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Vishal Giri vs Duliya Bai
2021 Latest Caselaw 3113 Chatt

Citation : 2021 Latest Caselaw 3113 Chatt
Judgement Date : 11 November, 2021

Chattisgarh High Court
Vishal Giri vs Duliya Bai on 11 November, 2021
             HIGH COURT OF CHHATTISGARH, BILASPUR
                                   Order Sheet
                                FA No. 22 of 2021
                           Vishal Giri Versus Duliya Bai




11-11-2021           Mr. H.B. Agrawal, Sr. Advvocate with Ms. Swati
             Agrawal, counsel for the appellant.
                     Mr. Devershi Thakur, counsel foer respondent No.1.

Mr. Anurag Singh, counsel for respondent No.2. Mr. Sameer Sharma, Govt. Advocate for the State. Learned counsel for respondent No.2 would submit that respondent No.2 has filed another appeal arising out of same judgment and decree which is registered as FA No. 49 of 2021. In the said order, on 9-7-2021 Co-ordinate Bench of this Court admitted the appeal, issued notice to respondents and listed the matter after five weeks, therefore, the present case may be linked along with FA No. 49 of 2021.

List this case on 16-11-2021 along with FA No. 49 of 2021.

Sd/-

(Narendra Kumar Vyas) Judge

Raju

 
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