Smt. Sapna Acharya @ Sapna vs Amitabh Acharya
2023 Latest Caselaw 3676 MP

                                                              1
                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                   AT JABALPUR
                                                        FA No. 687 of 2010
                                            (SMT. SAPNA ACHARYA @ SAPNA Vs AMITABH ACHARYA)

                         Dated : 01-03-2023
                                 Ms. Priyanka Tiwari - Advocate with appellant.

                                 Mr. P.N.Tiwari - Advocate with respondent.

Matter was taken up in camera.

During discussion, parties fairly submitted that it is not possible for them to reside together and matter may be disposed off by fixing adequate permanent

alimony/maintenance.

In view of recent judgment of Supreme Court in Rajnesh Vs Neha, 2021 (2) SCC 324, parties are directed to file their affidavits within three weeks.

List this matter in the last week of March 2023. In view of affidavits, this Court may decide the question of alimony/maintenance.

                            (SUJOY PAUL)                                 (AMAR NATH (KESHARWANI))
                               JUDGE                                              JUDGE

                         manju




Signature Not Verified
Signed by: MANJU
Signing time:
3/2/2023 11:18:38 AM