Smt. Gomi Bai vs Smt. Nandini Singh
2022 Latest Caselaw 3155 Chatt

                   HIGH COURT OF CHHATTISGARH, BILASPUR
                                       Order Sheet
                                     FA No. 370 of 2019
                          Smt. Nandani Singh Versus Smt. Gomi Bai

                                        FA/410/2019




29/04/2022         Shri A.K. Prasad, Advocate for the appellant in FA No.370/2019.

                   Shri Gyan Prakash Shukla, Advocate for the appellant in FA No.410/2019

                   Shri Sanjay Pathak, Panel Lawyer for the State/respondents.

Both the above mentioned appeals arises out of common judgment and in FA No.410/2019, the paper book has already been filed.

Counsel for the appellant prays for and is allowed four weeks time to remove the default as pointed out by the Registry.

Since one paper book is being filed in FA No.410/2019, the appellant is exempted to file paper book in FA No.370/2019.

                         SD/-                                       SD/-

                   (Goutam Bhaduri)                         (N.K.Chandravanshi)
                        Judge                                     Judge




Amardeep