Anwarul Hasan vs Dehra Lal Sahu
2025 Latest Caselaw 3366 Chatt

Chattisgarh High Court

Anwarul Hasan vs Dehra Lal Sahu on 30 June, 2025

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VISHAKHA
BEOHAR
Digitally signed by
VISHAKHA
BEOHAR
Date: 2025.06.30


                             HIGH COURT OF CHHATTISGARH AT BILASPUR
17:27:36 +0530




                                          FA(MAT) No. 398 of 2024
                          Muktesh Das Manikpuri Versus Lalima Manikpuri

                                                 Order Sheet


    30/06/2025               Ms. Harshita Dubey, Advocate on behalf of Mrs. Smita Jha,
                        Counsel for the appellant.
                             Mr. Pramanshu Sharma, 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 30th July, 2025. List this case on 30th 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