Sachiv Krishi Upaj Mandi Samiti ... vs Rampal Sharma
2021 Latest Caselaw 1338 Chatt

                                                      1
                         HIGH COURT OF CHHATTISGARH, BILASPUR
                                                Order Sheet

                                          F.A. No. 420 of 2018
         Sachiv Krishi Upaj Mandi Samiti Surajpur Through Its Secretary, Ramdhani Bhagat S/o
          Late Birsai Bhagat, Aged About 54 Years, Post- Secretary, (Sachiv), Office Krisi Upaj
          Mandi Samiti- Surajpur, District- Surajpur, Chhattisgarh.......(Defendant No.2),

                                                                                          ---- Petitioner

                                                  Versus

       1. Rampal Sharma S/o Keshav Prasad Shrma Aged About 60 Years R/o Village And Post-
          Krishnpur, police Station And Tahsil- Surajpur, District- Sarguja, Chhattisgarh.....(Plaintiff),

       2. Food And Civil Supplies Department Branch- Ambikapur, Through Its Manger Post-
          Ambikapur, District- Surajpur, Chhattisgarh.............(Defendant No. 1),

       3. State Of Chhattisgarh Through Its Collector- Bilaspur, District- Bilaspur, Chhattisgarh.......
          (Defendant No.4),

                                                                                       ---- Respondents

23.07.2021 Shri Vinod Kumar Tekam, counsel for the Appellant.

Shri Ashok Kumar Shukla, counsel for Respondent No. 1.

None for Respondent No.2, though served.

Shri Devesh Chandra Verma, G.A. for the State/Respondent No.3.

Heard on admission.

Admit.

Also heard on I.A. No.01/2018, an application filed under Order 41 Rule 5 of CPC

for staying the effect and operation of the impugned judgment and decree dated

18.05.2018 passed by First Additional District Judge, Surajpur, District Surajpur (C.G) in

Civil Suit No.5B/2005.

On due consideration, I am inclined to allow the said application.

Accordingly, the said application is allowed and it is directed that the effect and operation of the impugned judgment and decree dated 18.05.2018 passed by First

Additional District Judge, Surajpur, District Surajpur (C.G) in Civil Suit No.5B/2005 shall

remain stayed until further orders subject to the terms and conditions as passed vide

order dated 14.07.2020.

I.A. No.01/2018, thus, stands disposed of.

Call for record of the Court below and post this matter for final hearing in its turn.

Sd/-

(Sanjay S. Agrawal) Judge

Nikita