Dr. Pukhraj Bafna vs Ramesh Bafna
2022 Latest Caselaw 229 Chatt

             HIGH COURT OF CHHATTISGARH, BILASPUR
                                    Order Sheet
                                 F.A. No.10 of 2022
                   Dr. Pukhraj Bafna Versus Ramesh Bafna



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12/01/2022             Shri Manoj Paranjpe, Counsel for the appellant/petitioner.

                       This appeal has been filed against the impugned judgment
             dated 22.12.2021 passed in civil suit No.61-A/2007.

                       Heard I.A. No.1/2022, application under Order 39 Rule 1 & 2
             read with Section 151 of the Code of Civil Procedure wherein prayer
             has been made by counsel for the appellant for grant of ad-interim
             relief.

                       Notices be issued to the respondents.

P.F. to be paid as per rules.

List this case after four weeks for hearing on admission and also for application for interim relief.

However, it is ordered that until the next date of hearing, no third party interest be created on the suit property.

                             Sd/-                                 Sd/-

                       (R.C.S. Samant)                  (Arvind Singh Chandel)
                            Judge                               Judge


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