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Gurmail Singh vs Ajmer Singh
2021 Latest Caselaw 3287 Chatt

Citation : 2021 Latest Caselaw 3287 Chatt
Judgement Date : 23 November, 2021

Chattisgarh High Court
Gurmail Singh vs Ajmer Singh on 23 November, 2021
                                                                            NAFR


             HIGH COURT OF CHHATTISGARH, BILASPUR

                           W.P.(227) No.650 of 2021

   1. Gurmail Singh S/o Late Guru Charan Singh Aged About 65 Years
   2. Jaspal Singh S/o Late Guru Charan Singh Aged About 38 Years
   3. Gurpreet Singh S/o Late Guru Charan Singh Aged About 38 Years
       (All are r/o Farmer House Gurunanak Nagar, Raipur District Raipur
       Chhattisgarh)

                                                                  ---- Petitioners

                                     Versus

   1. Ajmer Singh S/o Shri Rajan Singh Aged About 82 Years
   2. Smt. Kulwant Kaur D/o Shri Ram Chandra Aged About 68 Years
       (Both are r/o Shyamnagar Near Gurudwara, Raipur District Raipur
       Chhattisgarh)

                                                                ---- Respondents

For Petitioner - Mr. Sanjay Agrawal, Advocate.

S.B.- Hon'ble Shri Justice Rajendra Chandra Singh Samant Order on Board 23-11-2021

1. Heard.

2. The present petition has been brought praying for limited prayer of

issuance of direction. The petitioners are plaintiffs in Civil Suit

No.18A/2011. The petitioners have filed Civil Appeal No.54/2018 against

the judgment and decree dated 30.06.2018 passed by the trial Court. It

is almost more than 03 years passed but the appellate Court has not

heard and decided the case, therefore, appropriate direction may be

issued.

3. After considering on the submissions and perusing the documents

present on the record, this petition is disposed off at the motion stage.

4. The learned Appellate Court is directed to take up the Civil Appeal

No.54/2018 for hearing expeditiously and dispose off the same as early

as possible, preferably within a period of 03 months from today.

5. With these observations, the petition stands disposed off.

Sd/-

Monika (Rajendra Chandra Singh Samant) Judge

 
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