Sanjay Shukla vs (A) Munshiram Chhabra
2021 Latest Caselaw 2578 Chatt

                          HIGH COURT OF CHHATTISGARH, BILASPUR
                                       Order Sheet

                                             FA No. 81 of 2021

             1.     Sanjay Shukla S/o Late Rajjan Prasad Shukla, Aged About 45 Years
                    R/o Telipara, Hotel, Sadar Bazar, Bilaspur Tahsil And District Bilaspur
                    Chhattisgarh.

             2.     Ajay Shikla, Aged About 42 Years R/o Telipara, Hotel, Sadar Bazar,
                    Bilaspur Tahsil And District Bilaspur Chhattisgarh,.

             3.     Vikas Shukla, Aged About 39 Years R/o Telipara, Hotel, Sadar Bazar,
                    Bilaspur Tahsil And District Bilaspur Chhattisgarh. ---- Appellants

                                               Versus

             1. अ   Munshiram Chhabra S/o Jagatram Chhabra, Aged About 80 Years R/o
                    Telipara, Bilaspur Tahsil And District Bilaspur Chhattisgarh.
             ब      Mangal Sen Chhabra, S/o Munshiram Chhabra, Aged About 54
                    Years R/o Telilpara, Bilaspur Tahsil And District Bilaspur Chhattisgarh.
             स      Anil Kumar Chhabra, S/o Munshiram Chhabra, Aged About 48 Years
                    R/o Telilpara, Bilaspur Tahsil And District Bilaspur Chhattisgarh.
             द      Sunil Kumar Chhabra, S/o Munshiram Chhabra, Aged About 44 Years
                    R/o Telilpara, Bilaspur Tahsil And District Bilaspur Chhattisgarh,
             ई      Yashpal Chhabra, S/o Munshiram Chhabra, Aged About 42 Years R/o
                    Telilpara, Bilaspur Tahsil And District Bilaspur Chhattisgarh.
             फ      Harish Kumar Chhabra, S/o Munshiram Chhabra, Aged About 40
                    Years R/o Telilpara, Bilaspur Tahsil And District Bilaspur Chhattisgarh.
             प      Smt. Usha Saluja, D/o Munshiram Chhabra, Aged About 46 Years R/o
                    Indore, Tahsil And District Indore (M.P.).

             2.     Anup Kumar Chhabra, S/o Munshiram Chhabra, Aged About 32 Years
                    R/o Telipara, Bilaspur Tahsil And District Bilaspur Chhattisgarh

                                                                           ----Respondents

27.09.2021 Shri B.P. Gupta, counsel for the Appellants.

Heard on admission.

Admit.

Issue notice to the Respondents on payment of P.F., as per rules. Also heard on I.A. No.01/2021, an application filed under Order 41 Rule 5 of Code of Civil Procedure, 1908.

Let notice be issued on this application also to the Respondents, as above.

Meanwhile, purely as an interim measure, it is directed that the effect and operation of the impugned judgment and decree dated 18.08.2021 passed by the 6th Additional District Judge, Bilaspur, in Civil Suit No.543-A/1993, shall remain stayed, till the next date of hearing, in so far as possession part alone is concerned.

Call for record of the Court below. Post this matter immediately after 5 weeks for consideration on

I.A.No.01/2021.

Sd/-

(Sanjay S. Agrawal) JUDGE

vivek