Padamini vs Ishwar And Anr
2021 Latest Caselaw 50 Chatt

                   HIGH COURT OF CHHATTISGARH, BILASPUR

                                         Order Sheet

                                        SA No. 79 of 2012

                               Padamini Versus Ishwar & Anr.

SB
Hon'ble Shri Justice Sanjay K. Agrawal




       06.04.2021           Mr. R.R. Soni, counsel for the appellant.

                            Mr. Suyash Dhar, P.L. for the State.

                            Heard on admission and formulation of substantial
                     question of law.

                            The second appeal is admitted and shall be heard on the
                     following substantial question of law :-

                              "Whether the first appellate Court was justified in
                              reversing and setting aside the judgment and decree
                              passed by the trial Court by recording a finding
                              which is perverse and contrary to record ?"

                            Issue notice to the respondents on merits of appeal along

with a copy of substantial question of law on payment of PF within 7 days from today, making it returnable within four weeks.

Certified copy as per rules.

Sd/-

(Sanjay K. Agrawal) Judge

Harneet