Hemlal Banjara vs Mukesh Kumar Sahu
2021 Latest Caselaw 200 Chatt

                       HIGH COURT OF CHHATTISGARH, BILASPUR

                                        Order Sheet

                           Proceedings through Video Conferencing

                               Criminal Revision No.303 of 2021

                         Hemlal Banjara Versus Mukesh Kumar Sahu




08.6.2021         Shri Priyank Rathi, counsel for the applicant.

                  Heard on admission.

                  Admit.

                  Issue notice to the respondent on payment of PF within seven days.

Notice be made returnable within four weeks.

Call for the record of the Court below.

Learned counsel for the applicant submits that he will file certified copy of the impugned order/judgment within two weeks.

In view of the above, IA No.02/2021 for exemption from filing certified copy of the impugned order/judgment stands disposed of.

Heard on IA No.01/2021 for grant of interim relief.

On due consideration, the direction passed by learned Court below/Additional Sessions Judge, Saraipali Distt. Mahasamund in its judgment dated 22.02.2021 passed in Criminal Appeal No.02/2019 (Hemlal Banjara vs. Mukesh Kumar Sahu) ordering the applicant to pay Rs. 1,25,000/- within a Bini period of 60 days from the date of judgment, is stayed till the next date of hearing.

List this case for final hearing in due course. Sd/-

(N.K. Chandravanshi)

Judge