Shobhawati vs Sanmoti And Ors
2021 Latest Caselaw 1112 Chatt

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                     HIGH COURT OF CHHATTISGARH, BILASPUR
                                           Order Sheet

                                   Second Appeal No. 443 of 2012

                                 Shobhawati Versus Sanmoti & Others




13/07/2021       Proceedings of this matter have been taken up through video conferencing.

                 Shri Sanjay Patel, Advocate for the Appellant.

                 Shri Ankur Kashyap, Panel Lawyer for the State / Respondent No. 6.

Heard on admission and formulation of substantial question of law.

This second appeal is admitted and shall be heard on the following substantial

question of law:-

"Whether the First Appellate Court is justified in reversing the judgment and decree of the trial Court by recording a finding which is perverse and contrary to the record ?"

Issue notice to the Respondents alongwith copy of substantial question of law.

Process fee be paid within a period of seven days from today.

Non-compliance of this order shall lead to automatic dismissal of the second

appeal without further reference to the Bench.

Sd/-

(Sanjay K. Agrawal) Judge

Brijmohan