Nanku Ram Sahu vs State Of Chhattisgarh
2022 Latest Caselaw 7631 Chatt

                      HIGH COURT OF CHHATTISGARH, BILASPUR

                                            Order Sheet

                                  Misc. Appeal No. 111 of 2022

             Nanku Ram Sahu, son of Late Sumer Sahu, aged about 90 years, resident
             of Village - Bori, Tahsil - Bori, District - Durg (C.G.)

                                                                           ----Appellant/Plaintiff

                                               Versus

             State of Chhattisgarh, through the Collector, Durg, District - Durg (C.G.)

                                                                ---- Respondent/Defendant

16.12.2022 Mr. B.P. Singh, counsel for the appellant.

Mr. Neeraj Pradhan, Panel Lawyer for the State / respondent. Heard.

Learned counsel for the State seeks time to file reply to I.A. No. 1/2022, which is an application for grant of stay / interim relief.

Meanwhile, purely as an interim measure, it is directed that execution of impugned judgment & decree dated 22.11.2022 passed by 6th Additional District Judge, Durg in Regular Civil Appeal No. 57/2022 shall remain stayed, till the next date of hearing.

List this case after three weeks. Certified copy, as per rules.

Sd/-

(N.K. Chandravanshi) Judge

Amit