUR
                          CRR No. 1200 of 2022
   • Smt. Savita Kumbhkar W/o Shri Tukeshwar @ Bunty Kambhakar Aged
     About 33 Years Present R/o Infront of Om Nursing Home, Kapil Nagar,
     Seepat Road, Sarkanda Bilaspur, Police Station- Sarkanda, Tahsil And
     District- Bilaspur, Chhattisgarh. Mo. No. 7389042824
                                                               ---- Applicant
                                    Versus
   • Tukeshwar @ Bunty Kumbhkar S/o Late Ramprasad Kubhakar Aged
     About 35 Years R/o Ramleela Chowk Kharora, Police Station-
     Kharora, Tahsil Tilda, District- Raipur, Chhattisgarh.
                                                            ---- Respondent

For Applicant : Mr. Ratnesh Kumar Agrawal, Adv. For Respondent : None, though notice has been served.

Hon'ble Smt. Justice Rajani Dubey Order on Board 25/01/2023

1. The Criminal Revision has been filed against the order dated

11.11.2022 passed by learned Principal Judge, Family Court, Bilaspur,

District - Bilaspur (C.G.) in M.J.C. No. 462/2021, (Annexure-P/1)

whereby the application for grant of interim maintenance has been

dismissed preferred by the petitioner/applicant.

2. Learned counsel for applicant would submit that the revision petition

may be disposed of with direction to the learned trial Court to decide

the matter within stipulated period.

3. In view of the above submissions made by learned counsel for the

applicant, on due consideration the revision petition is disposed of,

however, the trial Court is directed to direct both parties to file their

affidavit mentioning their movable and immovable properties in the

light of the judgment passed by the Hon'ble Supreme Court in the

case of Rajnesh Vs. Neha & Another, reported in (2021) 2 SCC 324,

and expedite the trial and conclude the same as early as possible

preferably within a period of three months from the receipt of the copy

of this order.

4. In view of the above direction, the revision petition stand disposed of.

Sd/-

(Rajani Dubey) Judge

H.L. Sahu