Smt. Shashi Kankaria vs Smt. Pratibha Karande
2025 Latest Caselaw 238 Chatt

Chattisgarh High Court

Smt. Shashi Kankaria vs Smt. Pratibha Karande on 9 May, 2025

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Digitally signed
by RAVVA UTTEJ
KUMAR RAJU
                   HIGH COURT OF CHHATTISGARH AT BILASPUR

                                           Order Sheet

                                        FA No. 90 of 2025
                         Smt. Shashi Kankaria Versus Smt. Pratibha Karande




            09/05/2025         Mr. Sandeep Patel, counsel appears along with

                         Mr. Manoj Paranjpe, learned counsel for the appellants.

                               Mr. Ratnesh Kumar Agrawal, learned counsel for

                         respondents No. 1 to 3.

Ms. Priyanka Rai, counsel appears on behalf of

Mr. Shashank Thakur, learned counsel for respondents

No. 4 to 7.

Ms. Nandkumari Kashyap, learned P.L. for the

State/respondent No. 11.

Heard on I.A. No. 01/2025, which is an

application under Order 41 Rule 5 read with Section

151 of Code of Civil Procedure.

Looking to the facts and circumstances of the

case the effect and operation of the impugned

judgment and decree dated 04.02.2025 shall remain

stayed till the next date of hearing.

Learned counsel for the appellants prays for and

is granted three weeks' time to file paper book as per

the provisions prescribed in the Rule 177 of the High

Court of Chhattisgarh Rules, 2007.

Call for the record.

List this case after three weeks.

                  Sd/-                        Sd/-
              (Rajani Dubey)             (Sachin Singh Rajput)
                   Judge                         Judge




U.K. Raju