Varsha Sahu vs Rajesh Kumar Sahu
2025 Latest Caselaw 989 Chatt

Chattisgarh High Court

Varsha Sahu vs Rajesh Kumar Sahu on 7 January, 2025

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                      HIGH COURT OF CHHATTISGARH AT BILASPUR

                                      FA(MAT) No. 436 of 2024

                            VARSHA SAHU versus RAJESH KUMAR SAHU


                                               Order Sheet



               07/01/2025          Mr. Shobhit Koshta, counsel for the appellant.

                                   Mr. Anmol Sharma, counsel for the respondent.

Heard on admission & also on I.A. No. 01/2024, an

application for stay of the impugned judgment and decree.

This appeal is admitted for hearing.

Parties are directed to be governed by the statutory

provisions of Section 15 of the Hindu Marriage Act, 1955.

IA No. 01/2024, application for stay is disposed of.

Parties are directed to appear before this Court on

17.01.2025 to explore the possibility of amicable

settlement between them, if any.

Digitally signed by MANISH MANISH YADAV YADAV Date:

2025.01.08 11:07:26 +0530

Call for the record.

List this case on 17.01.2025.

In the meanwhile, parties shall also file 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 Hon'ble Supreme Court in the matter of

Rajnesh vs. Neha reported in 2021 (2) SCC 324.

Appellant is directed to supply copy of appeal and

other documents to the respondent.

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




Manish