Smt. Ninni Jangde vs Shri Doman Jangde
2025 Latest Caselaw 2330 Chatt

Chattisgarh High Court

Smt. Ninni Jangde vs Shri Doman Jangde on 6 March, 2025

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                    HIGH COURT OF CHHATTISGARH AT BILASPUR
Digitally
signed by                               FA(MAT) No. 91 of 2025
AMIT PATEL
Date:
2025.03.06
14:40:39                  SMT. NINNI JANGDE versus SHRI DOMAN JANGDE
+0530


                                               Order Sheet


             06/03/2025           Mr. Ashutosh Trivedi, counsel for the appellant.
                                  Heard on admission as well as on I.A. No. 01/2025, an
                           application for grant of stay.
                                  This appeal is admitted for hearing.
                                  Issue notice to the respondent by ordinary and registered

post, on payment of P.F., as per rules.

Call for the record.

In the meanwhile, looking to the impugned judgment and decree dated 16.01.2025, it is directed that effect and operation of impugned judgment and decree shall remain stayed, till the next date of hearing.

                                        Sd/-                             Sd/-

                                  (Rajani Dubey)                (Sachin Singh Rajput)
                                      Judge                              Judge
             AMIT PATEL