Deepan Chakravarty vs Ashruta Chakravarty
2025 Latest Caselaw 1883 Chatt

Chattisgarh High Court

Deepan Chakravarty vs Ashruta Chakravarty on 12 February, 2025

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        HIGH COURT OF CHHATTISGARH AT BILASPUR

                              Order Sheet

                          FA No. 171 of 2024
              Deepan Chakravarty Versus Ashruta Chakravarty



12/02/2025

Mr. Gyan Prakash Shukla, learned counsel for the

appellant.

Ms. Nand Kumari Kashyap, learned Panel Lawyer for

the State.

Heard on I.A. No. 05/2024, which is an application for

condonation of delay in paying the process fee.

Upon due consideration, the application (I.A. No.

05/2024) is allowed and the delay is condoned.

Registry is directed to proceed further.

It is directed that purely as an interim measure the

effect and operation of the impugned judgment and decree

dated 03.04.2024 shall remain stayed till the next date of

hearing.

List this case thereafter.

                   Sd/-                          Sd/-
           (Rajani Dubey)                  (Sachin Singh Rajput)
                   Judge                         Judge




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