Bisram vs Rahibai
2022 Latest Caselaw 49 Chatt

           HIGH COURT OF CHHATTISGARH, BILASPUR
                                  Order Sheet
                               SA No. 210 of 2020
                             Bisram Versus Rahibai




4-1-2022            Mr. Viprasen Agrawal, counsel for the appellant.
                    Mr. Vivek Kumar Agrawal, counsel for respondent

No.3.

Ms. Anjali Singh Chowhan, Panel Lawyer for the State.

Mr. Hari Om Rai, counsel for respondents No. 1(a) to 1(e).

During the course of arguments, it reflects from the record that only decree has been executed as D/2 whereas judgment and decree passed in Civil Suit No. 14-A/1984 by 3rd Additional District Judge to the court of District Judge, Durg, camp at Bemetara has not been filed. For better understanding it is necessary to file the same.

Let this exercise be done by learned counsel for the appellant within three weeks.

List this case after three weeks. Meanwhile, interim relief granted earlier shall continue, till the next date of hearing.

Sd/-

 Raju                                                (Narendra Kumar Vyas)
                                                            Judge