Rajendra Kumar Rathore vs Ramgopal
2022 Latest Caselaw 2217 Chatt

             T OHIGH COURT OF CHHATTISGARH, BILASPUR
                                 Order Sheet
                              SA No. 454 of 2018
              Rajendra Kumar Rathore Versus Ramgopal & Ors.



06.04.2022

Mr. Somnath Verma, Counsel for the appellant.

Mr. Ashish Gupta, P. L. for the State.

When this Court put specific query to the learned counsel for the

appellant whether the Court fees issue which has not been raised either

before the trial Court or first appellate Court can be taken before this

Court while agitating the second appeal. It has been contended by

learned counsel for the appellant that the trial Court should have

considered that the only suit for injunction has been granted whereas

learned trial Court by its impugned judgment has granted for possession

which cannot be granted in view of no specific plea then learned counsel

for the appellant would submit that on the next date of hearing he will

come with judgment to assist this Court.

List this case in next week.

Sd/-

(Narendra Kumar Vyas)

Judge

parul