Vishal Vishwakarma vs Smt. Pooja Vishwakarma
2025 Latest Caselaw 3223 Chatt

Chattisgarh High Court

Vishal Vishwakarma vs Smt. Pooja Vishwakarma on 23 June, 2025

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VISHAKHA
BEOHAR
                           HIGH COURT OF CHHATTISGARH AT BILASPUR
Digitally signed
by VISHAKHA
BEOHAR

                                           FA(MAT) No. 376 of 2024

                    VISHAL VISHWAKARMA versus SMT. POOJA VISHWAKARMA

                                                Order Sheet


          23/06/2025          Mr. Nishikant Sinha, Counsel for the appellant.
                              Mr. R.V. Rajwade, Counsel for the respondent.

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 29th July, 2025. List this case on 29th July, 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