Gajpati Tiwari Alias Gajju Lal vs Smt. Deepti Pandey
2022 Latest Caselaw 7247 Chatt

                 HIGH COURT OF CHHATTISGARH, BILASPUR
                                    Order Sheet
                         Second Appeal No.360 of 2016
        Gajpati Tiwari alias Gajju Lal Versus Smt. Deepti Pandey & Anr.

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02/12/2022            Shri B.P. Sharma and Shri Nitesh Jain, Counsel for the appellant.

                      Shri Ravipal Maheshwari, P.L. for the State.

                      Heard on admission.

                      Perused the judgments of both the Courts below and also
             perused the evidence adduced by the parties before the trial Court.

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

                      "A. Whether the judgment and decree of the First Appellate
             Court is liable to be set-aside merely on the ground that application
             filed under Orrder 411 R1ule 2e of the C.P..C. has been decided
             separately?"

                      Issue notice to the respondents on payment of process fee as per

rules.

Also heard I.A. No.1, application for interim relief/stay.

Issue notice on I.A. No.1 as well.

Meanwhile, parties are directed to maintain the status quo with regard to the suit property as it exists today, till further orders.

List this case in the last week of January, 2023.

Sd/-

(Arvind Singh Chandel) Judge

Prakash