Vedprakash vs Yogesh Dewangan
2022 Latest Caselaw 719 Chatt

                      HIGH COURT OF CHHATTISGARH, BILASPUR

                                          Order Sheet

                                        FA No. 111 of 2021

                              Vedprakash Versus Yogesh Dewangan

                           Proceedings through Video Conferencing




10/02/2022            Mr. Rakesh Pandey, Counsel for the Appellant.

                      Let notice be issued to the respondent on payment of P.F. as per

rules.

Also heard on I.A. No. 01/2021 which is an application under Order 41 Rule 5 of CPC as per rules.

Issue notice to the respondent on this application also as above.

Perused the documents, having considered the facts at this stage, it is directed that if the sale deed has not been executed in terms of the decree, there shall be stay to the effect and operation of the judgment and decree dated 21.10.2021, till the next date of hearing.

                              Sd/-                                      Sd/-
                       (Goutam Bhaduri)                            (Rajani Dubey)
                            Judge                                      Judge




   Ruchi