Chattisgarh High Court

Akshay Khushalani vs Smt. Bhavika Khushalani on 1 May, 2025

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AMIT
PATEL
                   HIGH COURT OF CHHATTISGARH AT BILASPUR

                                       FA(MAT) No. 147 of 2025

                         AKSHAY KHUSHALANI versus SMT. BHAVIKA KHUSHALANI


                                                 Order Sheet


            01/05/2025           Ms. Hamida Siddiqui, counsel for the appellant.
                                 Heard on I.A. No. 01/2025, an application for grant of
                          interim relief/stay.
                                 Issue notice to the respondent by ordinary as well as by

registered post, on payment of P.F., within 07 days. Notice be also isued to the respondent through E-Mail.

List this case immediately after receipt of service report. In the meanwhile, considering the facts and circumstances of the case and the nature of the impugned order/judgment dated 24.02.2025, it is directed that effect and operation of impugned order shall remain stayed, till the next date of hearing.

If the P.F. is not paid within the aforesaid stipulated period, the interim order shall lose its efficacy automatically.

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