Citation : 2025 Latest Caselaw 4487 Chatt
Judgement Date : 16 September, 2025
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VISHAKHA
BEOHAR
Digitally signed
by VISHAKHA
BEOHAR
HIGH COURT OF CHHATTISGARH AT BILASPUR
FA(MAT) No. 328 of 2024
POONAM SONI versus PRADEEP KUMAR SONI
Order Sheet
16/09/2025 Mr. T.K. Jha, Counsel for the appellant.
Mr. Govind Prasad Dewangan, 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 28.10.2025. List this case on 28.10.2025.
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
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