Bodhan vs Nankoo And Ors
2021 Latest Caselaw 447 Chatt

                        HIGH COURT OF CHHATTISGARH, BILASPUR

                                             Order Sheet

                                            SA No.38 of 2012

                                 Bodhan Versus Nankoo And Ors.




21/06/2021          Proceedings of the matter have been taken up through Video Conferencing.
                    Mr. H. B. Agrawal, Senior counsel along with Mr. Pankaj Agrawal, counsel for
             the appellant.
                    Heard on admission.
                    The 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 for want of non production of transfer deed dated 17.07.1963
             and judgment and decree dated 16.12.1968 by recording a finding perverse to the
             record?"
                    Issue notice to the respondents. PF and copies within 7 days along with

substantial question of law.

Non compliance of the order shall lead to automatic dismissal of the appeal.

Sd/-

(Sanjay K. Agrawal) Judge Nirala