Smt. Shobhana Tiwari vs Abhishek Sharma
2026 Latest Caselaw 236 Chatt

Chattisgarh High Court

Smt. Shobhana Tiwari vs Abhishek Sharma on 9 March, 2026

                                                                1




                                                                                   2026:CGHC:11147
Digitally signed by
AJAY KUMAR
                                                                                                NAFR
DWIVEDI
DN: cn=AJAY
KUMAR DWIVEDI,
ou=HIGH COURT,
o=HIGH COURT OF
                                      HIGH COURT OF CHHATTISGARH AT BILASPUR
CHHATTISGARH,
st=Chhattisgarh,
c=IN
Date: 2026.03.09
16:59:51 +0530                                       MCC No. 225 of 2026
                      Smt. Shobhana Tiwari W/o Abhishek Sharma Aged About 32 Years Caste
                      Bramhan, R/o Village Nitin Tiwari Ward No. 13, Mohan Nagar, Infront Of
                      Mangal Bhawan, Durg Tahsil And P.S. Durg, District - Durg Chhattisgarh
                                                                                           ... Applicant.
                                                             Versus
                      Abhishek Sharma S/o Rajesh Aged About 34 Years R/o Village Shivrinarayan,
                      P.S. And Tahsil Shivrinarayan, District Janjgir-Champa Chhattisgarh
                                                                                          ... Respondent.

(cause title downloaded from CIS Periphery)

For Applicant : Mr. C. K. Sahu, Advocate through Legal Aid.

For Respondent : None.

(Hon'ble Shri Justice Naresh Kumar Chandravanshi)

Order on Board 09/03/2026

1. This is an office reference.

2. Perused the office note filed by the Registry. Learned Principal Judge,

Family Court Durg has sent request letter dated 13.02.2026 seeking

extension of time to decide Civil Suit No.369/2025 in compliance of

order dated 13.10.2025 passed in MCC No.1035/2025 (which was filed

in connection with order dated 27.03.2025 passed in TPC No.18/2025),

whereby, this Court has directed the concerned Court to conclude the

case preferably within a period of 4 months.

3. In the request letter, learned Family Court has assigned the reason that

parties are taking time again time for settlement, due to which, case

could not be decided.

4. It is surprising that, despite a lack of positive conduct toward a

settlement, the parties continue to take adjournment and the Family

Court persists in granting such adjournments. This is a matter of

concern as such apathy toward the timely resolution of the case cannot

be appreciated. However, on due consideration this Court is inclined to

grant further time of 4 months to decide the said case.

5. However, this Court observes that since this is the third extension, if the

case is not decided within further period of extended time, then the

concerned Family court shall send copy of all order-sheets of the case,

so that his concerned to decide the matter in expeditious manner can be

examined. It is also expected from the concerned Family Court that it

shall not take lenient approach in the matter and proceed expeditiously

in accordance with law.

6. With the aforesaid observation, prayer for extension of time is allowed.

Further time of 4 months' from today is granted to decide the said case,

in compliance of order dated 27.03.2025 and subsequent order dated

13.10.2025.

7. Registry shall send copy of this order to the concerned Court forthwith.

8. Accordingly, the MCC stands disposed of.

Sd/-

(Naresh Kumar Chandravanshi) Judge Ajay