Dukhni Bai vs Parmeshwar Sahu
2021 Latest Caselaw 3454 Chatt

               HIGH COURT OF CHHATTISGARH, BILASPUR

                                     Order Sheet
                                    FA No. 33 of 2021
                         Dukhni Bai Versus Parmeshwar Sahu

02.12.2021          Ms. Sareen Khan, counsel for the appellant.

                    Mr. Ravindra Kumar and Mr. Vivek Shrivastava, counsel for

             respondent no.1 & 2.

Mr. Ravi Kumar Banjare, counsel for respondent no.3, 4 & 5.

Mr. Anshuman Shrivastava, PL for the State/Res. No.12.

The present is an appeal which is already admitted and there is

another appeal arising out of judgment and decree i.e. FA 42/2021. In FA

42/2021, this Court has already passed an order today on 02.12.2021

directing the parties to the dispute not creating any third party interest in

the suit property. The said interim injunction passed in the said order

would also be applicable to in the present appeal as well.

Let this appeal be listed along with FA 42/2021.

                          Sd/-                                      Sd/-
                    (P. Sam Koshy)                           (Rajani Dubey)
                       JUDGE                                     JUDGE




   Rohit