Smt. Ahilya Bai vs Satpal Singh
2025 Latest Caselaw 4493 Chatt

Chattisgarh High Court

Smt. Ahilya Bai vs Satpal Singh on 16 September, 2025

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VISHAKHA
BEOHAR
Digitally signed
by VISHAKHA
BEOHAR


                      HIGH COURT OF CHHATTISGARH AT BILASPUR

                                    FA(MAT) No. 69 of 2025
                         SMT. AHILYA BAI versus SATPAL SINGH

                                          Order Sheet


      16/09/2025         Mr. Jitendra Gupta, Counsel for the appellant.
                         Mr. Suresh Tandan. 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 31.10.2025. List this case on 31.10.2025.

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