Phool Singh (Died) Through Lrs vs Hirmi Bai
2022 Latest Caselaw 7612 Chatt

         HIGH COURT OF CHHATTISGARH, BILASPUR
                              Order Sheet
                           SA No. 411 of 2012
         Phool Singh (died) Through Lrs Versus Hirmi Bai & Ors.




15/12/2022         Shri B.P. Singh, counsel for the Appellant.

                   Shri Sanjeev Kumar Agrawal, Panel Lawyer for the
             State/ Respondent No.9.

Shri B.P. Singh, learned counsel for the Appellant submits that the judgment of the trial Court is not properly available with him and certain pages are missing from his office copy and, therefore, he prays for 3 weeks' time so as to obtain the certified copy of judgment and decree of the trial Court in order to argue the matter on admission in proper manner.

Time, as prayed for, is granted.

Post this matter after 3 weeks for consideration on admission. Sd/-

(Sanjay S. Agrawal) Judge

sunita