Bajaroo vs Guljar Singh
2021 Latest Caselaw 2774 Chatt

                       HIGH COURT OF CHHATTISGARH, BILASPUR

                                          Order Sheet

                                      SA No. 510 of 2016

                                  Bajaroo Versus Guljar Singh




18/10/2021          Mr. Ravindra Kumar Agrawal, counsel for the appellant/s.


                    Mr. Ankit Singhal, counsel for the respondent/s.

Learned counsel for the appellant and learned counsel for respondents No.1 & 2 would submit that arising out of the same judgment and decree bearing Civil Appeal No.39A of 2014 in the case of Bajaroo Vs. Guljar is pending before the learned Additional District Judge, Pendraroad, Bilaspur. Since the records have been requisited by this Court, the learned Additional District Judge is not able to decide the appeal and accordingly, he has sent the request letter to the Registrar (Judicial) of this Court on 28.06.2021.

On due consideration, the records of the original case Civil Suit No.149A of 2010 in the case of Bajaroo Vs. Sonsai and others decided on 22.02.2014 is sent back to the learned Additional District Judge Pendraroad, District- Bilaspur for deciding the appeal expeditiously.

It is directed that the 1st Appellate Court make endeavor to decide the appeal within two months from the date of receipt of the records.

The present SA No.510 of 2016 be listed thereafter.

                           /-                                      Sd/-
                                                        (Narendra Kumar Vyas)
                                                                 Judge



  Ravi