Gopal Prasad vs Ganpat
2022 Latest Caselaw 170 Chatt

                  HIGH COURT OF CHHATTISGARH, BILASPUR

                                       Order Sheet

                                   SA No. 611 of 2019

                            Gopal Prasad Vs. Ganpat & others



10.01.2022           Ms. Anuja Sharma, counsel for the appellant.

                     Ms. Anjali Singh Chouhan, Panel Lawyer for the State/ respondent

Learned counsel for the appellant would submit that they have filed

application under Order 26 Rule 9 of the C.P.C. to decide issue No. 1, which

was rejected by the learned trial Court without considering its importance as

there was disputed factual matrix with regard to identification of the suit

property.

When specific query is posed to learned counsel for the appellant

what is parameters to consider application under Order 26 Rule 9 of the

C.P.C. as held by Hon'ble the Supreme Court or various High Courts in this

regard, she would submit that she may be given two weeks time to make

submission supported by judgment of Hon'ble the Supreme Court or various

High Courts.

Prayer seems to be just and proper.

List this case after two weeks.

Sd/-

(Narendra Kumar Vyas) Judge

Arun