Kailash Tiwari vs Smt. Rukhmani Tiwari
2025 Latest Caselaw 2813 Chatt

Chattisgarh High Court

Kailash Tiwari vs Smt. Rukhmani Tiwari on 20 August, 2025

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VISHAKHA
BEOHAR
                         HIGH COURT OF CHHATTISGARH AT BILASPUR
Digitally signed
by VISHAKHA
BEOHAR
                                        FA(MAT) No. 353 of 2023
                         KAILASH TIWARI versus SMT. RUKHMANI TIWARI

                                               Order Sheet


                   20/08/2025        Mr. Abhishek Sharma, Counsel for the appellant.

                                     Mohd. Azad Siddiqui, Counsel for the respondent.

Heard on I.A.No. 01, an application for

condonation of delay in filing the appeal.

On due consideration, the same is allowed and

delay is condoned.

After hearing learned counsel for the parties, we

are inclined to explore the possibility of amicable

settlement between the parties through mediation

proceedings.

The parties may appear before this Court on

26.09.2025.

List this case on 26.09.2025.

In the meanwhile, both the parties are directed to

file their affidavits showing their income and movable

and immovable properties held by them in pursuance of

the judgment passed by the Hon'ble Supreme Court in

the case of Rajnesh Vs. Neha reported in 2021 AIR

569 SC.

                     Sd/-                             Sd/-

            (Rajani Dubey)          (Amitendra Kishore Prasad)
                Judge                        Judge




Vishakha