Ankur Gupta vs Dilip Ganguwar
2021 Latest Caselaw 3435 Chatt

                          HIGH COURT OF CHHATTISGARH, BILASPUR
                                             Order Sheet
                                          FA No. 87 of 2021
                            Ankur Gupta Versus Dilip Ganguwar & Others



01.12.2021         Mr. P. R. Patankar, Advocate for the Appellant.

                   Mr. Sanjeev K. Agrawal, P. L. for the State.

                   Learned counsel for the appellant would submit that the sale-deed was executed
             in the year 2008 and judgment and decree was passed on 27.11.2009. He would
             further submit that respondent No. 2, to whom purchased the property was proceeded

ex-parte due to that he was not aware of ongoing proceeding. Learned counsel for the appellant would also submit that he has filed an application (I. A. No. 01) for condonation of delay of 3670 days in filing the appeal. He would further submit that some of the identical appeal arising out of the same issue has also been filed wherein the defendant is one in the same. He would also refer FA No. 48/2018, 27/2018, 20/2018, 29/2018, 45/2018, 46/2018, 50/2018 & 57/2018.

Learned counsel for the appellant has also filed leave to appeal and he would refer the judgment passed by Hon'ble Supreme Court in case of Jatan Kumar Golcha Vs. Golcha Properties Private limited reported in AIR 1971 SCC 374.

Issue notice to the respondents on the said application (I. A. No. 01) on payment of P.F. as per rules.

List this case after four weeks.

Sd/-

(Narendra Kumar Vyas) Judge

Amita