Smt. V. Vijay Laxmi vs Parasmal Jain
2022 Latest Caselaw 7252 Chatt

                HIGH COURT OF CHHATTISGARH, BILASPUR

                                       Order Sheet

                                 FA No. 21 of 2020

                    Smt. V. Vijay Laxmi Versus Parasmal Jain



02.12.2022         Mr. Prafull N. Bharat, Senior Advocate with Mr. Keshav
             Dewangan, Counsel for the Appellant.

                   Mr. Shrawal Agrawal, Counsel for the respondent No. 1.

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

Heard I.A. No. 2, an application for grant of Stay.

As this appeal has already been admitted, therefore, on due consideration, the application is allowed.

The effect and operation of the impugned judgment dated 17.10.2019, passed by First Additional District Judge, Dantewada, District: Dantewada (C.G.) passed in Civil Suit No. 9-A/2015 shall remain stayed till the next date of hearing.

List this case in the month of February, 2023 for final disposal at motion stage itself.

Sd/-

(Arvind Singh Chandel) Judge

Saurabh