Smt. Hemin Bai Sahu vs Smt. Reeta Rangari
2021 Latest Caselaw 1487 Chatt

                             HIGH COURT OF CHHATTISGARH, BILASPUR
                                          Order Sheet

                                            FA No. 58 of 2021

             1. Smt. Hemin Bai Sahu W/o Mahesh Sahu Aged About 55 Years R/o House No.
                6, Atal Awas, Tedesara, Police Station Somni, Tahsil And District Rajnandgaon
                Chhattisgarh

             2. Mala Sahu D/o Mahesh Sahu Aged About 30 Years R/o House No. 6, Atal
                Awas, Tedesara, Police Station Somni, Tahsil And District Rajnandgaon
                Chhattisgarh

             3. Poonam Sahu D/o Mahesh Sahu Aged About 29 Years R/o House No. 6, Atal
                Awas, Tedesara, Police Station Somni, Tahsil And District Rajnandgaon
                Chhattisgarh                                            ---- Appellants

                                                  Versus

             1. Smt. Reeta Rangari W/o Manoj Rangari Aged About 37 Years R/o Simplex
                Colony, Tedesara, Police Station Somni, Tahsil And District Rajnandgaon
                Chhattisgarh ............Plaintiff

             2. Chhattisgarh Grih Nirman Mandal Through The Executive Engineer,
                Chhattisgarh Grih Nirman Mandal Parisambhag, District Rajnandgaon
                Chhattisgarh .............(Defendant No. 4)      ----Respondents

30.07.2021 Shri Rakesh Pandey, counsel for the Appellants.

Shri Sanjay Patel, counsel for Respondent No.2. Heard on admission.

Admit.

Issue notice to Respondent No.1, only on payment of P.F., as per rules. Also heard on I.A. No.01/2021, an application for grant of stay. Let notice be issued on this application also to the said Respondent, as above. Meanwhile, purely as an interim measure, It is directed that the effect and operation of the impugned judgment and decree dated 04.03.2021 passed by the First Additional District Judge Rajnandgaon (C.G.), in Civil Suit No.36A/2015, shall remain stayed, till the next date of hearing, in so far as the possession part alone is concerned, subject to Appellant's furnishing security amount of Rs.50,000/-, before the concerned Executing Court within a period of 2 months from today, for due performance of the decree ultimately to be passed by this Court. It is made clear that if any of the conditions is violated, then this order shall lose its efficacy and the judgment and decree under appeal shall become executable forthwith.

Call for records of the Courts below.

Post this matter after 5 weeks for consideration on I.A. No.01/2021.

Sd/-

(Sanjay S. Agrawal) JUDGE

vivek