Gajratan Banjare vs Rajesh Kumar Sahu
2021 Latest Caselaw 3069 Chatt

                    HIGH COURT OF CHHATTISGARH, BILASPUR
                                           Order Sheet
                                      SA No. 210 of 2021
                         Gajratan Banjare Versus Rajesh Kumar Sahu




09.11.2021         Mr. Bharat Lal Dembra, Advocate for the Appellant.

                   Mr. Vijay Shankar Mishra, Advocate appearing for the respondent would

submit that he would file his Wakalatnama on behalf of respondent today itself.

By the impugned judgment & decree dated 08.07.2021, the learned trial Court has directed the appellant to deposit the amount of Rs. 25095/- along- with interest @ 6% from the date of filing of the case before the trial Court. Aggrieved by the said judgment & decree, the appellant has filed the instant second appeal.

Since the small issue is involved in the instant appeal, let the appellant and respondent are directed to appear before the Mediation Central of this Court on 22.11.2021 and try to resolve their dispute. Thereafter, the matter be listed for further hearing.

Sd/-

(Narendra Kumar Vyas) Judge

Amita