Smt. Kamla Bai vs Smt. Urmila @ Roshni Devi
2024 Latest Caselaw 196 Chatt

Chattisgarh High Court

Smt. Kamla Bai vs Smt. Urmila @ Roshni Devi on 25 June, 2024

                 HIGH COURT OF CHHATTISGARH, BILASPUR
                                       Order Sheet
                                    FA No. 120 of 2024
         Smt. Kamla Bai & Another Versus Smt. Urmila @ Roshni Devi & Others



25/06/2024               Mr. Ravindra Sharma, Counsel for the appellants.

                         Mr. Ishwar Jaiswal, counsel for respondents No. 1 to 6.

Mr. Devesh G. Kela, Panel Lawyer for the State/respondent No. 11.

Heard on admission as well as on IA No. 01/2024, which is an application under Order 41 Rule 5 r/w Section 151 of Civil Procedure Code.

Admit.

Issue notice to respondents No. 7 to 10 by ordinary and registered post, on payment of P.F., as per rules.

List this case in first week of August, 2024.

Till the next date of hearing, it is directed that effect and operation of impugned judgment and decree dated 23.03.2024 (Annexure A/1) shall remain stayed.

                             Sd/-                                 Sd/-

                       (Goutam Bhaduri)                      (Rajani Dubey)
                           Judge                                Judge




  Amit Patel