Smt. Rajkumari Gupta vs Baishtam @ Vaishtam Kolta
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Chattisgarh High Court

Smt. Rajkumari Gupta vs Baishtam @ Vaishtam Kolta on 30 June, 2025

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                                HIGH COURT OF CHHATTISGARH AT BILASPUR

                                                   SA No. 575 of 2017
                                   Smt. Rajkumari Gupta versus Baishtam @ Vaishtam Kolta

                                                       Order Sheet



                      30.06.2025           Mr. Roop Naik, counsel for the appellants.

                                           Mr. M.L. Sakat, counsel for respondents No. 1 to 3.

Mr. Aman Tamboli, Panel Lawyer for the State.

After subsequent judgment passed by Hon'ble the

Supreme Court, an additional issue is required to be framed

by this Court which is:-

"Whether the plaintiff/appellant is entitled to get

equal share in the property owned by her father as

coparcener in view of the amendment in the Hindu

Succession Act, 2005?"

List this case tomorrow i.e. 1st July, 2025.

Sd/-

Arun (Narendra Kumar Vyas) Judge

Digitally signed by ARUN ARUN KUMAR KUMAR DEWANGAN DEWANGAN Date:

2025.06.30 17:25:46 +0530