Vijay Sahu vs Smt. Gudiya Bai
2025 Latest Caselaw 1388 Chatt

Citation : 2025 Latest Caselaw 1388 Chatt
Judgement Date : 23 January, 2025

Chattisgarh High Court

Vijay Sahu vs Smt. Gudiya Bai on 23 January, 2025

                                                       1/2




                           HIGH COURT OF CHHATTISGARH AT BILASPUR

                                              FA(MAT) No. 359 of 2024

                                    VIJAY SAHU versus SMT. GUDIYA BAI


                                                   Order Sheet



                    23/01/2025          Mr. Vijay Sahu, appellant is present before this Court
                                 alongwith Mr. Pushpendra Kumar Patel, counsel for the
                                 appellant.

                                        Mrs. Gudiya Bai, respondent is present before this

Court alongwith Mr. Resham Lal Jaiswal, counsel for the respondent.

Heard on IA No. 01/2024, application for grant of interim relief.

On due consideration, the same is allowed and the effect and operation of the impugned judgment dated 03.09.2024 passed by the Judge Family Court, Mungeli, District Mungeli (C.G.) in Civil Suit No. 21A/2024 shall remain stayed till the final disposal of this appeal.

The respondent is at liberty to file suitable application for claiming her right.

Digitally signed by MANISH MANISH YADAV YADAV Date:

2025.01.23 12:47:23 +0530

In pursuance of this Court's order dated 14.01.2025, both the Appellant and Respondent along with their counsel are present before this Court today. Let their presence be marked.

Meanwhile, both the parties are directed to appear before the Mediation Center of this Court today itself i.e., 23.01.2025 to explore the possibility of amicable settlement between them, if any.

In the meanwhile, parties shall also file the affidavit stating the assets held by both of them movable and immovable including their source of income and the undivided share, if any, in the joint/ancestral property.

The affidavit should be in the spirit of the law laid down by the Supreme Court in the matter of Rajnesh Vs. Neha reported in 2021 AIR 569 SC.

List this case after three weeks.

                   Sd/-                              Sd/-
             (Rajani Dubey)                 (Narendra Kumar Vyas)
                  Judge                             Judge




Manish