Smt. Shobha Mishra vs Nikhilesh Choubey
2022 Latest Caselaw 4948 Chatt

                 HIGH COURT OF CHHATTISGARH, BILASPUR
                                   Order Sheet
                                S.A. No.92 of 2019
            Smt. Shobha Mishra Versus Nikhilesh Choubey & Anr.


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02/08/2022            Shri Goutam Khetrapal, Counsel for the appellant/s.

                      Heard on admission.

                      Perused both the judgment of Trial Court as well as Appellate
             Court.

                      On due consideration, appeal is admitted for fnal hearing on the
             following substantial question of law :

                      "Whether both the Courts below have justifed in holding that
             Late Vimla Bai has right to execute will deed in favour of defendant No.1
             Nikhilesh Choubey in respect of disputed property, despite the fact that
             the defendant No.1 has admitted that the disputed property is the land
             which was purchased by Nand Kumar Choubey."

                      Issue notice to the respondents. P.F. to be paid within a week.

Record of the Courts below be also called.

At this stage, learned Counsel for the appellant submits that after the judgment of the Appellate Court, mutation proceedings have been completed and respondents are trying to alienate the suit property, therefore, he seeks two days time to submit proper application in this regard.

As prayed, list this case on Friday i.e. 05.08.2022.

Sd/-

(Arvind Singh Chandel) Judge Prakash