Smt Saroj Chandra vs Dinesh Chandra
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Chattisgarh High Court

Smt Saroj Chandra vs Dinesh Chandra on 21 February, 2025

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PRASHANT
DEWANGAN

Digitally signed by

                              HIGH COURT OF CHHATTISGARH AT BILASPUR
PRASHANT
DEWANGAN
Date: 2025.02.21
17:34:41 +0530




                                               FA(MAT) No. 74 of 2025

                                   SMT SAROJ CHANDRA versus DINESH CHANDRA

                                                     Order Sheet



                      21/02/2025          Mr. Shivank Mishra, Advocate appears on behalf
                                    of Mr. Devershi Thakur, Counsel for the Appellant.
                                          Heard on admission.
                                          Admit.
                                          Issue notice to the Respondent on payment of

P.F., as per rules.

Also heard on I.A. No.01/2025, an application praying for staying the effect and operation of the impugned judgment and decree passed by the learned Principal Judge, Link Family Court, Sakti, District- Janjgir-Champa (C.G.) in Civil Suit No.56-A/2023, pending decision of this appeal.

In view of the provisions provided under Section 15 of the Hindu Marriage Act, 1955, we are not inclined to allow this application (I.A. No.01/2025).

The application (I.A. No.01/2025) is, accordingly, rejected and disposed of.

Call for the records and post this matter for final hearing, thereafter.

                      Sd/-                              Sd/-
             (Sanjay S. Agrawal)          (Radhakishan Agrawal)
                      JUDGE                         JUDGE




Prashant