Ram Gopal vs Rameshwar And Anr
2021 Latest Caselaw 758 Chatt

                      HIGH COURT OF CHHATTISGARH, BILASPUR

                                            Order Sheet

                                           SA No.339 of 2012

                                 Ram Gopal Versus Rameshwar And Anr.




30/06/2021         Proceedings of the matter have been taken up through Video Conferencing.
                   Mr. V. K. Pandey, 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 dismissing the appeal by
             holding that the plaintiff's suit is barred by limitation by reversing the judgment and
             decree of the Trial Court?"
                   Issue notice to the respondents. PF and copies within 7 days.

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

Sd/-

(Sanjay K. Agrawal) Judge

Nirala