Chattisgarh High Court
Smt. Bhagwati Jaiswal vs Kailash Bhihari Kaushik Jaiswal 37 ... on 29 January, 2018
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
CONT No. 735 of 2017
Smt. Bhagwati Jaiswal W/o Kailash Bihari Kaushik Jaiswal, Aged About 45 Years
R/o Village Faraswani, Thana Urga, Tahsil Urga, District Korba, Chhattisgarh,
Chhattisgarh
---- Petitioner
Versus
Kailash Bhihari Kaushik Jaiswal S/o Shri Bindurlal Jaiswal, Aged About 50 Years
R/o Village Taradaa, Tahsil Korba, District Korba, Chhattisgarh , Chhattisgarh
---- Respondent
For Petitioner Shri Ashok Patil, Advocate.
For Respondent None Hon'ble Shri Justice Prashant Kumar Mishra Hon'ble Shri Justice Arvind Singh Chandel Order On Board 29/01/2018
1. Heard.
2. The order passed by this Court on 29.06.2017 in FAM No. 55 of 2017 amounts to decree, therefore, the appellant should move appropriate application for execution of the order of the decree.
3. The contempt petition stands disposed of with the above observation and liberty.
Sd/- Sd/-
Judge Judge
Prashant Kumar Mishra Arvind Singh Chandel
Akhilesh