Citation : 2021 Latest Caselaw 374 Chatt
Judgement Date : 16 June, 2021
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
FA No. 28 of 2021
Ashish Patel Versus Ratan Jain
16/06/2021 Shri Parag Kotecha, counsel for the appellant/s.
Shri Priyank Rathi, counsel for respondents No.1& 2.
Heard.
Shri Kotecha, learned counsel for appellants, at this stage, informs that the defendant No.3-Smt. Saranjeet Kaur (Subsequent Purchaser) has also filed an appeal against the impugned judgment and decree, under Token No.7304 of 2021 on 07-06-2021.
Having come to know about the aforesaid disclosure, it would be fair for all the parties to hear them analogously in both the appeals.
While we are inclined to continue the interim order till the next date of hearing, we further direct that till the next date of hearing, none of the parties to the suit shall create any third party interest in respect of the property in dispute.
List this appeal along with F.A.No.(under Token No.7304/2021) filed by the defendant No.3 in the next week.
SD/- SD/-
(Manindra Mohan Shrivastava) (Vimla Singh Kapoor )
Judge Judge
Tumane
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