Smt. Ahilya Devi vs Rampukar
2023 Latest Caselaw 561 Chatt

                     HIGH COURT OF CHHATTISGARH, BILASPUR

                                         Order Sheet

                                     CRR No. 818 of 2021

                             Smt. Ahilya Devi Versus Rampukar

                                        CRR/925/2021




        27/01/2023         Mr. Krishna Tandon, Counsel for the Applicant in CRR No.
                     818/2021 and for respondent in CRR No. 925/2021.

Mr. Roop Ram Naik, Counsel for the Applicant in CRR No. 925/2021 and for respondent in CRR No. 818/2021.

Heard.

Both the parties are directed to file their affidavits 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.

List this case in the week commencing 20th February, 2023.

Sd/-

(Rajani Dubey) Judge

Ruchi