Nand Kumar Banjare vs Kishan Kashyap
2021 Latest Caselaw 3286 Chatt

                HIGH COURT OF CHHATTISGARH, BILASPUR
                                   Order Sheet
                            W.P.(227) No.651 of 2021
 •   Nand Kumar Banjare S/o Late Mahantram Aged About 55 Years R/o Village
     Proprietor Anjali Stationery And Book Dipot, Near Ambedkar Chowk,
     Jodhapur Ward, Dhamtari, Tahsil And District Dhamtari Chhattisgarh.

                                                                        ---- Petitioner

                                     Versus
 1. Kishan Kashyap S/o Late Jeevan Aged About 65 Years
 2. Lalit Kashyap S/o Late Jeevan Aged About 64 Years.
 3. Vijay Kashyap S/o Late Jeevan Aged About 61 Years
 4. Kishor Kashyap S/o Late Jeevan Aged About 52 Years.
 5. Champa Bai D/o Late Jeevan Aged About 65 Years
 6. Prakash Kashyap S/o Ashok Kashyap Aged About 30 Years.
     (all are R/o Bastar Road, Near Ambedkar Chowk, Jodhapur Ward, Dhamtari,
     Tahsil And District Dhamtari Chhattisgarh)
 7. Shashi Bai D/o Jeevat Aged About 54 Years R/o Ganjpara, Durg, Tahsil And
     District Durg Chhattisgarh.

                                                                     ---- Respondents

Mr. Rekhraj Baghel, counsel for the petitioner. 23/11/2021 Heard.

It is submitted that the petitioners are judgment debtors, the respondent decree holders have filed the execution case. The petitioners had earlier preferred Second Appeal before this Court, which was dismissed for non-prosecution on 12.07.2021. The petitioners then even filed M.C.C. No.468 of 2021, which is pending, therefore, it is prayed that the execution proceeding may be stayed until the M.C.C. is heard and decided. Issue notice to the respondents. P.F. as per rules.

List this case after four weeks.

In the meanwhile, it is ordered that the execution proceeding against the petitioners shall remain stayed until the next date of hearing.

Sd/-

(Rajendra Chandra Singh Samant) Judge

Monika